KALAKONDA CHALAMANDA Vs. STATE OF TELANGANA AND ANOTHER

JUDGEMENT

(1.) The detention of one Kalakonda Madhu (hereinafter referred to as the detenu) under the provisions of sub-section (2) of Section 3 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 father of the detenu.

(2.) It is a matter of grave concern that a person holding the position of Manager of the Food Corporation of India (FCI) is allegedly indulging in activities of rape, outraging of modesty of women, cheating, eve-teasing, etc., since 2013. A perusal of the detention order dt.2.11.2015 shows that the detenu was involved in as many as three offences within a span of two months in the year 2015. The allegations on which the cases were registered against him are rather grave, not befitting the position of a Manager of the FCI.

(3.) In the grounds of the detention, it is alleged that in the month of August, 2015 the detenu telephoned Mrs. Savitri Devi, W/o. Srinivas, aged about 39 years, R/o. Secunderabad, made her believe that he is from Social Welfare Department, providing free EAMCET coaching, took particulars of her daughter Varshini, aged about 19 years, student, and also her phone number, and he started following said Varshini at her college, and bus stop and abusing her family in filthy language in the name of love. That the mother, daughter, their family members and other girls were panicked and scared. The detenu was arrested on 22.10.2015 in connection with the said incident registered as Crime No.349 of 2015 of Gandhinagar Police Station.