CHARAKONDA CHINNA CHENNAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Sri Charakonda Chinna Chennaiah, the petitioner, has filed this present petition on behalf of his son, Charagonda Uday Kiran @ Uday, the detenu, challenging the detention order vide No.48/PD-CELL/CYB/2020, dated 28.09.2020, passed by the Commissioner of Police, Cyberabad Police Commissionerate, the respondent No.3,

(2.) Heard the learned counsel for the petitioner, the learned Assistant Government Pleader for Home appearing for the respondents and perused the record.

(3.) Briefly, the facts of the case are that by relying on a single criminal case registered against the detenu in the year 2020 (Crime No.452/2020 of Shadnagar Police Station), the Commissioner of Police, Cyberabad Police Commissionerate, the respondent No.3, passed the detention order dated 28.09.2020. According to the respondent No.3, the detenu is a 'Sexual Offender' as defined in clause (v) of Section 2 of The Telangana Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug- Offenders, Goondas, Immoral Traffic Offenders, Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser 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 (Act 1 of 1986) and he has committed penetrative aggravated sexual assault on a minor girl by name Kum. G. Gouri, aged 13 years, for three times throughout the night on 26.06.2020, within the limits of Shadnagar Police Station of Cyberabad Police Commissionerate. Subsequently, by order dated 28.11.2020, the detention order was confirmed by the Principal Secretary to Government, General Administration (Spl. (Law and Order) Department, Government of Telangana. Hence, this writ petition before this Court.