VANKUDOTH JANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Smt. Vankudoth Jani, the petitioner, has filed the present Writ Petition on behalf of her son-Vankudoth Sai Kumar @ Sai, the detenu, challenging the detention order, dtd. 3/10/2020, passed by the respondent No.3-Commissioner of Police, Rachakonda Commissionerate.

(2.) Heard the learned counsel for both sides 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 Crime No.172 of 2020 of Abdullapurmet Police Station, Rachakonda Commissionerate, the respondent No.3-Commissioner of Police, Rachakonda Commissionerate, passed the detention order dtd. 3/10/2020. According to the respondent No.3, the detenu is a 'drug offender' and he along with his associates has been indulging in illegal and highly dangerous activities of peddling of narcotic drugs i.e., ganja in an organized manner among the innocent people in the limits of Rachakonda Commissionerate 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 and acting in a manner prejudicial to the maintenance of public order and health as well. Hence, this Writ Petition before this Court.