KALLAY MUTYALLAMMA Vs. DISTRICT COLLECTOR EAST GODAVARI

JUDGEMENT

(1.) Heard the learned Assistant Government Pleader, representing the learned Advocate General, appearing for the respondents.

(2.) The petitioner seeks issuance of writ of Habeas Corpus directing the respondents to produce one Kalla Venkanna, son of Nooka Raju, who is allegedly detained in Central Prison, Rajahmundry, and for a further direction to the respondents to release him forthwith, after declaring that his detention was illegal and void.

(3.) The facts, in brief, that led to the filing of the writ petition are that five (5) crimes were registered against the alleged detenu for the offences punishable under Section 7 read with Section 8 (b) and 8(e) of the Andhra Pradesh Prohibition Act, 1995 (for brevity