A.AKKAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) The writ petition is filed challenging the order of detention vide RC.No.MAGL1/1660/2023, dt.27/1/2024, passed by the 2nd respondent which was confirmed by the 1st respondent vide G.O.Rt.No.640 General Administration (SPL[LAW AND ORDER]) department, dt.26/3/2024.

(2.) The petitioner is the wife of detenu who was detained vide order of detention dtd. 27/1/2024. The 1st respondent confirmed the detention order and issued G.O.Rt.No.640, dtd. 26/3/2024. The detenu was involved in the following 19 cases.

(3.) The learned counsel for the petitioner submits that the sponsoring authority has suppressed the vital information to the detaining authority. The details pertaining to the bails granted in 15 out of 19 cases registered. The bail orders were not furnished to the detaining authority.