ZAHARA SULTHANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mrs. Zahara Sulthana, the petitioner, has filed this Habeas Corpus petition on behalf of her husband, Hussain Khan, S/o. Late Alam Khan, the detenu, challenging the detention order vide No.113/PD-CELL/CCRB/RCKD/2021, dtd. 18/8/2021, 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.Rt.No.2287, General Administration (Spl. (Law & Order)) Department, Government of Telangana, dtd. 11/10/2021, passed by respondent No.1.

(2.) Heard Sri M.Amarnath, learned counsel for the petitioner, Sri G.Malla Reddy, learned Assistant Government Pleader for Home for the respondents and perused the record.

(3.) The case of the petitioner is that basing on two crimes registered against the detenu viz., Crime Nos.608/2020 and 298/2021 of Hayathnagar Police Station, Rachakonda Commissionerate, the respondent No.2 passed the impugned detention order, dtd. 18/8/2021. According to respondent No.2, the detenu is a 'Sexual Offender', as he has been inducing women 2 Dr.SA, J and JS, J WP No.34568 of 2021 folk in the guise of offering liquor or money from toddy compounds and indulging in committing rape on them after robbing their gold chains, phones on the point of threat, in the limits of Rachakonda Police Commissionerate. The presence of the detenu in the locality is adversely affecting the public order and he has been acting in a manner prejudicial to the maintenance of public order apart from disturbing peace, tranquility and social harmony in the society. Subsequently, the impugned detention order was confirmed by the Government, vide G.O.Rt.No.2287, dtd. 11/10/2021.