SHAIK AKHILA Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri Manikanta Thota, learned counsel appearing for the petitioner and Sri Vishnu Teja, learned Special G.P. in the office of the learned Advocate General.

(2.) The detenue in the present case was arrayed as an accused in the following cases -

(3.) The detenue was arrested in Crime No.214 of 2023 of Lalapet Police Station and sent to judicial custody. While he was in jail, the 2nd respondent passed an order of detention on 14/7/2023, under Sec. 2(g) of the A.P. Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (for short "the Act"). This order of detention was approved by the 1st respondent, by way of G.O.Rt.No.1468, dtd. 25/7/2023 and thereafter, confirmed by G.O.Rt.No.1845, dtd. 19/9/2023. The grounds of detention recorded the 9 cases mentioned above. The order of detention against the detenue was passed on the ground that the said 9 cases of arson, unlawful assembly, conspiracy, extortion and robbery showed a consistent behaviour of committing criminal offences and that the detenue would continue to indulge in such offences unless he is prevented from committing these offences by detaining him in prison. The grounds of detention also state that 9 cases mentioned above are of such a nature as to disturb public order.