T PADMAJA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The 14th day of February is celebrated the World over, as Valentine's Day. The 14th day of July has been declared in the United Kingdom as a National Day of Memory for the Victims Honour Killings, in memory of Shafilea Ahmed, killed by her own parents, when she was just 17 years young. Ironically, it was on the 14th day of September, 2018 that a young Dalit at the prime of his youth, was brutally murdered in broad day light in a public place, purportedly by his father-in-law, the brother of his father-in-law and their family friend, for having fallen in love with a girl belonging to a Hindu Upper Caste.

(2.) Thereafter, the father, paternal uncle and their family friend were ordered by the District Collector and Magistrate, to be detained under Section 3 (2) of the Telangana Act No.1 of 1986. It is against these three orders of detention passed against the girl's father, paternal uncle and their family friend that the petitioners have come up with the above writ petitions.

(3.) We have heard Mr. C.V. Mohan Reddy and Mr. T. Niranjan Reddy, learned Senior Counsel for the petitioners, Mr. Sharat Kumar, learned Special Government Pleader attached to the office of the learned Advocate General, appearing for the respondents and Mr. G.V. Shivaji, learned counsel appearing for the persons who sought to implead themselves to these writ petitions.