REGENT COMPUTRONICS PVT. LTD.

Kasireddy Upender Reddy Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

CHRISTIE VS. LEACHINSKY [REFERRED TO]
PRIYA INDORIA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF BOMBAY VS. ATAMA RAM SHRIDHAR VAIDYA [REFERRED TO]
STATE OF UTTAR PRADESH VS. ABDUL SAMAD [REFERRED TO]
CHAGANTI SATYANARAYANA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
VIMAL KISHORE MEHROTRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
PANKAJ BANSAL VS. UNION OF INDIA [REFERRED TO]
PRABIR PURKAYASTHA VS. STATE(NCT OF DELHI) [REFERRED TO]

JUDGEMENT

(1.) CRIMINAL APPEAL NO. 2808 OF 2025 (@ SLP (CRIMINAL) No. 7746 OF 2025). Leave granted.

(2.) This appeal arises from the judgment and order passed by the High Court of Andhra Pradesh at Amaravati dtd. 8/5/2025 in W.P. No. 10858 of 2025 by which the writ petition filed by the appellant herein seeking a writ of habeas corpus on the ground that his son viz. Kessireddy Raja Shekhar Reddy came to be illegally arrested by the CID and is in unlawful detention, came to be dismissed.

(3.) The facts giving rise to this appeal may be summarised as under:

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KASIREDDY UPENDER REDDY Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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