KAMMATI AMRUTHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Kammati Amrutha, W/o.Anjaiah, the petitioner, has filed the present Habeas Corpus petition, on behalf of her son, Kammati Raju, challenging the detention order, dated 11.08.2020, passed by the Commissioner of Police, Ramagundam, respondent No.2, and the consequential confirmation order, dated 20.08.2020, passed by the State of Telangana, represented by its Principal Secretary, Home Department, Hyderabad, respondent No.1.

(2.) We have heard the learned counsel for both sides and perused the record.

(3.) Briefly, the facts of the case are that by relying on three recent criminal cases registered against the detenu during the year 2020 in the limits of Ramagundam and Karimnagar Police Commissionerates, the Commissioner of Police, Ramagundam, the respondent No.2, passed the detention order, dated 11.08.2020. According to the respondent No.2, the detenu indulged in the acts of goondaism by committing series of offences such as Burglaries and Automobile Thefts and created fear in the minds of general public. With a view to prevent the detenu from acting in a manner prejudicial to the maintenance of public order, the impugned detention order, dated 11.08.2020, was passed. The detention order was confirmed by the Principal Secretary to Government, General Administration (Spl. (Law and Order)) Department, Government of Telangana, respondent No.1, vide G.O.Rt.No.1217, dated 20.08.2020. Hence, this Writ Petition before this Court.