DARA BHASKAR Vs. STATE OF TELANGANA AND ORS.

JUDGEMENT

(1.) Heard the learned counsel for the parties, and perused the impugned orders.

(2.) Briefly, the facts of the case are that by relying on the twenty three (23) criminal cases registered against the detenu during the year 2018, the Commissioner of Police, Rachakonda Police Commissionerate, the respondent No.2, passed the detention order, dtd. 24/10/2018. According to the respondent No.2, the detenu is involved as many as twenty eight (28) criminal cases of automobile thefts in the limits of various police stations under Rachakonda and Cyberabad Police Commissionerates. But, relying on the twenty three (23) cases registered against the detenu in the year 2018, the detention order was passed. Subsequently, by order dtd. 3/1/2019, the detention order was confirmed by the Principal Secretary to Government (POLL), General Administration (Spl (Law and Order) Department, Government of Telangana, respondent No.1. Hence, this writ petition before this Court.

(3.) Sri Pasham Trivikram Reddy, the learned counsel for the petitioner, has raised the following contentions before this Court: