SYEDA SHABANA PARVEEN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Learned counsel for the parties fairly state before this Court that the matter stands concluded on account of judgment delivered in W.P.No.24374 of 2021 dated 05.10.2021. The order is reproduced as under:

(2.) Heard the learned Counsel for the parties and perused the impugned order and the material available on record.

(3.) The background of the case, in brief, is that basing on a solitary crime registered against the detenu viz., Crime No.357 of 2021 of Ramachandrapuram Police Station, Cyberabad, registered for the offences punishable under Sections 467, 468, 471, 420, 120 (B) read with 109 of I.P.C., the respondent No.2 passed the impugned detention order, dated 04.06.2021. According to respondent No.2, the detenu is a 'Fake Document Offender ', as he is indulging in creation of false documents such as Sale Deed of plot, Aadhar Card and Pan Card etc., and sold the plot to innocent people claiming as he is the owner of the said plot and cheating them and government officials; threaten them with dire consequences when they demand to return the money after knowing about cheating, and thereby acting in a manner prejudicial to maintenance of public order. With a view to prevent the detenu from acting in a manner prejudicial to the maintenance of public order, the impugned detention order, 05.06.2021, was passed, which was approved and confirmed by the 1st respondent.