LANJIPALLI SATYAVATHI Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner, who is mother of the detenu, namely, Lanjipalli Vinayak @ Vinay @ Raju, S/o Srinivasa Rao, aged 24 years, D.No.2-72, Pidimgoyyi Village, Rajamahendravaram Rural, East Godavari District, prays for writ of habeas corpus directing the respondent authorities to set the detenu at liberty by declaring the detention order in Roc.No.M1 (SEB.SOUTH)/479793/2023 dtd. 28/12/2023 passed by the 2nd respondent and the consequential confirmation order issued by the 1st respondent vide G.O.Rt.No.467, dtd. 28/2/2024, as contrary to law, arbitrary and violative of Article 21 of the Constitution of India.

(2.) The factual matrix of the case is thus: On the information furnished by the Sponsoring Authority/3rd respondent, the 2nd respondent, the Detaining Authority, having considered that the detenu is involved in following seven crimes and those crimes fall within the ambit of Sec. 2(b) 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 he is a bootlegger and acting in a manner prejudicial to the maintenance of public order, passed the detention order dtd. 28/12/2023 and later, the 1st respondent by virtue of G.O.Rt.No.467 dtd. 28/2/2024 confirmed the detention order. <IMG>JUDGEMENT_57_LAWS(APH)6_2024_1.jpg</IMG>

(3.) The respondents filed counter and opposed the writ petition.