MUDE MUNI KUMARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. D. Kodanda Rami Reddy, learned counsel for the petitioner. Also heard Mr. Syed Khader Masthan, learned Government Pleader representing the learned Advocate General appearing for the respondents.

(2.) By filing this petition, the petitioner, who is the wife of Mude Chandra Naik @ Anji Naik, has called into question the order of detention dated 13.08.2020 passed by the 2nd respondent-Collector and District Magistrate, Chittoor, under Section 3(1) of the Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986, detaining the husband of the petitioner.

(3.) For the purpose of this case, a detailed narration of the events leading to issuance of the aforesaid order is not necessary to be dilated.