MOHAMMED JAHARABHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Petitioner prays for writ of Habeas Corpus on the ground that her sister's son Shaik Jameer, S/o Late Gayaz Basha was illegally detained pursuant to the proceedings in Rc.C1(Magl)/191/2023, dtd. 24/7/2023 of the 2nd respondent as confirmed in G.O.Rt.No.1911, General Administration (SC.I) Department, dtd. 25/9/2023 by the 1st respondent and therefore the said detention order may be declared as illegal and consequently respondents may be directed to release the detenue.

(2.) The petitioner's case is that the 2nd respondent vide order dtd. 24/7/2023 passed the detention order against Shaik Jameer, S/o Late Gayaz Basha having taken into consideration the following 5 cases in which the detenue was involved treating him as "Drug Offender" as defined U/s 2(f) 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'].

(3.) 2nd respondent filed counter and opposed the writ petition.