SURA LAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking the following relief:-

(2.) This writ petition is filed challenging the issuance of proceedings in Form No.16, whereby and whereunder a Warrant of Commitment was issued against the petitioner for failure to furnish security for good behaviour under Sec. 141 of the BNSS. Pursuant thereto, the petitioner was directed to undergo imprisonment as imposed by the Executive Magistrate and Tahsildar, Khanapur Mandal, in M.C. No. A/78/2026 dtd. 22/1/2026. Consequently, the Prohibition and Excise Station, Nirmal, issued the warrant on 22/1/2026 and remanded the petitioner to the custody of the District Jail, Adilabad. Through the said order, the petitioner has been placed in judicial custody. Aggrieved by the said proceedings and warrant of commitment, the present writ petition is filed.

(3.) Learned counsel for the petitioner would submit that a notice for forfeiture of bond for good behaviour under Sec. 122(1)(b) of the BNSS is stated to have been issued to the petitioner on 22/12/2025 in M.C. No. A/1531/2025, alleging breach of the bond by the petitioner on the ground of commission of an offence under Sec. 7(A) read with Sec. 8(e) of the Prohibition Act, 1995, in Crime No. 667/2024 dtd. 14/11/2024 on the file of the Prohibition and Excise Station (SHO), Nirmal. By the said notice, the petitioner was called upon either to pay a penalty of Rs.2,00,000.00 or to show cause within seven days from the date of receipt of the notice as to why she should not be adjudged to undergo imprisonment.