KONDAPALLI RAJU ANAND Vs. STATE OF TELANGANA

JUDGEMENT

(1.) We have heard learned counsel for the petitioner in this writ petition seeking that the preventive detention order under C.No.31/PDC/KNR/2018, dated 12.03.2018, issued by respondent No.2 under Sub-Section (2) of Section 3 of the Telangana Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (Act No.1 of 1986) (for short 'Act'), as approved by respondent No.1 through G.O.Rt.No.833, General Administration Law and Order Department, dated 03.05.2018, may be set aside. We have also heard learned Government Pleader for Home.

(2.) We have considered the material papers on record along with the pleadings including the counter affidavit.

(3.) The detenu was arrested on 11.01.2018 in connection with Crime No.170 of 2016 of Karimnagar Rural Police Station. On 12.03.2018, the preventive detention order was issued on the basis of prejudicial activities attributed to the detenu including the substance of Crime No.170 of 2016. That order was served on him. The detention order has been confirmed by the Government also taking into consideration the report of the Advisory Board.