C. ABHAYANANDA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Sri C. Abhayananda, the petitioner, has filed this Habeas Corpus petition on behalf of his son, Chetty Saichitra Anand, the detenu, challenging the detention order vide No.160/PD- CELL/CYB/2021, dtd. 18/11/2021, passed by the respondent No.3, whereby, the detenu was detained under Sec. 3(2) of the Telangana Preventive Detention Act, 1986 (Act 1 of 1986).

(2.) Heard the learned counsel for the petitioner, 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 a recent solitary crime registered against the detenu viz., Crime No.515 of 2021 of Miyapur Police Station, Cyberabad Commissionerate, registered for the offence punishable under Sec. 20 (b) (ii) (C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'NDPS Act'), the respondent No.3 passed the impugned detention order, dtd. 18/11/2021. According to respondent No.3, the detenu is a 'Drug Offender', as he has been engaging himself in illegal and highly dangerous activities of peddling ganja among the innocent people in the limits of Cyberabad Police Commissionerate endangering the lives of the people especially youth, college students and daily labourers and causing irreparable damage to their Central Nervous System, thereby crippling the mental and physical health of the people at large and acting in a manner prejudicial to maintenance of public order and health as well. Subsequently, the impugned detention order was confirmed by the Government, vide G.O.Rt.No.343, dtd. 11/2/2022.