ANITHA MOHAN WAGHMARE Vs. IV ADDL. METROPOLITAN MAGISTRATE

JUDGEMENT

(1.) The petitioner, Anitha Mohan Waghmare, who is the wife of Mohan Pandurang Waghmare, the 1st accused, in Crime No.164 of 2016 on the file of Adibatla Police Station, Cyberabad District, seeks a writ of habeas corpus and release of her husband forthwith. He is presently lodged in Central Prison, Cherlapalli, Ranga Reddy District.

(2.) We have heard the submissions of the learned counsel for the petitioner and that of the learned Special Government Pleader attached to the learned Additional Advocate General, State of Telangana, and the learned Public Prosecutor for the State of Telangana. We have perused the material record.

(3.) The crux of the complaint of the petitioner is this: