A.GURUSINGH RAO Vs. THE STATE OF TELANGANA

JUDGEMENT

(1.) Vide present Writ Petition, the petitioner seeks a direction thereby to set aside the order of detention in SB (I) No.299/PD/SI/ 2016, dated 5.6.2016 passed by the second respondent and set his son-in-law by name Tarun Gupta @ Amrit Sabharwal, S/o Late Uma Shankar Guptha at liberty forthwith.

(2.) The case of the petitioner is that his son-in-law, by name Tarun Gupta @ Amrit Sabharwal (hereafter referred to as 'the detenu') was arrested by the Delhi police on 1.4.2016 in connection with FIR No. 317 of 2016 registered on the file of Station House Officer, Police Station, Saket, New Delhi, for the offence punishable under Sec. 420 Penal Code and was remanded to judicial custody. In pursuance of the orders (P.T. Warrant) of the learned Additional Chief Metropolitan Magistrate-cum-Special Metropolitan Magistrate for trial of cases under Labour and Factories Act, Hyderabad, dated 29.04.2016, the Delhi Police brought the detenu to Hyderabad from Rohini Jail, New Delhi and produced before the aforesaid Court on 20.05.2016. The said Court remanded the detenu to judicial custody in Crime Nos. 84 of 2016, 86 of 2016 and 99 of 2016 registered on the file of Cyber Crime Police Station, CCS, DD, Hyderabad (Respondents 3 and 4 herein).

(3.) Learned Counsel appearing on behalf of the petitioner submits that the detenu was ordered to be released on bail by the learned XII Additional Chief Metropolitan Magistrate, Nampally, Hyderabad in Crime Nos. 84 of 2016, 86 of 2016 and 99 of 2016 and was also ordered to be released on bail by learned XVII Additional Chief Metropolitan Magistrate, Nampally, Hyderabad in Crime No. 235 of 2016 registered on the file of SHO, Jubilee Hills Police Station, Hyderabad. Thus in all the four crimes, the detenu was ordered to be released on bail by the respective Courts on 01.06.2016.