NAKKA SUVARNA Vs. STATE OF A.P.

JUDGEMENT

(1.) The writ petition is filed challenging the order of detention vide Rc.No.MC1/3080/2023, dtd. 10/11/2023 issued by the 1st respondent.

(2.) The petitioner is the wife of detenu who was detained vide order of detention dtd. 10/11/2023. The 2nd respondent confirmed the detention order and issued G.O.Rt.No.2261 General Administration (SC.I) Department, dtd. 17/11/2023. The detenu was involved in the following 03 cases.

(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 all cases and that the bail orders were not furnished to the 1st respondent.