YERUKALA SUNKAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Writ Petition for Habeas Corpus is filed seeking direction to respondent No.4 to produce the husband of the petitioner viz., Yerukala Naganna, S/o Yerukala Sunkanna, who is now detained in Central Prison, Kadapa, before the Court, pursuant to the order of preventive detention, dtd. 28/11/2022, passed by the 2nd respondent, which is confirmed by respondent No.1 as per G.O.Rt.No.143, dtd. 20/1/2023, and to declare the same as illegal and unconstitutional and then to pass appropriate orders deemed fit in the facts and circumstances of the case.

(2.) Heard learned counsel for the petitioner and Sri Syed Khader Mastan, learned Government Pleader attached to the office of learned Additional Advocate General appearing for the respondents.

(3.) Outline facts of the lis leading to filing of this writ petition may be stated as: