MALATHI BAI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner seeks a writ of Habeas Corpus for setting at liberty Sri Naresh Singh @ Dabba Naresh, S/o Satyanarayana.

(2.) The Commissioner of Police, Hyderabad City, 2nd respondent passed an order of detention on 02.05.2015 exercising the power available to him under sub -section 2 of Section 3 of Telangana Prevention of dangerous activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act (for short henceforth the Act) on the ground that the detenue was a Bootlegger as defined in Section 2 (b) of the Act and that he has been acting in a manner prejudicial to the maintenance of public order. This order of detention passed by the Commissioner of Police, Hyderabad City was approved, within the time limit of 12 days provided for under Section (3) of the Act, by the State Government through their orders contained in G.O.Rt.No.1357 General Administration Department dated 13.05.2015. The State Government has also placed the matter for consideration of the Advisory Board, which tendered its opinion on 23.07.2015 and taking the same into account and consideration, the Government passed orders through their G.O.Rt.No.2335 General Administration (Law & Order) Department dated 24.08.2015 fixing the period of detention as 12 months commencing from the date of his detention i.e. 23.06.2015.

(3.) Heard Mrs.B.Mohana Reddy, learned counsel for the petitioner and Sri H.Venu Gopal, learned Government Pleader for Home (State of Telangana).