KONDURI NAGA LAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Dr. G.V.N.R.S.S.S. Vara Prasad, learned counsel appearing for the petitioner and the learned Special Government pleader in the office of the learned Additional Advocate General for respondents.

(2.) The 2nd respondent by an order dtd. 16/3/2024 had passed an order of detention against the detenue. This order was approved by the 1st respondent on 26/3/2024, and subsequently confirmed by way of G.O.Ms. No. 776 dtd. 25/4/2024 issued by the 1st respondent.

(3.) The 2nd respondent ordered preventive detention of the detenue, on the ground that the detenue deserves to be treated as a Goonda as defined under Sec. 2(g) 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") because the detenue had been involved in five cases which relate to commission of offences punishable under Chapter XVI and XXII of the Indian Penal Code and that the severity of the offences, enumerated in these complaints and the conduct of the detenue in continuing to commit crimes is prejudicial to the maintenance of public health and public order requiring the detenue to be detained. The crimes, which were taken into account by the 2nd respondent, are as follows: