SATTI PARVATHI, Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition in the nature of habeas corpus has been filed by the petitioner - wife, inter alia, contending that one Satti Satyanarayana Reddy, S/o Ramulu @ Rama Reddy, (hereinafter referred to as 'the detenu') is her husband, who is missing since long time and that a complaint given in that regard has been registered as crime No.110 of 2019, dated 29.04.2019, on the file of Anaparthi Police Station, and he was shown as missing person.

(2.) In obedience to the direction given by this Court on the last date to produce the detenu, Sri N.Ravi Prasad, learned counsel for the detenu, has produced him before this Court today. The detenu states that the petitioner is not his second wife and that though she was not in contact with him for sometime, however, she is illegally claiming as his second wife. Undisputedly, litigation is pending before the Courts below i.e., (i) a criminal case under Section 498-A I.P.C., (ii) a case under the Protection of Women from Domestic Violence Act, 2005 and (ii) a maintenance case. In the maintenance case, amount of maintenance has been awarded, but payment has not been made by the detenu, hence, warrants have been issued against him.

(3.) Sri Y.N.Vivekananda, learned Special Government Pleader attached to the office of learned Advocate General, appearing on behalf of the respondents, has stated across the Bar that against the detenu, warrants of detention from the Court are there, and an officer of Anaparthi Police Station, who is present at the High Court premises, will take custody of the detenu.