AKTAR BEGUM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for petitioner Smt B.Mohana Reddy and learned Government Pleader for Home appearing for learned Additional Advocate General for respondents.

(2.) In these two writ petitions, petitioner is sister of two detenues viz., Mohmood Bin Alvi and Ayub Bin Alvi, who are detained by two independent proceedings dtd. 24/9/2021.

(3.) The orders of detention were passed against these two detenues on the allegations that they are involved in two recent crimes, Crime No.243 of 2021 registered on 17/7/2021 under Ss. 302, 201, 120 (B), 147, 148 read with 149 IPC of Chaderghat Police Station and Crime No. 294 of 2021 registered on 18/7/2021 under Sec. 394 IPC in Afzulgunj Police station. The Detaining Authority also refers to previous involvement of the detenues in several crimes. In the case of Mahmood Bin Alvi, it is alleged that he was involved in 13 offences between 2002 to 2018 and that he was externed from the limits of Hyderabad Police Commissionerate in the year 2015 and there is no remorse and he continue to indulge in crimes. With reference to Ayub Bin Alvi, it is alleged that he was involved in six crimes between 2005 to 2017 and there is no remorse in his conduct and he continues to indulge in heinous crimes.