K.BHARATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The detention order passed against Kamble Anil, S/o. late Anjaiah, dated 29.10.2019, by the Commissioner of Police, Hyderabad City, in exercise of powers conferred 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, 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 (Amendment Act No.1 of 1986) (for short 'the Act') and as approved by the Government vide G.O.Rt.No.838 dated 02.05.2020, are challenged by way of this writ of Habeas Corpus as being illegal, arbitrary, unconstitutional and violative of Articles 21 and 22 of the Constitution of India.

(2.) Heard Mr. Khaja Nizamuddin, the learned counsel for the petitioner and Mr. T. Srikanth Reddy, the learned Government Pleader for Home for the respondents.

(3.) The learned counsel for the petitioner submits that the grounds of detention are vague, irrelevant and non-existing grounds. The detention order is passed in a mechanical way without proper application of mind. The activities of the detenu can be dealt with under ordinary criminal law and will not come under the purview of causing damage or insecurity to the public at large. Moreover, the detenu was granted conditional bails and his movements are all subject to the surveillance of the police.