NALLALU SRIKANTH REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr.Nallalu Srikanth Reddy, the brother-in-law of the detenu viz., Poreddy Thirupathi Reddy, 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'), had issued proceedings in C.No.23/PD Cell/CCRB/RGM/2019, dated 29.11.2019, and confirmed by the 1st respondent vide G.O.Rt.No.223, General Administration (Spl. (Law & Order) Department, dated 27.01.2020, alleging that Poreddy Thirupathi Reddy had been indulged in criminal activities such as Attempt to Murder and other bodily offences and thereby creating large scale fear and panic among the general public, which are prejudicial to the maintenance of 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 during the year 2019, the detenu was involved in three offences viz., (1) crime No.33/2019 Godhavarikhani-II Town PS, (2) crime No.126/2019 of Manthani PS, and (3) crime No.127/2019 of Manthani 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 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.