DANDUGULA SUSHEELA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner seeks a writ of habeas corpus directing the respondent authorities to produce her husband, Dandugula Mohan, S/o. Late Sailoo, now detained at Central Prison, Chanchalguda, Hyderabad, and to release him forthwith, after declaring the order of detention dtd. 23/4/2021 passed by the second respondent herein under proceedings No.SB(I) No.143/PD-5/Hyd/2021, 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, Fertiliser Offenders, Food Adulteration Offenders, Fake Document 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 (for short, the Act), confirmed by the first respondent, vide G.O.Rt.No.1433, General Administration (Spl.(Law and Order) Department, dtd. 5/7/2021, as illegal.

(2.) Heard both sides.

(3.) The second respondent passed the order of detention stating that the detenu is indulged in the acts of goondaism and as a leader of a criminal gang, habitually committing offences including criminal breach of trust, wrongful confinement, assault on public servants thereby obstructing them from discharge of their lawful duties along with your associate in an organized manner in the limits of Hyderabad Police Commissionerate, thereby created panic, terror and fear in the minds of the general public, thereby disturbing the public order and tranquility in the area and has been causing a feeling of insecurity in the minds of the pubic and his activities are prejudicial to the maintenance of public order and peace in the area.