DEVALLA CHINNAMMA Vs. THE STATE OF ANDHRA PRADESH, REP. BY ITS CHIEF SECRETARY, GENERAL ADMINISTRATION (LAW & ORDER) DEPARTMENT, HYDERABAD AND 3 OTHERS

JUDGEMENT

(1.) This writ petition is filed for issue of habeas corpus for the release of one Devalla Rajesh @ Bangi (hereinafter referred to as the detenu ), son of the petitioner, from detention, by setting aside detention order of respondent No.2, dated 30.04.2016.

(2.) We have heard the learned counsel for the petitioner and the learned Spl.Govt.Pleader (AP).

(3.) The detenu, allegedly a notorious criminal, was detained by order dated 30.04.2016 of respondent No.2. The grounds of detention referred to as many as 7 criminal cases. The petitioner pleaded that before the detention order was passed, the detenu was in judicial custody in connection with all 7 criminal cases, referred to in the detention order.