AMSA MANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The writ petition is filed challenging the order of detention vide REV-MAGL/269/2024, dtd. 4/2/2024 issued by the 1st respondent.

(2.) The petitioner is the mother of detenu who was detained vide order of detention dtd. 4/2/2024. The 2nd respondent confirmed the detention order and issued G.O.Rt.No.642 General Administration (SC.I) Department, dtd. 26/3/2024. The detenu was involved in the following 07 cases. <FRM>JUDGEMENT_24_LAWS(APH)10_2024_1.html</FRM>

(3.) The learned counsel for the petitioner submits that the offences charged against the detenu cannot be brought within the definition of Goonda as defined in the Andhra Pradesh Prevention of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (herein after be referred as 'the Act') The detention order refers to the violation of penal statutory provisions under the Forest Act pertaining to committing of theft of Red Sanders and that the same would not affect the public order.