KHATIJA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These two writ petitions are filed challenging the orders of detention dtd. 17/4/2021 and 24/4/2021 respectively made under Sec. 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 Documents Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime offenders and White Collar or Financial Offenders Act, 1986 (Act 1 of 1986).

(2.) Heard Sri P.Trivikram Reddy, learned counsel for the petitioner and learned Government Pleader for Home representing learned Additional Advocate General appearing for the respondents.

(3.) The detenues in both the writ petitions are shown as Accused Nos.1 and 2 respectively in Cr.No.291 of 2020. Cr.No.291 of 2020 was registered on 5/10/2020 against the detenues under Sec. 20 (ii) (B) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act') in Abdullapurmet Police Station and they were arrested on the same day.