SESHAGIRI BODDA Vs. THE STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In compliance of the order, dtd. 25/8/2026 passed by this Court, the 4th respondent produced the detenue i.e., 9th respondent before the Registrar (Judicial) on 26/8/2026 at 9-30 p.m., in the presence of Sri J. Krishna Praneeth, learned Assistant Government Pleader, attached to the Office of the learned Advocate General, in the High Court premises.

(2.) On verification of the Photostat copy of the Adhaar copy of the 9th respondent-detenue, he is identified as detenue. The learned Assistant Government Pleader also submitted a letter regarding production of the 9th respondent before the Registrar (Judicial). Subsequently, the Registrar (Judicial) obtained the orders of the Hon 'ble the Chief Justice to produce the 9th respondent-detenue before the concerned Division Bench by taking permission for house motion. The 9th respondent-detenue was kept under the custody of the 4th respondent and he was produced before this Court today at 10-00 am.

(3.) Heard Sri V. Sai Kumar, learned counsel for the petitioner and Sri J. Krishna Praneeth, learned Assistant Government Pleader and this Court personally examined the 9th respondent-detenue.