RAMPURI VAISHALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Ch. Ravinder learned counsel for the petitioner and Mr. Swaroop Oorilla, learned Special Government Pleader, representing learned Additional Advocate General, for the respondents.

(2.) The instant is a writ petition which has been filed by the petitioner under Article 226 of the Constitution of India challenging the Order of Detention dtd. 12/6/2024 (Annexure P-1) passed by respondent No.2 putting the detenue, viz., Smt.Kalapathi Nithu Bai, W/o.Kalapathi Munnu Singh, under preventive detention under Sub- Sec. (2) of Sec. 3 of the "The Telangana Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders, Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser 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, 'the Act of 1986').

(3.) The writ petition is one which has been filed seeking for issuance of a Writ in the nature of Habeas Corpus with a prayer for production of the detenue before the Court and also for quashment of the aforementioned orders.