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Judgment
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Crime No.,"Date of
Occurrence","Date of registration
of FIR",Offences,Nature
103/2020 of
Vemulawada Town
Police Station",26.02.2020,26.02.2020,"Sections 302 and
120B read with 34
IPC","Cognizable/ Non
Bailable
488/2020 of
Vemulawada Town
Police Station",12.09.2020,12.09.2020,"Sections 452, 506 and
504 IPC","Section 452 IPC
Cognizable/ Non
Bailable
Sections 506 and 504
IPC
â€"NonCognizable/
Bailable
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No.488 of 2020 relied on by the detaining authority. Hence, there is nothing wrong on the part of the detaining authority in raising an apprehension that",,,,
there is imminent possibility of the detenu committing similar offences, which would again certainly affect the public order. The commission of alleged",,,,
offences by the detenu makes it amply clear that there is every possibility of detenu committing similar offences in future, which are prejudicial to the",,,,
maintenance of public order. The subjective satisfaction of the detaining authority is not tainted or illegal on any account. The acts of the detenu,,,,
cannot be effectively dealt with under ordinary criminal law. Under these circumstances, the detaining authority is justified in passing the impugned",,,,
detention order. Therefore, the impugned orders are legally sustainable. We do not see any merit in this Writ Petition and as such, it is liable to be",,,,
dismissed.,,,,
The Writ Petition is, accordingly, dismissed. There shall be no order as to costs.",,,,
The Miscellaneous Petitions, if any, pending in this Writ Petition, shall stand closed.",,,,