KOLLIPARA SATYAVANI 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 Kilaru Nithin Krishna, learned counsel for the petitioner, and Sri T.Vishnu Teja, learned Special Government Pleader, attached to the Office of learned Advocate General, appearing for the respondent-State through virtual mode.

(3.) Grievance of the petitioner is that on 10/5/2025 at about 11:00 A.M., her son by name Sri Nirmala Krishna Kumar Kollipara, was taken into custody by the respondent No.4 without assigning any valid reason and without informing that any crime has been registered. As whereabouts of the son of the petitioner are not known and he has been taken by the 4th respondent, the petitioner who is the mother of the said Nirmal Krishna Kumar Kollipara, filed the present Habeas Corpus Writ Petition.