TURLAPATI PEDDABBAI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition for Habeas Corpus under Article 226 of the Constitution of India is filed seeking direction to respondent Nos.2 to 5-Police officials to produce the corpus by name Turlapati Nireekshana, who is the daughter of the petitioners before the Court, who is said to be missing from 21/1/2026 and then set her liberty.

(2.) Heard Sri M.M.M.Srinivasa Rao, learned counsel for the petitioners and the learned Assistant Government Pleader attached to the office of the learned Advocate General appearing for the official respondent Nos.1 to 6. Despite service of notice on respondent No.7, he did not enter his appearance.

(3.) The petitioners are the parents of the corpus. Alleging that she is found missing from their house from 21/1/2026, the instant writ petition has been filed by the petitioners seeking direction to respondent Nos.2 to 5 to produce the corpus before the Court and then set her at liberty.