CHENNUPATI VIJAYA RANI Vs. STATE OF TELANGANA

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.) We have heard the submissions of the learned counsel for the petitioner, the learned Government Pleader for Home appearing on behalf of respondent Nos.1 to 5 and perused the record.

(3.) The learned counsel for the petitioner would submit that on 30.01.2021, the respondent No.4 has taken away the petitioner's sister's husband and son, the alleged detenus, from their residence without intimation to anybody and without following due procedure and illegal detained them, which amounts to deprivation of life and personal liberty guaranteed under the Constitution of India. Further, the alleged detenus were not produced before the Magistrate concerned. There is possibility of threat to the life of alleged detenus. Further, the petitioner's sister's husband has been suffering from ill health and he needs urgent medical treatment and ultimately prayed to grant the relief as indicated above.