LAVURI JANKU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Smt.Lavuri Janku, the mother of the detenu, Lavuri Santhosh, has filed the present Writ Petition, challenging the Detention Order passed by the 3rd respondent, who by exercising the powers conferred under Section 3 (2) of the Telangana Prevention of Dangerous Activities of Bootleggers, Dacoits, DrugOffenders, 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 C.No.495/WRC/CSB-XI/2019, dated 02.07.2019, and confirmed by the 1st respondent vide G.O.Rt.No.2069, General Administration (Spl. (Law & Order) Department, dated 05.08.2019, alleging that the detenu has been indulging in illegal and highly dangerous activities of peddling of Narcotic Drugs in an organized manner and thereby acting in a manner prejudicial to the maintenance of public order. The ground on which the impugned detention order is passed by the 3rd respondent is that the detenu was involved in crime No.215/2019 of Jangaon PS.

(2.) It is the case of the petitioner that the detenu was falsely implicated in the above referred case. Even though, the detenu is likely to get bail in the above referred case, he would be continued 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.