DAVID SOPHIA PRANATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Habeas Corpus Writ Petition has been filed, ostensibly, on the ground that the petitioner's husband, Mavuduru Rama Kumar, was picked up by the Station House Officer, Madhapur Police Station, on 23.12.2020 around 06:00 am. Ever since then, his whereabouts are unknown. Therefore, the petitioner has bona fide belief that her husband is illegally detained by the respondent No.4.

(2.) Mr. T. Srikanth Reddy, the learned Government Pleader for Home, has filed instructions, dated 03.01.2021. The same shall be taken on record.

(3.) Mr. T. Srikanth Reddy submits that on 12.12.2020, Ms. K. Keerthi had lodged a complaint with the respondent No.4 wherein the detenu is arrayed as accused No.3. The said FIR has been registered for the offences under Sections 420, 406, 506 read with Section 34 IPC, and for the offence under Section 5 of the Telangana State Protection of Depositors of Financial Establishments Act, 1999. During the course of investigation, the detenu was arrested on 30.12.2020, and on 31.12.2020, he was produced before the learned XII Additional Metropolitan Magistrate at Kukatpally, Cyberabad. The learned Magistrate has remanded the detenu to judicial custody. Therefore, according to the learned Government Pleader, the custody of the detenu is a legal one.