DILKUSH SINGH MEENA Vs. THE STATE OF TELANGANA REP. BY ITS PRINCIPAL SECRETARY HOME DEPARTMENT SECRETARIAT, HYDERABAD AND OTHERS

JUDGEMENT

(1.) These two writ petitions are filed assailing the detention of Shravan Kumar Kumavat @ Prem, S/o. Mohan Lal and Lakhan Singh Meena @ Lakhan, S/o. Keshav Meena, who are co-accused in all the criminal cases in connection with which the impugned detention orders dt.27.01.2017 have been passed.

(2.) Though the detention period of one year is almost coming to an end, on the submission of the learned counsel for the petitioner that even one day is valuable in the matter of preventive detention, we were inclined to hear the learned counsel in detail and dispose of the writ petitions on merits.

(3.) As the facts of both the cases are identical, it will suffice if we refer to the facts in W.P. No. 22447 of 2017. The impugned detention orders have been passed based on seven criminal cases registered against the detenus, either under Section 379 read with Section 34 of the Indian Penal Code (IPC) or under Section 392 IPC. The detenus were granted bail in six out of the seven criminal cases. Apprehending that the detenus may move a bail application in Crime No. 607 of 2016 and that they may be enlarged on bail, the impugned detention orders were passed by respondent No. 2.