DEVA BULLI VENKANNA Vs. STATE OF AP

JUDGEMENT

(1.) Heard Sri V. V. L. N. Sarma, learned counsel for the petitioner and Sri Y. N. Vivekananda, learned counsel for the respondent Nos.1 to 4.

(2.) This writ petition under Article 226 of the Constitution of India has been filed for issue of a Writ of Habeas Corpus or any other appropriate writ, order or direction directing the Respondents to produce the person of "A" daughter of the respondent No.5 (We have not mentioned the full particulars as in the prayer, but are referring to the alleged detenue as "A") before this Court and to set her at liberty and grant such other relief or reliefs as this Honble Court may deem fit and proper in the circumstances of the case.

(3.) The petitioner"s case is that the petitioner is married to one Kamala Kumari and blessed with a child. Due to some disputes between them she filed some cases against the petitioner including MC, 498-A etc. The petitioner also filed divorce OP against his wife.