LEBAKU SARMISTA DEVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mrs.Lebaku Sarmista Devi, the wife of the detenue, 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 Nos.38/PD-CELL/CYB/2019, dated 17.07.2019, and confirmed by the 1st respondent vide G.O.Rt.No.2331, General Administration (Spl. (Law & Order) Department, dated 11.09.2019, alleging that the detenu has been been habitually and continuously engaging himself in unlawful activities such as cheating by creating false/fake Visas and travel documents, and thereby causing panic and a feeling of insecutrity among the genuine passengers, 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 year 2019, the detenu was involved in five similar offences viz., (1) Crime 115/2019 of RGI Airport PS, (2) Crime No.90/2019 of RGI Airport PS, (3) Crime No.91/2019 of RGI Airport PS, (4) 95/2019 of RGI Airport PS, and (5) Crime No.106/2019 of RGI Airport PS.

(2.) It is the case of the petitioner that the detenu was falsely implicated in the above referred cases. Even though, he was granted bail by the concerned Court, 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.