K.MAMATHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Though the petitioners in these five Writ Petitions are different, since the issue involved in these writ petitions is one and the same and since the detenus in these writ petitions are the accused in the same crime, all these Writ Petitions are taken up together and are being disposed of by this common order.

(2.) W.P.No.31745 of 2022 is filed by Mrs.K.Mamatha, who is the wife of the detenu, namely Kandela Srinivas, W.P.No.31752 of 2022 is filed by Mrs.Gangajala, who is the wife of the detenu, namely Vanam Shekhar, W.P.No.31754 of 2022 is filed by Mrs.Jamuna, who is the wife of the detenu, namely Vanam @ Kedari Durgaiah @ Chinna Durgaiah, W.P.No.31755 of 2022 is filed by Mrs.V.Sarojana, who is the wife of the detenu, namely Vanam Chinna Gangaiah and W.P.No.31765 of 2022 is filed by Mr.Pochaiah, who is the father of the detenu, namely Vanam Durgaiah @ Durga Prasad, challenging the separate detention orders of the even date, dtd. 5/7/2022, passed by Respondent No.2-Collector and District Magistrate, Jagtial District, vide Rc.No.C1/724-1/2022, Rc.No.C1/724-5/2022, Rc.No.C1/724-3/2022, Rc.No.C1/724-2/2022 and Rc.No.C1/ 724-4/2022 respectively, and the consequential confirmation orders of the even date, dtd. 6/9/2022, passed by the Secretary to Government, General Administration (Spl. (Law and Order)) Department, Government of Telangana, vide G.O.Rt.Nos.1702, 1706, 1704, 1703 and 1705 respectively. Vide impugned detention orders, the respective detenus were detained under Sec. 3(2) of the Telangana Preventive Detention Act, 1986 (Act 1 of 1986).

(3.) We have heard the submissions of Smt. B.Mohana Reddy, learned counsel for the petitioners in all these writ petitions, Sri S.Mujib Kumar, learned Special Government Pleader appearing for the learned Additional Advocate General for the Respondents and perused the record.