ANJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Ramakanth, learned counsel representing Mr. N. Harinadh, learned counsel for the petitioner and Mr. Godugu Mallesham, learned Assistant Government Pleader representing learned Additional Advocate General appearing on behalf of the respondents.

(2.) This writ petition is filed to issue a writ of habeas corpus declaring the detention order passed by respondent No.2 vide proceedings No.18/PD-CELL/CYB/2023, dtd. 16/4/2023 as illegal, and for a consequential direction to the respondents to release the son of the petitioner, Mr. Ishan Niranjan Neelamnalli S/o Niranjan C Neelamnalli, who is now detained in Central Prison, Cherlapally, Medchal - Malkajgiri District.

(3.) Respondent No.2 had passed the impugned detention order dtd. 16/4/2023 against the detenu under the provisions of Sec. - 3 (2) of the Telangana Prevention of Dangerous Activities of Boot-leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertilizer Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders and White Collar or Financial Offenders Act, 1986 (for short 'Act No.1 of 1986'), under the category of 'Goonda' defined under Sec. - 2 (g).