KALIDASU SANTHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ of Habeas Corpus is moved by way of house motion and My Lord the Hon'ble the Chief Justice has allotted the same to this Bench.

(2.) Heard Sri B.P.Raju, learned counsel for the petitioner, and Sri Vishnu Teja, learned Special Government Pleader, attached to the office of learned Advocate General, appearing for the respondent-State through virtual mode.

(3.) Learned counsel for the petitioner contends that on 14/5/2025 at about 7:30 P.M., the husband of the petitioner by name Sri Kalidas Vijaya Krishna, was arrested by respondent Nos.3 and 4 without registering any crime and confined him in illegal custody at Patamata Police Station, Vijayawada, Krishna District. Till today, the respondent Nos.3 and 4 did not produce him before the concerned Court, as such, the present Writ Petition is filed.