SOKKAM SREENIVASULU Vs. STATE OF AP

JUDGEMENT

(1.) In this writ petition filed under Article 226 of the Constitution of India, the petitioner challenges the detention of his son Vamsi Krishna @ Sokkam Vamsi Krishna as per the order of detention in RC.C1/226/M/2023, dtd. 15/2/2023 passed by 2nd respondentCollector & District Magistrate, Nandyal District and confirmed by the 1st respondent as per G.O.Rt.No.698, General Administration (Law and Order) Department, dtd. 14/4/2023 and prays to direct the respondent authorities to set the detenue at liberty forthwith.

(2.) By the proceedings dtd. 15/2/2023, the 2nd respondent passed the detention order under Sec. 3(1) and (2) 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'] treating the detenue as 'Goonda' under Sec. 2(g) of the Act 1 of 1986 on the subjective satisfaction that the detenue is acting in a manner prejudicial to the maintenance of public order since he has been habitually involved in notorious criminal activities with other associates. Following cases in which the detenue was involved were taken as ground for ordering his detention.

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