DHEEKONDA SRIDHAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Petition has been filed in the nature of Habeas Corpus declaring the action of the respondent No.4 in helping the respondent No.5 in abducting the sister of the petitioner, namely Dheekonda Sreeja, as illegal, and for a direction to the respondent Nos.4 to 6 to produce the detenue, Dheekonda Sreeja forthwith.

(2.) On instructions of Mr. T. Srikanth Reddy, the learned Government Pleader for Home, the alleged detenue, Ms. Sreeja, is produced before this Court.

(3.) This Court has examined Ms. Sreeja. It is stated by her that she was born on 15.11.1998, and presently, she is staying in Malakpet, which is a rented premises. She further stated that she was forcibly brought to Hyderabad by the respondent No.5, who happens to be the son of her mother's cousin brother. However, the detenue, Ms. Sreeja, is very emphatic in stating that she was forcibly brought to Hyderabad, and she is no more interested in staying with the respondent No.5. She wishes to go to her parents along with her brother, the petitioner herein.