MUKKUPOGULA LAVANYA Vs. THE STATE OF TELANGANA, REP. BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF HOME, SECRETARIAT BUILDINGS, HYDERABAD AND OTHERS

JUDGEMENT

(1.) - The detention of one Mukkupogula Yadagiri @ Yadaiah Goud (hereinafter referred to as the detenu ), by respondent No.3, under the provisions of the Telangana Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas Immoral Traffic Offenders and Land Grabbers Act, 1986 (for short, the Act ), is assailed in this writ petition by the wife of the detenu.

(2.) A perusal of the detention order shows that respondent No.3 has relied upon only two criminal cases wherein it is alleged that the detenu was in possession and selling of Alprazolam. These two cases are registered as Cr.No.194/2014-15, dated 21.08.2014, of Prohibition and Excise Station, Chevella, Ranga Reddy District and Cr.No.690/2015-16, dated 04.09.2015, of Prohibition and Excise Station, Shadnagar, Mahabubnagar District.

(3.) In order to pass an order of detention under the Act, the detaining authority must be satisfied that the proposed detenu habitually commits any of the acts enumerated in Sec. 2(g) of the Act, which is reproduced hereunder: