(1.) The writ petition is filed challenging the detention order issued vide proceedings REV-CSEC0PDL (PRC)/9/2023-MAGL4, dt.10/11/2023 by the 2nd respondent and was confirmed by the 1st respondent vide G.O.Rt.No.08, General Administration (SPL.[LAW AND ORDER]) department, dt.2/1/2024.
(2.) The wife of the detenu has filed the present writ petition challenging the order of detention which is passed on the ground that the petitioner's husband is considered as a boot-legger within the meaning of Sec. 2(b) of the Andhra Pradesh Prevention of Boot-Leggers, Dacoits, Drug Offenders, Gundas, Immoral Traffic Offenders and Land Grabbers Act, 1986.
(3.) The petitioner's husband was involved in eight different crimes and the details of the crimes pending against the petitioner's husband are tabulated below :
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