ERUKALA NARSAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Smt Erukala Narsamma, the petitioner, has filed this Habeas Corpus petition on behalf of her son, Sri Erukala Venkatesam @ Venkatesh S/o Mogulaiah, the detenu, challenging the detention order vide Proceedings No.23/PD-CELL/CYB/2021 dt.22/3/2021, passed by the 2nd respondent, and the consequential confirmation order passed by the 1st respondent vide G.O.Rt.No.1138, dt.21/5/2021, whereby, the detenu was detained under Sec. 3(2) of the Telangana Preventive Detention Act, 1986 (Act 1 of 1986).

(2.) Heard Sri K.Venumadhav, learned counsel for the petitioner, 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 basing on two robbery offences viz., Crimes No.790/2020 of Dundigal Police Station and No.812/2020 of Pet-Basheerbad Police Station, passed the impugned detention order, dtd. 22/3/2021. According to respondent No.2, the detenu is a 'Goonda' as he has been habitually committing robberies by threatening with knife in an organized way to get easy money in the limits of Cyberabad Police Commissionerate, thus acting in a manner prejudicial to the maintenance of public order, apart from disturbing the peace and tranquility in the society. Subsequently, the impugned detention order was confirmed by the Government, vide G.O.Rt.No.1138, dt.21/5/2021.