LAXMIBAI NARSING RAPANWAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Smt.Laxmibai Narsing Rapanwad, the mother of the detenu, Rypanvad Shanker, 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 in Order No.C2/624/2019-M, dated 04.05.2019, and confirmed by the 1st respondent vide G.O.Rt.No.1503, General Administration (Spl. (Law & Order) Department dated 04.06.2019, alleging that Rypanvad Shanker has been habitually engaging himself in highly dangerous activities of committing decoities, robberies and burglaries, and thereby creating terror, fear and panic among the general 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 in the year 2018, the detenu was involved in three similar offences viz., (1) crime No.74/2018 of Pitlam Police Station, (2) crime No.75/2018 of Narayankhed Police Station, and (3) crime No.135/2018 of Narsapur Police Station.

(2.) It is the case of the petitioner that the detenu was falsely implicated in the above referred cases. Even though, the detenu got bail in all the above referred cases, 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.