S.SATTU Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri T. Niranjan Reddy, learned counsel for the petitioner and learned Government Pleader attached to the office of the Advocate General. In this Writ Petition, the petitioner seeks a Writ of Habeas Corpus directing the respondents to produce his brother by name A. Janakiraman (for short "the detenu") detained in the Central Prison, Cherlapalli pursuant to order of detention Ref No. C2/10929/2012 dt. 02.01.2013 of the 2nd respondent under S. 3 of the Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (for short "the Act") as confirmed in G.O.Rt. No. 573 General Administration (Law and Order. II) Department dt 05.02.2013 of the 1st respondent in exercise of its powers under Sub Section (1) of S. 12 read with S. 13 of the Act.

(2.) The petitioner is the brother of the detenu who is presently detained in the Central Prison, Cherlapalli.

(3.) By his proceedings dt. 02.01.2013, the 2nd respondent passed an order of detention U/s. 3 of the Act on the ground that the detenu is a "goonda" as defined U/s. 2(g) of the Act and with a view to prevent him from acting in any manner injurious to maintenance of public order and public health.