S.V.BHATT,J. - (1.) Heard Smt.B.Mohana Reddy for petitioners and Sri T.Srikanth Reddy, Government Pleader for respondents.
(2.) The writ petitions in the order in which they are stated are filed questioning the orders of preventive detention made against Kamsani Buchamma alias Bujamma, Kamsani Sashirekha, Kamsani Sandhya and Kamsani Nirmala under the provisions of the Telangana Prevention of Dangerous Activities of Boot Leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (for short 'Act 1 of 1986). The individual orders of detention are dated 11.07.2018.
(3.) The learned counsel for the petitioners and the learned Government Pleader have made submissions in the batch of writ petitions by treating W.P.No.32370 of 2018 as the lead case and have further stated that either the ground of challenge against the order of detention and/or the reply either in fact or in law by the respondents is similar in other three writ petitions as well. The batch, it is stated, can be disposed of by referring to the circumstances which led to the filing of W.P.No.32370 of 2018 and the contentions raised therein. The Commissioner of Police, Rachakonda Commissionerate/2nd respondent while passing the orders of detention adverts to the information placed before him that Kamsani Buchamma alias Bujamma, detenu in W.P.No.32370 of 2018 has been indulgent in running brothel house by securing the girls from her community and from other part of the district; forcibly trapping them into prostitution by offering money and luxury life, the detenu is living on the earnings thus earned from the prostitution. The 2nd respondent in the order of detention refers to the information placed before him that the detenu is running the brothel house in organized manner. The detenu, in spite of cases being registered on earlier occasions did not change her way of life and continued to run the brothel soon after release on bail. Therefore, the 2nd respondent states that the illegal activities of the detenu have become detrimental and prejudicial to the maintenance of public order, peace and tranquility to the inhabitants in the locality as well. The detenu was involved in Crime No.37 of 2013 under Sections 3, 4 and 5 of the Immoral Traffic (Prevention) Act, 1956 (for short 'the ITP Act, 1956) of P.S.Yadagirigutta under the administrative jurisdiction of 2nd respondent which ended in acquittal on 16.03.2016 in C.C.No.155 of 2015. The order of detention was served on the detenu on 11.07.2018 and was approved by the Government on 17.07.2018. The detenu was allowed to reply before the advisory board and the advisory board on 24.09.2018 recommended for confirmation of the detention. Hence, the writ petition filed challenging Proceedings No.31/PD-Act/CCRB/RCKD/2018 dated 11-07.2018. The detenu is accused in Crime No.214/2018 dated 03.07.2018 of Yadagirigutta P.S under Sections 370, 370 (A) IPC, Sections 3, 4, 5, 6 and 9 of the ITP Act, 1956 and was arrested on 03.07.2018, remanded to judicial custody and lodged in District Jail, Nalgonda.;