BANTU MANEMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Ms. Bantu Manemma, the petitioner, has filed this Habeas Corpus Writ Petition, ostensibly, on the ground that Mr. Bantu Buchi Babu, Mr. Bantu Mahesh, and Mr. Kola Papaiah have been picked up by the police on 19.09.2020 at 8:30 PM from the office of Mr. Buchi Babu. And ever since then, their whereabouts are unknown. Therefore, the petitioner is under the impression that they are being illegally detained by the Station House Officer, Miryalaguda II Town, Nalgonda District, the respondent No.5.

(2.) Mr. T. Sreekanth Reddy, the learned Government Pleader for Home, has submitted his instructions. According to the learned Government Pleader, all the alleged detenus happened to be arrayed as accused Nos.1, 3 and 4 in Crime No.169 of 2020, registered for offence under Sections 386, 420, 447, 427, 120(b) read with 34 of I.P.C, on the file of Miryalaguda II Town Police Station, Nalgonda District. It is in connection with this FIR that the alleged detenus were picked up by the police. Thereafter, they have been produced before the concerned jurisdictional Magistrate, who has sent them into judicial custody by order dated 22.09.2020. Therefore, according to the learned Government Pleader, since the alleged detenus are in judicial custody, their custody is not an illegal one.

(3.) The position being taken by the learned Government Pleader has not been challenged by Ms. N. Aarthi, the learned counsel for the petitioner.