VADLAKONDA SATEESH, KARIMNAGAR DISTRICT Vs. STATE OF TELANGANA

JUDGEMENT

(1.) THIS Writ Petition is filed for issuance of a writ of Habeas Corpus on the following facts:

(2.) THE alleged detenu is said to be the wife of the petitioner and it is the admitted case of the petitioner that she has gone away from him and started living with the fifth respondent. For that purpose, the petitioner has lodged an FIR under Sections 497 and 109 I.P.C and the mother of the alleged detenu has lodged a separate FIR under the head Woman Missing. We are not looking into the complaint of the mother of the alleged detenu right now. We are looking into the complaint of the petitioner only.

(3.) IT is a clear case of alleged adultery. Therefore, the question of detention of the alleged detenu by the unofficial respondent does not arise.