TEEGIREDDI DURGA PRASAD Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Mr. Sai Gangadhar Chamarty, learned counsel for the petitioner and learned Assistant Government Pleader attached to the office of the learned Advocate General appearing for official respondent Nos.1 to 3. Ms. Nimmagadda Revathi, learned counsel submits that she has filed vakalat for unofficial respondent No.4 in the Registry today with USR.No.40050 of 2026. Registry is directed to print the name of Ms. Nimmagadda Revathi, learned counsel for respondent No.4. Heard Ms. Nimmagadda Revathi, learned counsel for respondent No.4.

(2.) This writ petition under Article 226 of Constitution of India, for Habeas Corpus, is filed seeking direction to the 4th respondent to produce the corpus before the Court, who is alleged to have been in illegal custody of the 4th respondent and then to set her at liberty.

(3.) When the matter came up for admission on 23/3/2026, learned Assistant Government Pleader took notice for official respondent Nos.1 to 3 and requested time to seek instructions. While issuing notice to unofficial respondent No.4 and directing the 3rd respondent-Station House Officer of Razole Police Station to produce the corpus by name Udaya Sirisha before the Court today, the matter is ordered to be listed today.