KAJAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The detention order passed against Kamble Dhanraj, S/o. late Manvar, dated 29.10.2019, by the Commissioner of Police, Hyderabad City, 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, La-nd 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.291 dated 30.01.2020, are challenged by way of this writ of Habeas Corpus as being illegal, arbitrary, unconstitutional and violative of Articles 21 and 22 of the Constitution of India.

(2.) Heard Ms. R. Sowmya Reddy, 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 grounds of detention are vague and the detention order is passed in a mechanical way. The activities of the detenu can be dealt with under ordinary criminal law. Moreover, there is no material to brand the detenu as habitual offender and the activities of the detenu do not come within the purview of public order.