KAVALI SWAPNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Smt.Kavali Swapna, the wife of the detenu, Kavali Srinivas, has filed the present Writ Petition, challenging the Detention Order passed by the 2nd respondent, who by exercising the powers conferred under Section 3 (2) of the Telangana Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders, Land Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders and White Collar or Financial Offenders Act, 1986 (in short, 'the Act'), vide proceedings No.46/PD-CELL/CYB/2019, dated 30.09.2019, and confirmed by the 1st respondent vide G.O.Rt.No.3075, General Administration (Spl. (Law & Order) Department dated 26.11.2019, alleging that Kavali Srinivas has been indulging in grave and dangerous activities such as robberies/chain snatchings to get easy money and thereby creating panic and a feeling of insecurity among the general public affecting the public order, apart from disturbing peace and tranquillity in the society. The ground on which the detention order is passed by the 2nd respondent is that in the year 2019, the detenu was involved in five similar offences viz., (1) crime No.29/2019 of Dundigal P.S., (2) 17/2019 of Shankarpally PS, (3) 42/2019 of Patancheru P.S., (4) 12/2019 of BDL Bhanoor P.S., and (5) 20/2019 of BDL Bhanoor P.S.

(2.) It is the case of the petitioner that the detenu was falsely implicated in the above referred cases. Even though, the detenu got bail in all the above referred cases, he continued to be in judicial custody, due to passing of the impugned detention order and the same is passed only to see that the detenu does not come out of the jail. Hence, the present writ petition.

(3.) Heard the learned Counsel for the parties, and perused the impugned order.