NAJEEBUNNISA BEGUM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for parties.

(2.) This Writ Petition is filed for following relief:

(3.) The case of petitioner is that detenu, Ahmed Bin Gurnesh Al Jabri @ Ahmed Jabri, is her husband and is in illegal judicial custody without any notice and kept in Central Prison, Chanchalguda; that later, supplied detention order bearing proceedings No.70/PD-2/HYD/2018 dated 30.05.2018 under Section 3(2) read with 2(g) of Telangana Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (for short 'the Act'); that aforesaid detention order was initially approved by Government vide G.O.Rt.No.595 dated 27.03.2018 and that detention order was issued by referring to seven (7) incidents i.e., (i) Cr.No.190 of 2013 under Section 382 IPC; (ii) Cr.No.11/2014 under Section 382 IPC; (iii) Cr.No.51/2016 under Sections 435 and 506 IPC; (iv) Cr.No.67/2018 under Section 324 and 506 IPC; (v) Cr.No.448 of 2016 under Section 392 IPC; (vi) Cr.No.279 of 2017 under Section 324 IPC and (vii) Cr.No.112 of 2018 under Section 395 IPC.