G.SRI DEVI,J. - (1.)Ms. Vemula Krishna Veni, the wife of the detenu viz., Vemula Kotesh @ Billa @ Raju, S/o. Late Chennaiah, has filed the present Writ Petition, challenging the Detention Order passed by the second 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 Proc. No.C1/2851/2020 dated 28.05.2020, and confirmed by the first respondent, vide G.O.Rt.No.975, General Administration (Spl. (Law & Order) Department, dated 04.06.2020 and G.O.Rt.No.1161, General Administration (Special Law and Order) Department, dated 07.08.2020, alleging that the detenu has committed theft of gold, silver ornaments and cash and fled away and three cases were registered against the detenu under various offences under relevant Chapters of I.P.C., as such the activities of the individual fall under and within the meaning of "Goonda" as defined under Section 2 (g) of Act 1 of 1986, and thus acting in a manner prejudicial to the maintenance of public order. The ground on which the detention order is passed by the second respondent is that in the year 2020, the detenu was involved in three similar offences viz., (1) Crime No.15 of 2020 of Konda Mallepally Police Station, (2) Crime No.16 of 2020 of Konda Mallepally Police Station, (3) Crime No.29 of 2020 of Konda Mallepally 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 was granted 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.