SHAIK PARVEEN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mrs. Ravula Sowmya Reddy, learned counsel for the petitioner and Mr. Mujib Kumar Sadasivuni, learned Special 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 directing respondent No.3 to produce the detenu viz., Mr. Md. Nizamoddin @ Viju @ Nijju, now detained in Central Prison, Chanchalguda, Hyderabad, before this Court and set aside the detention order dtd. 19/4/2023 passed by respondent No.2 and the consequential confirmation order vide G.O.Rt.No.801, dtd. 2/6/2023 passed by respondent No.1 declaring it as illegal.

(3.) Respondent No.2 passed the impugned detention order dtd. 19/4/2023 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, 1 of 1986 (Amendment Act No.13 of 2018) (for short 'Act No.1 of 1986'), terming him as a 'Sexual Offender' as defined under Sec. - 2 (v) of the Act No.1 of 1986.