CHENNA PRASANTH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, is filed seeking the following relief:

(2.) Heard Sri R. Arun Kumar, learned counsel appearing for the petitioner and Sri N. Nirmal, learned Assistant Government Pleader for Home-I appearing for the respondents.

(3.) The case of the petitioner, briefly stated, is as follows: