NAGABATHULA DURGA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. Dasari S.V.V.S.V. Prasad, learned counsel for the petitioner, and Mr. Y.N. Vivekananda, learned Government Pleader attached to the office of the learned Additional Advocate General-II.

(2.) In this petition for issuance of writ of Habeas Corpus, the petitioner, who is the mother of Nagabathula Kumari, alleges that Nagabathula Kumari is 17 years old and that respondent No.10 had kidnapped her minor daughter and had also committed rape. It is also pleaded that a marriage was sought to be solemnized between her minor daughter with respondent No.10 on 09.12.2020 and despite making a complaint, the Tahsildar and the Sub-Inspector of Police, Angara Police Station, did not take any action and remained mute spectators. However, respondent No.6, the Superintendent, Children Home, Women Development and Child Welfare Department, took pre-emptive steps and handed over the girl to her parents. It is alleged that, subsequently, on 23.12.2020, respondent No.10 again kidnapped Nagabathula Kumari.

(3.) The petitioner placed reliance on a Birth Certificate issued on 09.12.2020 by the Gram Panchayat, Addankivarilanka, wherein the date of birth of Nagabathula Kumari is shown as 07.05.2003.