B MANJULA Vs. STATE OF TELANGANA AND OTHERS

JUDGEMENT

(1.) This Writ Petition is filed for issue of Habeas Corpus to set one Tandra Hema @ Shailu @ Rani @ Bujji @ Akekhya Reddy @ Hemalatha (hereinafter referred to as the detenue), D/o Tandra Chandramouli Reddy @ Chendra Mohan Reddy, at liberty by quashing G.O.Rt.No.7 dated 05.01.2016 of respondent No.1 confirming the detention order in SB (1) No.535/PD/S-1/2015, dated 07.10.2015, of respondent No.2.

(2.) We have heard Mr.P.Prabhakar Reddy, learned counsel for the detenue, and the learned Government Pleader for Home (T.S) in detail and perused the record.

(3.) By the impugned detention order, respondent No.2 has stated that the detenue has been habitually indulging in cheating cases, that as many as six criminal cases were registered against her since 2012 and that having regard to the nature of her activities, she falls within the definition of Goonda under Section 2 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). Respondent No.2 has further stated that it was brought to his notice that the detenue was arrested on 14.08.2015 in Crime No.495/2015 of S.R.Nagar Police Station and remanded to judicial custody, that she is still in judicial custody in connection with the said crime and that there is a genuine possibility of her release on bail and further on being released, she would further indulge in activities which are prejudicial to the public order. In the grounds of detention served on the detenue, details of five criminal cases, namely, Crime No.24 of 2015 registered for the offences under Sections 460, 420 and 506 IPC on the file of S.R.Nagar Police Station, Crime No.93 of 2015 registered for the offences under Sections 417, 419 and 420 IPC of Sanathnagar Police Station, Crime No.140 of 2015 registered for the offences under Sections 406 and 420 IPC of Jubilee Hills Police Station, Crime No.145 of 2015 registered for the offences under Sections 406 and 420 IPC of Jubilee Hills Police Station and Crime No.495 of 2015 registered for the offence under Section 420 IPC of S.R.Nagar Police Station, were mentioned. It is further stated in the grounds as under: