PHOOLVATI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed by the wife of one Mr. Gopal @ Bhainsa, seeking setting aside of his detention order passed by respondent No. 2 vide proceedings in S.B.(I) No. 406/PD/S-1/2016, dated 23.8.2016, as confirmed by respondent No. 1 vide G.O. Rt. No. 2283, General Administration (Spl. Law & Order) Department, dated 17.10.2016.

(2.) At the hearing, Smt. B. Mohana Reddy, learned counsel for the petitioner, advanced two submissions, namely, (i) that the alleged activities of the detenu at the most would cause disturbance to law and order and not public order, and (ii) that respondent No. 2 has not arrived at a proper satisfaction as to the likelihood of the detenu, who was in the judicial custody at the time of passing of the detention order, to be released on bail in connection with two out of the three criminal cases.

(3.) The learned Government Pleader for Home (TS) made a strong bid to support the detention order.