E NARSIMHA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for Home appearing for the respondents.

(2.) This petition is filed seeking a Writ of Habeas Corpus as against an order of preventive detention issued by the competent authority under Section 3(2) of the Telangana Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986.

(3.) The detention order and the grounds of detention taken together show that five prejudicial activities were noticed by the detaining authority on the basis of the report of the sponsoring authority and those incidents are reflected in the grounds of detention.