DHARAVATH LAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition has been filed by the wife of the detenu against an order of detention dtd. 25/11/2024 passed by the respondent No.2/District Collector and District Magistrate, Warangal. The petitioner also challenges an order dtd. 23/12/2024passed by the respondent No.1/State of Telangana, represented by its Chief Secretary, General Administration (Law and Order) Department, confirming the detention of the petitioner's husband.

(2.) The petitioner seeks issuance of a Writ of Habeas Corpus directing the respondents to produce the detenu, who is presently lodged at the Central Prison, Cherlapally, Medchal-Malkajgiri District, before this Court to set aside the impugned detention order as well as the confirmation order, and release of the detenu.

(3.) The impugned order dtd. 25/11/2024 passed by the respondent No.2/District Collector and District Magistrate, Warangal, contains the grounds of detention. The detenu has been charged with engaging in the business of possession and sale of Illicitly Distilled Liquor ('IDL') in contravention of the provisions of The Telangana Prohibition Act, 1995 ('the 1995 Act') as well as The Telangana Prevention of Dangerous Activities of Boot-leggers, 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 ('the 1986 Act').