MASARATH BEGUM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner, Mrs. Masarath Begum, has filed the present Habeas Corpus petition ostensibly on the ground that her husband viz., Mr. Syed Omran, was picked up by the Police on 29-09-2020 at 7.35 p.m., Ever since then, his whereabouts are unknown. Therefore, she is of the opinion that her husband is being illegally detained by the respondents.

(2.) Mr. T. Srikanth Reddy, the learned Government Pleader for Home, has submitted his instructions dated 07-10-2020. The same shall be taken on record.

(3.) The learned Government Pleader Submits that on 01-08-2019, the Commissioner of Police, Hyderabad City, respondent No. 2, had issued a preventive detention order under 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, 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 (Act 1 of 1986), as the detenu was involved in five cases for the offences under Sections 420, 467, 468 and 471 IPC., and Section 12 (1) (b) of the Indian Passports Act, 1967. Moreover, according to the learned counsel, after being enlarged on bail in Crime No.35 of 2019, the detenu has been absconding and has been evading the preventive detention order. It is in connection with the preventive detention order that the detenu was arrested on 01-10-2020. Presently, the detenu is lodged at the Chenchalguda Central Jail. Therefore, according to the learned counsel, the detention and custody of the detenu happens to be a legal one.