K. RAJESWARI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Smt. K.Rajeswari, the petitioner, has filed this Habeas Corpus petition on behalf of her son, Kolipaka @ Kokku Rakesh, S/o.Chandraiah @ Ramchandram, the detenu, challenging the detention order vide C.No.102/PDC/KNR/2021, dtd. 27/5/2021, passed by the respondent No.2, whereby, the detenu was detained under Sec. 3(2) of the Telangana Preventive Detention Act, 1986 (Act 1 of 1986), and the consequential confirmation order vide G.O.Rt.No.1656, General Administration (Spl. (Law & Order)) Department, Government of Telangana, dtd. 24/7/2021, passed by respondent No.1.

(2.) Heard Sri Ashok Anand Kumar, learned senior counsel appearing for Sri B.Rajeshwar Reddy, learned counsel for the petitioner, Sri A.Manoj Kumar, learned Assistant Government Pleader for Home appearing for the learned Additional Advocate General for the respondents and perused the record.

(3.) The case of the petitioner is that relying on three crimes registered against the detenu in the years 2020 and 2021 i.e., Crime Nos.186 of 2020, 74 of 2021 and 83 of 2021 of PS LMD Colony and Karimnagar-I Town Police Station respectively, the respondent No.2, passed the impugned detention order, dtd. 27/5/2021. According to respondent No.2, the detenu is a 'Goonda', as he has been indulging in a series of offences, such as Burglary and thefts in the limits of Karimnagar Police Commissionerate, thereby creating large scale of fear and panic among the people, adversely affecting the public order. Subsequently, the impugned detention order was confirmed by the Government, vide G.O.Rt.No.1656, General Administration (Spl.L&O) Department, dtd. 24/7/2021 .