VANKADOTH SHAMALA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed by the petitioner under Article 226 of the Constitution of India seeking the following relief:

(2.) Heard Mrs. Mogili Anaveni, learned counsel for petitioner and the learned Special Government Pleader for respondents.

(3.) Learned counsel for the petitioner contended that the petitioner's husband was detained by the respondents under Act 1 of 1986 vide orders, dtd. 12/11/2022 and the detenu was detained on the alleged ground that in all, two crimes were registered against the petitioner's husband for the offences under sec. 8 (c) r/w 20 (b)(ii)(c) of NPDS Act, 1985 i.e., Cr.No.54 of 2022 and Cr.No.152 of 2022 on the file of Bachannapet Police Station. However, the petitioner's husband was released on bail in the said crimes.