(1.) Heard, Sri S. Sriram, learned Senior Counsel representing Sri S. Dushyanth Reddy, learned counsel appearing for the petitioner and learned Advocate General appearing for the respondents.
(2.) This Writ Petition has been filed by the petitioner, for issuance of a Writ of Habeas Corpus, for setting the detenue, who is his son, free by setting aside the order of remand, dtd. 8/11/2024, passed by the Learned Judicial First Class Magistrate, Vinukonda, remanding the detenue to judicial custody, in Crime No.104 of 2024, registered in Inavolu Police Station, Palnadu District.
(3.) The petitioner states that his son (hereinafter referred to as 'the detenue') was arrested by the 4th respondent and produced before the territorial jurisdictional Magistrate, on 8/11/2024, who remanded the detenue to judicial custody. The petitioner disputes the record of arrest, showing arrest of the detenue at 11 am., on 8/11/2024. Nothing further turns on this issue, as the challenge to the arrest and remand is not on this ground.
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