LAWS(APH)-2024-1-178

SEESALI DURGA Vs. STATE OF A.P.

Decided On January 02, 2024
Seesali Durga Appellant
V/S
STATE OF A.P. Respondents

JUDGEMENT

(1.) Present writ of Habeas corpus is filed challenging the order of detention passed by the 2nd respondent in No. REV02-MGSTOLWOD/39/2023-MAG- CCLA dtd. 24/7/2023, as confirmed by the 1st respondent in G.O.Rt.No.1847 dtd. 19/9/2023.

(2.) The petitioner is wife of the detenue viz., Seesali Ramesh. Petitioner contends that the order of detention was passed against her husband by the 2 nd respondent, treating him as "drug offender" as defined under Sec.2(f) of the provisions of the A.P. Prevention of Boot Leggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act,1986 (for short Act 1 of 1986). The order of detention was approved and confirmed vide G.O.Rt.No.1847 proceedings of the 1st respondent dtd. 1/8/2023 and 19-09- 2023.

(3.) The following cases, which were registered against the detenue, under the provisions of Narcotic Drugs and Psychotropic Substances Act, 1985, were taken into consideration while passing the order of detention: