SHAIK HUSNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Detention order passed by the 2nd respondent in Ref:C1/23/M/2021, dated 08.02.2021, which was confirmed by 1st respondent vide G.O.Rt.No.648 General Administration (SC.I) Department, dated 31.03.2021, has been assailed by the petitioner, who is the wife of Shaik Masthan @ Babu (hereinafter referred to as 'the detenu').

(2.) Detention order was passed holding that the detenu falls within the definition of 'Goonda' under Section 2(g) of Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act of 1986 (hereinafter referred to as 'the Act of 1986') as the offences registered against him under the provisions laid down under Chapter XVI and XVII of the Indian Penal Code, 1860, defined in Section 2(g) of the Act of 1986 and as the offences are of similar in nature and committed repeatedly establishes that he is a habitual offender. To come to such conclusion, the detaining authority relied on the following crimes registered against the detenu for the last two years:

(3.) Having observed so, the detaining authority passed the order of detention for the following reasons: