MUPPAVARAPU ANUSHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner, who is the wife of one Muppavarapu Chinna Hari Babu, prays for Habeas Corpus alleging that the respondent No.4 illegally and unauthorizedly detained the petitioner's husband in the Regional Office, CID, Guntur since 9.00 a.m. on 2/6/2022 without registering any crime against him or without showing any reason for his detention. The petitioner claims that her husband has a clean history and not involved in any offence so far.

(2.) Heard Sri V.V.Lakshmi Narayana, learned counsel for the petitioner and Sri T.V.Suman, learned counsel representing A.G. Office. Learned counsel, on instructions, would submit that on the complaint of one Sri Parepalli Raghavendra, Guntur, the Police, CID PS, A.P, Amaravati, Mangalagiri, registered a case in Crime No.47/2022 under Ss. 420, 307, 449 and 506 r/w 34 IPC on 3/6/2022 against five persons including the husband of the petitioner namely Muppavarapu Chinna Hari Babu and the said Hari Babu was arrested on the evening of 3/6/2022 and was produced before the learned VI Additional Junior civil Judge, Guntur and the learned Magistrate has remanded him to judicial custody till 17/6/2022. He thus submitted that the said Hari Babu is now in the judicial custody. Learned counsel produced the copy of FIR and remand report along with CD file for verification of the Court. On perusal of the FIR and remand report, the Writ Petition is closed giving liberty to the petitioner to take legal course of action available to her.

(3.) Accordingly, this Writ Petition is closed. There shall be no order as to costs.