MUNAGALA VISHNU Vs. STATE OF AP

JUDGEMENT

(1.) This habeas corpus writ petition presents peculiar facts and competing interests of the petitioner and one Rangidi Sai Sriya on one hand and the 6th respondent who is the father of the aforesaid girl on the other.

(2.) The petitioner's case is thus:

(3.) The 4th respondent filed counter opposing the writ petition contending thus: