RHUKVA SWAROOPA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Bhukya Swaroopa, the petitioner, has filed the present Writ Petition on behalf of her son, Bhukya Thirupathi, S/o. Raju, the detenu, challenging the detention order, dated 29.10.2020, passed by the respondent No.2-District Collector, Jayashankar Bhupalpally District.

(2.) Heard the learned counsel for the parties and perused the record.

(3.) Briefly, the facts of the case are that by relying on three criminal cases registered against the detenu in C.O.R.Nos.146/2020, 190/2020 and 272/2020 of Prohibition & Excise Station, Bhupalapally, the respondent No.2-District Collector, Jayashankar Bhupalapally District, passed the impugned detention order, dated 29.10.2020. According to the respondent No.2, the detenu is a 'bootlegger' as he has been repeatedly indulging in clandestine business of possession, transportation and sale of I.D. Liquor and raw material used for preparation of illicitly distilled liquor in contravention of the provisions under Section 7A read with 8(e) of A.P. Prohibition Act, 1995, and abetting the commission of the said illegal activities, thus causing widespread danger to public order, health and tranquility in Bhupalapally Mandal and surrounding Mandals, thereby affecting and damaging the very societal fabric and health of the people at large and adversely affecting the maintenance of public order. Hence, this Writ Petition before this Court.