ANGADI PRASANNA KUMARI Vs. STATE OF AP

JUDGEMENT

(1.) The present Writ Petition for habeas corpus is filed under Article 226 of the Constitution of India, seeking direction to the 4th respondent herein to produce the detenu-Angadi Chandra Babu alias Chandra and to set the detenu at liberty forthwith by quashing the detention order dtd. 29/3/2023 passed by the 2nd respondent herein and the consequential approval order passed by the 1st respondent herein, vide G.O.Rt.No.627 dtd. 6/4/2023.

(2.) Heard learned counsel for the petitioner and the learned Government Pleader for the respondents.

(3.) The petitioner herein is the wife of the detenu, Angadi Chandrababu alias Chandra, of Stuvatpuram Village, Bapatla Mandal Guntur District.