CHALLAPALYAM PRAMEELA Vs. STATE OF A. P.

JUDGEMENT

(1.) This Habeas Corpus petition is filed by the petitioner under Article 226 of the Constitution of India for release of her husband Challapalyam Mohan Babu @ Mohan, S/o. Murugaiah, aged 42 years, permanent resident of Chinna Nakkalampalli Village, H/o. Pachikapallam, Vedurukuppam Mandal, Chittoor District, who was detained as per the Detention order in Proc.No.REV- CSECOPDL(PRC)/14/2022-MAGL4 dtd. 15/6/2022 passed by 2nd respondent under Sec. 3 (2) of the Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (1 of 1986) [for short, the Act 1 of 1986"] and later confirmed by the 1st respondent as per the proceedings in G.O.Rt.No.1635, dt:10/8/2022.

(2.) The detention order dtd. 15/6/2022 was passed by 2nd respondent on the ground that the detenue was involved in following seven cases and thus he is a Bootlegger" within the meaning of Sec. 2(b) of the Act 1 of 1986 and his activities are prejudicial to the maintenance of public health and public order.

(3.) Hence the writ petition.