GOVINDA DEVI Vs. STATE OF TELANGANA AND ORS.

JUDGEMENT

(1.) This writ of Habeas Corpus is filed challenging the detention order of Varthya Prakash Naik S/o. Roop Singh Naik, dated 27.01.2020, passed by the Collector and District Magistrate, Jogulamba Gadwal District, 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.13 of 2018) (for short ' the Act' ), and as approved by the Government vide G.O.Rt. No.393 dated 07.02.2020.

(2.) Heard Mr. A. Jagan, the learned counsel for the petitioner and Mr. S. Sharath Kumar, the learned Special Government Pleader for the respondents.

(3.) The learned counsel for the petitioner submits that the detention order is passed without any application of mind. The detenu was implicated in false cases. The alleged activities of the detenu for which crimes are registered against the detenu do not affect public order.