MOHD JAVEED KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr.Mohd.Javeed Khan @ Javeed, the detenu, has filed the present Writ Petition, challenging the Detention Order passed by the 2nd respondent, who by exercising the powers conferred under Section 3 (2) of the Telangana Prevention of Dangerous Activities of Bootleggers, 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 (in short, 'the Act'), vide proceedings No.37/PD-Cell/CYB/2019, dated 12.07.2019, and confirmed by the 1st respondent vide G.O.Rt.No.2220, General Administration (Spl. (Law & Order) Department dated 29.08.2019, alleging that Mohd.Javeed Khan @ Javeed is a sexual offender as he has engaged himself in acts of sxual offence of comitting of Kidnap, Heinous Gang Penetrative Sexual Assault on a minor girl Kum.Habiba and acted in a manner prejudicial to maintenance of public order, apart from disturbing peace and tranquility in the society. The ground on which the impugned detention order is passed by the 2nd respondent is that the detenu was involved in Crime No.131 of 2019 of Jagadgirigutta Police Station of Cyberabnad Police Commissionerate for the offences under Sections 363, 323, 506 376 DB of IPC and Section 5(g)(l)(m) r/w 6 of Protection of Children from Sexual Offences Act, 2012.

(2.) It is the case of the petitioner that he was falsely implicated in the above case. Even though, the petitioner/the detenu got bail in the above referred case, he continued to be in judicial custody due to passing of the impugned detention order and the same is passed only to see that the detenu does not come out of the jail. Hence, the present writ petition.

(3.) Heard the learned Counsel for the parties, and perused the impugned order.