JANGALA BUJJI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition for Habeas Corpus is filed by the wife of the detenu with a prayer to produce the detenu by name Jangala Siva Sankar @ Mantapampalli Siva who is now detained in Central Prison Kadapa, before this Court and to order for release forthwith after declaring the detention order dtd. 9/2/2023 passed by the 2nd respondent, which was confirmed by the 1st respondent by G.O.Ms.No.694, dtd. 14/4/2023 as illegal.

(2.) The 2nd respondent vide proceedings dtd. 9/2/2023 has passed the detention order by exercising powers under Sec. 3 of the Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1976 (hereinafter called the 'Act') on the recommendation made by the sponsoring authority who is arrayed as 3rd respondent herein as the detenue was involved in seven crimes alleging that the said acts are prejudicial to the maintenance of the public order. The 2nd respondent has referred the matter to the Government for approval and for confirmation of the order. Accordingly, the Government has approved and confirmed the order of the detention on the advice of the Advisory Board which is assailed in the present Writ Petition.

(3.) Heard learned counsel for the petitioner and learned Government Pleader attached to the office of the learned Advocate General appearing for respondents.