BESAL VEERAMMA VISAKHAPATNAM Vs. STATE OF A P

JUDGEMENT

(1.) THE respective wives of the four persons, namely, B. Arjun, B. Bheemdhar, G. Rama Rao and S. Rama Rao filed this application for issuance of a writ of habeas corpus or any other appropriate writ directing the respondents to produce the alleged detenus before this Honble Court and set them free and order to conduct enquiry for their illegal detention and to pass such other order or orders as this Honble Court deems fit, just and proper in the facts and circumstances of the case.

(2.) IT is the case of all the petitioners that respondent Nos. 3 and 4 arrested their respective husbands without any reason on the following dates.

(3.) THE first petitioners husband, B. Arjun on 18th November, 2014; the second petitioners husband, B. Bheemdar on 20th November, 2014; the third petitioners husband, G. Rama Rao on 18th November, 2014 and the fourth petitioners husband, S. Rama Rao on 21st November, 2014.