GANDAM RAMAYAMMA Vs. STATE

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioner, wherein the following prayer is made:

(2.) Heard the learned counsel for both sides and perused the record.

(3.) As per the submissions made and the material placed on record, the alleged detenue, namely Mahankali Sunitha and her ten (10) year old daughter, namely Bhavana, are in the custody of the Social Welfare Home. It is also brought to the notice of this Court by the learned Government Pleader for Home that no criminal case is registered against the alleged detenue-Mahankali Sunitha and she is at liberty to leave the Social Welfare Home. Under these circumstances, it cannot be construed that the detenue is illegally detained.