MAUSIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr. Mausin, the petitioner, has filed this Habeas Corpus petition on behalf of his brother, Mr. Mohammed Mohin Khadar Khan @ Mohin, s/o. Khayyum Khadar Khan, the detenu, challenging the detention order vide No:24/PD- CELL/CCRB/RCKD/2021, dated 09.04.2021, passed by respondent No.2, whereby, the detenu was detained under Section 3(2) of the Telangana Preventive Detention Act, 1986 (Act 1 of 1986), and the consequential confirmation order vide G.O.Rt.No.1206, General Administration (Spl. Law and Order)) Department, Government of Telangana, dated 01.06.2021, passed by the Principal Secretary to Government, General Administration (Spl. Law and Order)) Department, Government of Telangana.

(2.) Heard Smt B. Mohana Reddy, learned counsel for the petitioner, Sri A.Manoj Kumar, learned Assistant Government Pleader for Home appearing for the learned Additional Advocate General for the respondents and perused the record.

(3.) The case of the petitioner is that basing on three crimes viz., Crime Nos.1072 and 1074 of 2020 on the file of Vansthalipuram Police Station and Cr.No.374 of 2020 on the file of Abdullapurmet Police Station, respondent No.2 passed the impugned detention order, dated 09.04.2021. According to respondent No.2, the detenu is a 'Goonda ', as he has been committing theft of cash from ATMs continuously, repeatedly in the limits of various police stations of Rachakonda Commissionerate and in the police station limits of bordering State of Andhra Pradesh and thereby creating large scale fear and panic among the general public, Bankers and adversely affecting the public order, peace and tranquility in the area. Subsequently, the impugned detention order was confirmed by the Government vide G.O.Rt.No.1206, dated 01.06.2021.