MAHI SUKESH KAMBLE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Smt. Mahi Sukesh Kamble, the petitioner, has filed the present Habeas Corpus petition, on behalf of her husband, Sukesh Ravan Kamble, in order to challenge the detention order, dated 16.10.2020, passed by the Commissioner of Police, Rachakonda Commissionerate, the respondent No.2, and the consequential orders issued by the State of Telangana, Principal Secretary to Government (Political), General Administration Department, Telangana, the respondent No.1.

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

(3.) The petitioner submits that on 16.10.2020, the respondent No.2 passed the impugned detention order on the ground that the detenu indulged in the offences punishable under the Immoral Traffic (Prevention) Act, 1956 (for short, 'the Act') by exploiting innocent girls/women deceitfully as a member of the gang and a case in Crime No.523/2020 of Jawaharnagar Police Station, Rachakonda Commissionerate, was registered against the detenu for the offences punishable under Section 370(A) of IPC and Sections 3, 4, 5 and 7 of the Act.