MALLADA K SRI RAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a judgment dtd. 25/1/2022 of a Division Bench of the High Court for the State of Telangana dismissing the writ petition seeking a writ of habeas corpus.

(3.) The brother("detenu") of the appellant worked as an employee with an entity by the name of M/s Ixora Corporate Services("Company"), Banjara Hills, Hyderabad. On 13/10/2020, a complaint was lodged on behalf of the Company with the SHO, Banjara Hills, alleging that K Mahendar, another employee at the Company, had opened a salary account with the Federal Bank without authorization and in conspiracy with the detenu collected an amount of Rs.85.00 lakhs from 450 job aspirants. It was alleged that the coaccused who was in charge of the HR Department at the Company had, in collusion with the detenu, hatched a plan to collect money from individuals by misrepresenting that they would be given a job at the Company and collected money from aspirants for opening a bank account and supplying uniforms.