KURUDU SURYAVATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Habeas Corpus petition is filed by the petitioner under Article 226 of the Constitution of India for release of her husband Kurudu Chakra Rao, S/o Narayana Murthy, Age: 53 years, R/o Tirumalayapalem Village, Gokavaram Mandal, East Godavari District, who was detained as per the Detention order in ROC.No.Magrl.1(SEB)/444017/2022, dtd. 13/9/2022 passed by 2ndrespondent under Sec. 3(2) r/w Sec. 3(1) 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 1strespondent as per the proceedings in G.O.Rt.No.2502, General Administration (SC.I) Department, dtd. 22/11/2022.

(2.) The detention order dtd. 13/9/2022 was passed by 2nd respondent on the ground that the detenue was involved in following five 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.