STATE OF ANDHRA PRADESH Vs. VIJAYANAGARAM CHINNA REDDAPPA

JUDGEMENT

(1.) Leave granted.

(2.) The State of Andhra Pradesh has come up with the above appeal, challenging an order of the Division Bench of the High Court of Andhra Pradesh issuing a writ of Habeas Corpus directing the Superintendent of the Central Prison, Kadapa to set at liberty, a convict by name P. Reddy Bhaskar (Convict No.5357).

(3.) We have heard the learned Standing Counsel for the State of Andhra Pradesh and Mr. Seshadri Naidu, the learned senior counsel for the respondent.