SUSHEEL KUMAR Vs. GOVT OF AP

JUDGEMENT

(1.) This writ petition is filed seeking issuance of Writ of Habeas Corpus directing the respondents to produce Smt. Lalitha W/o Susheel Kumar and set aside the detention proceedings No.B2/461/09/ESD, dated 13.11.2009 and consequential G.O.Rt.No.5547, dated 18.11.2009 issued by the first respondent.

(2.) We have heard Sri C.Raghu, learned counsel appearing for the writ petitioner and Smt. Mohana, learned counsel representing the Government Pleader for Home.

(3.) The writ petitioner is the husband of the detenue Smt. Lalitha, resident of Hyderabad city. The detention order dated 13.11.2009 was passed under the Provisions of The A.P. Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (Act 1 of 1986) directing her detention in pursuant to the said order she was lodged in special prison for Women, Chenchalguda, Hyderabad.