HARSH KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr. Harsh Kumar, the petitioner, has filed this Habeas Corpus petition on behalf of his brother, Naveen Bhutani, the detenu,challenging the detention order vide No.22/PD-CELL/CYB/2022,dtd. 31/3/2022, passed by the respondent No.2, whereby, the detenu was detained under Sec. 3(2) of the Telangana Preventive Detention Act, 1986 (Act 1 of 1986), and the consequential confirmation order vide G.O.No.1289, General Administration (Spl. (Law and Order)) Department, dtd. 23/6/2022, passed by the Secretary to Government, General Administration (Spl. (Law and Order)) Department, Government of Telangana.

(2.) We have heard the submissions of Smt. B.Mohana Reddy, learned counsel for the petitioner, Sri S.Mujib Kumar, learned Special Government Pleader representing the learned Additional Advocate General for the respondents and perused the record.

(3.) The case of the petitioner is that basing on two (2) crimes, viz., Crime Nos.551 of 2021 and 69 of 2022 of Cyber Crime (CYB) Police Station, Cyberabad Commissionerate, the respondent No.2 passed the impugned detention order, dtd. 31/3/2022. According to respondent No.2, the detenue is a 'Cyber Crime Offender'. He has been indulging in cyber crimes by collecting card credentials from international card holders under the guise of providing them technical services and used their credentials in payment gateways collected from his associates and got transferred huge money into his accounts fraudulently and cheated various banks in India in an organized fashion in the limits of Cyberabad Police Commissionerate. His illegal/unlawful activities have been creating a feeling of insecurity among various banks in India which are providing payment gateways to its customers and posing great threat to public money, thus adversely affecting the public order.