SHAIK DASTHAGIR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr.Shaik Dasthagir, the father of the detenu viz., Shaik Tanveer, 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 C.No.845/WRC/CSB-XI/2019, dated 30.09.2019, and confirmed by the 1st respondent, vide G.O.Rt.No.3079, General Administration (Spl. (Law & Order) Department, dated 26.11.2019, alleging that the detenu has been habitually committing robberies/snatching of cell phones and net cash from the persons moving lonely on the public roads and thereby creating large scale fear and panic among the people, and thus acting in a manner prejudicial to the maintenance of public order. The ground on which the detention order is passed by the 2nd respondent is that in the year 2019, the detenu was involved in four similar offences viz., (1) crime No.290/2019 of Inthezargunj PS, (2) crime No.121/2019, (3) crime No.122/2019 of Geesugonda PS, and (4) crime No.125/2019 of Sangem PS.

(2.) It is the case of the petitioner that the detenu was falsely implicated in the above referred cases. Even though, the detenu was granted bail in one case and likely to get bail in remaining three cases, he is likely to be continued 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.