KALIKIRI PREMAA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The writ petition is filed challenging the order of detention vide Rev-CSE0PDL (PRC)/7/2023-MAGL4, dtd. 13/9/2023 as permitted by the respondent No. 1 vide GORt. No. 1110,General Administration (SC-I) Department, dtd. 6/6/2023.

(2.) The petitioner is the mother of detenu who was detained vide order of detention dtd. 13/9/2023. The 1st respondent confirmed the detention order and issued G.O.Rt. No. 1110, dtd. 6/6/2023. The detenu was involved in the following 13 cases: <IMG>JUDGEMENT_114_LAWS(APH)8_2024_1.jpg</IMG> <IMG>JUDGEMENT_114_LAWS(APH)8_2024_2.jpg</IMG>

(3.) It is submitted by the learned counsel for the petitioner that the order of detention refers the detenu as 'Goonda' as defined under Sec. 2(g) of the AP Prevention of Boot-leggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986. Whereas crimes registered at S. Nos. 7, 8 and 9 relates to Boot-legging.