C PRAKASH RAO Vs. GOVT OF ANDHRA PRADESH

JUDGEMENT

(1.) The facts leading to the filing of these three writ petitions seeking writs of Habeas Corpus are almost similar and the question raised in the petitions is also similar. Hence they are being disposed of by a common order.

(2.) The detenus in these petitions were arrested on the ground of violation of the provisions of the Bonded Labour System (Abolition) Act, 1976 and Child Labour (Prohibition and Regulation) Act, 1986. Though nothing survives in these petitions after the release of the petitioners on bail, having noticed the thrust of the Government in implementing the provisions of the above two Acts and the illegalities committed by the investigating agencies and the Executive Magistrate in all the three matters, we are inclined to give this judgment explaining the scope and ambit of these two Acts and action for implementation of the provisions of the two Acts. W.P.No. 15948 of 2002:

(3.) On 22-8-2002 one A. Srinivasa Rao filed this petition seeking a writ of Habeas Corpus directing the respondents to produce his father Appa Rao, who was arrested by the police of P.S. Aspari, Kurnool District on 20-8-2002 in Crime No. 35 of 2002 registered under Sections 16 to 18 and 20 of Bonded Labour System (Abolition) Act, 1976, before this court and set him at liberty.