M. SUBBA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr. M. Subba Rao, the petitioner, has filed this Habeas Corpus Writ Petition, ostensibly, on the ground that his son, M. Venkateswara Rao, was picked up by the police on 20.09.2020 at 10:30 AM. And ever since then, his whereabouts are unknown. Therefore, the petitioner suspects that the Station House Officer, RGI Airport Shamshabad Police Station, Shamshabad, the respondent No.3, is illegally detaining his son.

(2.) Mr. T. Sreekanth Reddy, the learned Government Pleader for Home, has submitted the instructions received by him from the respondents. The same shall be taken on record.

(3.) According to the learned Government Pleader, the alleged detenu has been picked up by the police, as a preventive detention order was passed against him on 19.09.2020 treating him as a 'goonda' under the provisions of the Telangana Prevention of Dangerous Activities of Boot Leggers, 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 While Collar or Financial Offenders Act, 1986. Therefore, presently, the detenu is being preventively detained by the State, as he is allegedly involved in three different criminal cases ranging from offence under Sections 420, 498-A, 306 and 307 of I.P.C. Since the alleged detenu is being preventively detained, his detention is a legal one.