ROSHNI DEVI Vs. THE STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner seeks a Writ of Habeas Corpus for setting the detenu at liberty and for declaring the detention order vide proceedings No.B6/81/2025/DPEOH dtd. 10/3/2025 passed by the 2nd respondent, as approved by the 1st respondent vide G.O.Rt.No.358 dtd. 15/3/2025 and as confirmed by G.O.Rt.No.479 dtd. 15/4/2025 as illegal and to set aside the said orders.

(2.) The petitioner claims to be the daughter of the detenu viz.Smt.Aruna Bai @ Anguri Bai, who is now detained at Central Prison, Chanchalguda, Hyderabad. The impugned detention order has been passed under sub- Sec. (2) of Sec. 3 of the Telangana Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders, Land Grabbers, Spurious Seed Offenders, Insecticides 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 'the Act') on the ground that the detenu was involved in offences of peddling of Ganja, a narcotic drug in the limits of Hyderabad and thereby she is a drug offender.

(3.) The detenu was involved in (i) Crime No.243 of 2024 dtd. 16/9/2024, (ii) Crime No.270 of 2024 of Prohibition and Excise P.S., Dhoolpet dtd. 12/12/2024 and (iii) Crime No.42 of 2024 dtd. 17/12/2024 of Prohibition and Excise P.S., Narayanaguda under the provisions of The Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).