KAVATI SAGAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed for issue of Habeas Corpus directing the respondents to produce Smt. Kavati Alimelu, w/o. late Adinarayana (for brevity 'the alleged detenu'), R/o. H.No.7/72, Ward No.8, Near Epurupalem By-Pass, Adinarayanapuram, Eepurupalem Mandal, Prakasam District, Andhra Pradesh State.

(2.) When this Court went through the pleadings and the material on record, it has found to its consternation that the alleged detenu was produced before the Press, which has published photograph of a woman standing behind the police, who were seen sitting on the front row. Our conscience having been deeply disturbed looking at the photograph, we passed the following order on 19.06.2018:

(3.) On 007.2018, the Director General of Police (A.P.) has filed his affidavit along with a Circular dated 28.06.2018 purporting to take remedial steps. Not being satisfied with the same, this Court has passed the following order on 007.2018.