MATHURA PRASAD KUSVA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr.Mathura Prasad Kusva @ Pappu Peele, the detenu herein, 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.22/PD-CELL/CCRB/RKD/2019, dated 01.07.2019, alleging that the detenu has been habitually engaging himself in a series of house burglaries, and thereby creating panic and fear in the minds of public, which are prejudicial to the maintenance of public order. The ground on which the impugned detention order is passed by the 2nd respondent is that during the years 2018 and 2019, the detenu was involved in six similar offences viz., (1) crime No.780/2018 of Hayathnagar PS, (2) crime No.781/2018 of Hayathnagar PS, (3) crime No.398/2018 of Balapur PS, (4) crime No.21/2019 of Hayathnagar PS, (5) crime No.18/2019 of Vanasthalipuram PS, and (6) crime No.19/2019 of Vanasthalipuram PS.

(2.) It is the case of the petitioner that he was falsely implicated in the above referred cases. Further, in all the above cases, the trial was concluded and he was convicted by the concerned Criminal Court. In spite of the same, the respondents have passed the impugned detention order only to see that he 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.