SHEELA BAI Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner is the wife of the detenu and hence, challenges the Order of Preventive Detention, passed by the 2nd respondent on 24-09-2013, in this Writ Petition.

(2.) It is stated that the detenu has been indulging in paddling prohibited intoxicants, such as sale of arrack and spurious and illicit liquor. It also appears that he is being prosecuted in Crime No.202 of 2011/12 of Prohibition & Excise Station, Saroornagar, Ranga Reddy District, which case was booked against him after the Task Force raided his premises and detected 70 illicit liquor sachets, each containing 100 milli liters. The criminal Court concerned has released him on bail in the said case. The Government Chemical Examiner, who analyzed the sample, declared it as 'illicitly distilled liquor', which is unfit for potable purposes. The detenu was again booked in Crime No.396 of 2011/12 registered on 25-10-2011, after another raid on his premises resulted in detecting 106 illicit liquor sachets, each containing 100 milli liters. Even in this case, he was enlarged on bail later on. The Government Chemical Examiner filed his report disclosing that the material is illicitly distilled liquor and the same is unfit for human consumption. Again, on 02-11-2011, another raid on the premises of the detenu has helped in detecting 100 illicitly distilled liquor sachets, each containing 100 milli liters. He was released on bail in this case also. On 04-03-2013, again, the Enforcement Directorate, when raided the premises of the detenu, it resulted in detecting 170 illicit liquor sachets, each containing 100 milli liters. Similarly, cases were booked against him on 15-05-2013 and 28-05-2013. The detenu was again enlarged on bail by the criminal Court concerned. It appears that when the Detaining Authority sought for the opinion of the Professor of Medicine & Chief Physician, Osmania General Hospital, Hyderabad, he has pointed out the ill-effects of consumption of illicit liquor on the health of the consumers. The Detaining Authority, after considering this material, had formed an opinion that the detenu was engaged in preparation and sale of illicitly distilled liquor, which would have adverse effect in maintenance of public order and also is a source for grave and wide-spread danger to the public health. Therefore, the Detaining Authority is satisfied that the Provisions of the Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (henceforth referred to as 'the Act'), should be invoked and he should be detained in custody. The Detaining Authority has formed his opinion, based upon subjective satisfaction of the factors spelt out by him in the following manner:

(3.) It appears that the State Government had accorded its approval to the said Detention Order, in terms of sub-section (3) of Section 3 of the said Act. Subsequently, the Advisory Board on Preventive Detentions, constituted under Section 9 of the said Act, reviewed the case of the detenu on 11-10-2013 and tendered an opinion that there is sufficient cause for the preventive detention of the detenu. Thus, these orders have given rise to the present Writ Petition.