PANGI MOUNIKA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Challenging the detention order passed by the 2nd respondent vide Rc. No. 1582/2023/Magl-SA, dtd. 26/8/2023, against the detenu namely Ruthala Bodakonda @ Nani S/o Nookaraju, basing on the five crimes registered against the detenu in various police stations and the consequential confirmation order passed by the 1st respondent vide G.O. Rt. No. 1786, General Administration (SC-I) Department, dtd. 5/9/2023, the detenu's wife filed the present writ petition.

(2.) Heard Sri A.V. Pardhasaradhi, learned counsel for petitioner and learned Government Pleader representing the office of the learned Additional Advocate General.

(3.) Learned Special Government Pleader representing the office of the learned Additional Advocate General filed counter and opposed the writ petition.