SIRAJ HAMZA Vs. STATE OF TELANGANA AND ORS.

JUDGEMENT

(1.) This writ of Habeas Corpus is filed challenging the order of detention of Hassan Hamza, S/o. Siraj Hamza, dated 16.11.2019, passed by the Commissioner of Police and Additional District Magistrate (Executive), Hyderabad City and approved by the Government vide G.O.Rt.No.129 dated 17.01.2020, treating him as "?Dacoit' under clause (c) of Section 2 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").

(2.) Two cases registered in the year 2013 were taken as antecedent criminal history but were not relied upon. Only one case is considered as ground for detention as shown below:

(3.) Heard Mr. Md. Faseehuddin Soheb, the learned counsel for the petitioner and Mr. S. Sharat Kumar, the learned Special Government Pleader for the respondents.