THOTA ANASURYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Smt.Thota Anasurya, the mother of the detenu, Thota Venu, has filed the present Writ Petition, challenging the Detention Order passed by the 5th 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 C.No.14/PD Cell/RGM/2019, dated 09.07.2019, and confirmed by the 1st respondent vide G.O.Rt.No.2179, General Administration (Spl. (Law & Order) Department dated 21.08.2019, alleging that Thota Venu had indulged in criminal activities such as attempt to murder, cheating, mischief, extortion and assault on Government employee, and thereby creating large scale of fear and panic among the general public, and adversely affecting the public order. The ground on which the impugned detention order is passed by the 5th respondent is that in the year 2019, the detenu was involved in two similar offences viz., (1) crime No.269/2019 of Godavarikhani-I Town PS, and (2) crime No.264/2019 of Godavarikhani-I Town PS.

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