KUNCHALA VARALABABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The writ petition is filed challenging the order of detention vide Rc.No.C1/1549/M/2023, dtd. 4/11/2023 issued by the 3rd respondent.

(2.) The petitioner is the brother of detenu who was detained vide order of detention dtd. 4/11/2023. The 1st respondent confirmed the detention order and issued G.O.Rt.No.2247 General Administration (SC.I) Department, dtd. 15/11/2023. The detenu was involved in the following 06 cases. <FRM>JUDGEMENT_25_LAWS(APH)10_2024_1.html</FRM>

(3.) The learned counsel for the petitioner submits that the sponsoring authority has suppressed the vital information to the detaining authority. It is the specific case of the petitioner that the petitioner was released on bail in three of the cases and that the bail orders were not furnished to the 3rd respondent.