SHAIK JALEEL @ PINTU HASAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr.Shaik Jaleel @ Pintu Hasan, the brother of the detenu, Shaik Hassan @ Pintu Hassan, 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 Proc.No.C1/982/2019, dated 17.05.2019, and confirmed by the 1st respondent vide G.O.Rt.No.1830, General Administration (Spl. (Law & Order) Department, dated 09.07.2019, alleging that the detenu has been indulging in a series of forest offences such as felling of teak wood trees and its rampant smuggling for pecuniary gains, and thereby caused great loss to the National Wealth and also prejudicial to the maintenance of public order. The ground on which the impugned detention order is passed by the 2nd respondent is that the detenu was involved in six similar offences viz., (1) POR No.001/01/2017 of Sirichelma (KTR), (2) POR No.011/06/2017 of Sirichelma (KTR), (3) crime No.26/2018 of Ichoda Police Station, (4) crime No.138/2018 of Neradigonda PS, (5) crime No.9/2019 of Ichoda PS, and (6) crime No.30/2019 of Ichoda 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 all the above referred cases, 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.