R PRAKASA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed for issue of Habeas Corpus directing the respondents to release the petitioner's son viz., Rajarapu Pranay Rahul @ Rahul @ Madhu (for short 'the detenu') from detention after quashing the detention order passed by respondent No.2 vide SB(I) No.184/PD-6/HYD/2018, dated 17-11-2018 under Sub-section (2) of Section 3 of the Telangana Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders, Land Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertilizer Offenders, Food Adulteration Offenders, Forest Offenders, Gaming Offenders, Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders and While Collar or Financial Offenders Act 1986 (Act No.1 of 1986) (for short 'the Act of 1986').

(2.) The petitioner is the father of the detenu. Since the detenu was involved in several offences, the detaining authority i.e., 2nd respondent-Commissioner of Police, after having satisfied with the material placed before him, passed detention order on 17.11.2018 holding the detenue to be a 'While Collar Offender' noticing his involvement in several criminal cases. Aggrieved by the same, the petitioner herein filed the present habeas corpus petition before this Court.

(3.) Counter affidavit is filed by the 2nd respondent denying the averments in the affidavit filed in support of the Writ Petition and justified the reasons for passing detention order against detenue.