SADA LAKSHMI Vs. COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner as well as the learned Assistant Government Pleader, representing the learned Advocate General, appearing for the respondents.

(2.) THIS Writ of Habeas Corpus is filed by the petitioner seeking a direction to the respondents to produce her husband viz. , g. Ashok @ Jadukattala Ashok, S/o. Hanumaiah, aged 40 years, resident of H. No. 5-49/1, Indla Basti, Darga Hussain Shahwali, Sherilingampally Mandal, Ranga Reddy district, who had been detained in Central Prison, Chanchalguda, pursuant to the order of detention, dated 31. 03. 2009, in proceedings Rc. No. B2/439/2009, passed by the 1st respondent herein-Collector and District Magistrate, Ranga Reddy district, under Section 3 (1) read with 2 (a) and (b) of Andhra Pradesh prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offences, goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (for brevity "the act"), before this Court and set him at liberty.

(3.) THE husband of the petitioner, the alleged detenu, was allegedly involved in trafficking of illicit liquor in and around Sherilingampally Mandal, ranga Reddy District. Taking into account of his frequent involvement in the said activity, the competent authority i. e. , the Collector and District magistrate, Ranga Reddy District, passed the order of detention, dated 31. 03. 2009, for detention of the alleged detenu and the same was forwarded to the Government for approval. The Advisory Board, constituted under Section 9 of the Act, reviewed the case of the alleged detenu on 24. 04. 2009 and eventually the Government had passed the final order vide G. O. Rt. No. 2026, General administration (Law and Order. II) Department, dated 29. 04. 2009, confirming the order passed by the competent authority i. e. , the 1st respondent herein, as a result of which the alleged detenu was directed to be detained for a period of twelve (12) months from the date of his detention i. e. , 31. 03. 2009. Aggrieved by the same, the petitioner has filed the present writ petition seeking production of the alleged detenu and to release him, forthwith.