SNEHA SINGH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Smt. Sneha Singh, the petitioner, has filed this Habeas Corpus petition on behalf of her son, Pavan Singh, S/o. Kishore Singh, aged about 22 years, the detenu, challenging the detention order vide SB (I)No.206/PD-2/HYD/2020, dated 29.10.2020, passed by the respondent No.2-Commissioner of Police, Hyderabad, wherein, the detenu was detained under Section 3(2) of the Telangana Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders, Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertilizer Offenders, Food Adulteration Offenders, Fake Document offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders & White Collar or Financial Offenders Act, 1986 (for short, "P.D. Act") and the consequential confirmation order vide G.O.Rt.No.121, General Administration (Spl. (Law & Order)) Department, dated 12.01.2021, passed by the respondent No.1.

(2.) Heard the submissions of Sri Challa Dhanamjaya, learned counsel for the petitioner, Sri T.Srikanth Reddy, learned Government Pleader for Home representing the learned Advocate General for the respondents and perused the record.

(3.) The background of the case, in brief, is that by relying two criminal cases registered against the detenu in Crime Nos.279/2019 and 136/2020 of Mangalhat Police Station, Hyderabad, the respondent No.2-Commissioner of Police, Hyderabad, passed the impugned detention order, dated 29.10.2020. According to the respondent No.2, the detenu is a 'drug offender', as he has been indulging in highly dangerous activities of peddling 'ganja', a narcotic drug, among the people in the limits of Hyderabad Police Commissionerate, duly endangering the lives of youth and innocent people, causing irreparable damage to their body organs, including the Central Nervous System and thereby, crippling the mental and physical health of the people addicted to drugs. With a view to prevent the detenu from damaging the health of general public, especially youth, by supplying 'Ganja', which is prejudicial to maintenance of public order, the impugned detention order, dated 29.10.2020, was passed, which was confirmed by the Government, by order, dated 12.01.2021. Hence, this Writ Petition before this Court.