KUM.MAMIDISANTOSHA KUMARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) After escaping from the clutches of the Police on 08.11.2020, the Petitioner claims to have gone to her native place at Visakhapatnam and filed the present Writ Petition in the month of January 2021 seeking issuance of Writ of Habeas Corpus directing the respondent authorities to produce the three detainees, namely, (1) Smt. Mamidi Parvathi, W/o. M. Pydithalli, (2) Smt. Mamidi Geetha, W/o. M. Tirupathi Rao, and newly born three months old male child of Mamidi Geetha before this Hon 'ble court.

(2.) It would be very much necessary to narrate the facts in detail as averred in the affidavit, filed in support of the Writ Petition so as to decide the case on hand.

(3.) Reiterating the averments made in the affidavit filed in support of the Writ Petition, Sri. N.H. Akbar, learned Counsel for the Petitioner strenuously argued that the entire family is being illegally confined in the apartment at Rajamahendravaram, and that the alleged detainees are not allowed to move out of the Flat. He further pleads that they are not even allowed to throw out the garbage and that the inmates of the apartment are not able provide proper medical treatment to three months old baby apart from giving good food.