SAMA ARUNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Vide the present petition, the petitioner has challenged the detention order dated 23.11.2016 issued by the second respondent and the same has been confirmed by the first respondent under the provisions of the Telangana Prevention of Dangerous Activities of Boot-Leggers, Decoits, Drug-Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (for short the Act, 1986) and consequently to direct the respondents to release/set free her husband i.e., Sama Sanjeev Reddy.

(2.) In the affidavit filed in support of the present petition, the petitioner states that her husband Sama Sanjeev Reddy (hereinafter referred to as detenu) was falsely implicated in the following offences:

(3.) The 4 out of 6 cases are concerning to the Gangster Nayeemuddin @ Nayeem. The grounds of detention would disclose that the second respondent has not applied his mind and erroneously invoked the provisions of the Act 1986. It would also disclose that there is no basis for imposing preventive detention on the detenu since the alleged involvement of the detenu is yet to be proved in the criminal Court and that even the allegations in the said crimes do not amount to committing breach of public order.