SRINIVAS @ PAP. Vs. THE STATE OF TELANGANA, REP. BY ITS PRINCIPAL SECRETARY, HOME DEPARTMENT, SECRETARIAT, HYDERABAD & TWO OTHERS

JUDGEMENT

(1.) Vide the present petition, petitioner seeks direction thereby quashing the impugned detention order dated 30th May 2016 vide Proceedings No.C3/2399/2016, whereby, the brother of the petitioner is detained under the provisions of A.P. Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986, which is confirmed by the 1st respondent vide G.O.Rt. No.1738, dated 06.08.2016, as illegal, unlawful and contrary to law and consequently direct the respondents to set free the brother of the petitioner from detention.

(2.) The petitioner is brother of Sri Santhosh Singh @ Santhosh @ Gunna Santhosh @ Gunna Pariwar Santhosh (hereinafter referred to as 'detenu').

(3.) We have heard learned counsel for petitioner and learned Assistant Government Pleader for Home, appearing for respondents.