MERUGU SATYANARAYANA BANDELA RAMULU ALIAS LEHIDAS ALIAS PEDDI RAJULU ALIAS RAMESH S O VENKATI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) On Oct. 8, 1982, we quashed and set aside the detention order dated Dec. 26. 1981 in respect of detenu Merugu Satyanarayana s/o Ramchander, deferring th giving of the reasons to a later date.

(2.) On the same day we quashed the detention order dated Feb. 13, 1982, in respect of detenu Bandela Ramulu @ Lehidas @ Peddi Rajulu @ Ramesh, . s/o. Venkati, deferring the giving of the reasons to a later date.

(3.) Identical contentions were raised in both these petitions and, therefore, by this common order we proceed to give our reasons on the basis of which we made the aforementioned orders.