M.VEDAVATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ of Habeas Corpus is filed by Smt. M. Vedavathi, seeking a direction to the respondents to produce her husband Mandaklanen Subramanyam, S/o. M.Ramachandran, now detained in 3rd respondent 's Prison, Hyderabad, before this Court and to order his release forthwith after declaring that his detention is illegal and invalid and set aside the orders passed by the 2nd respondent vide P.D. Act No.43/PD-CELL/CYB/2021, dated 24.04.2021, and consequential orders of the 1st respondent approving the detention vide G.O.Rt.No.1018, General Administration (SPL.(Law and Order) Department, dated 03.05.2021.

(2.) The facts which led to filing of the present Writ is as under:-

(3.) Assailing the same, the petitioner, who claims to be the wife of the detenu, filed the present writ of Habeas Corpus. It is the case of the petitioner that the detenu was falsely implicated in the above referred cases. Even though the detenu was granted bail in the above referred cases, he continued to be in judicial custody due to passing of the impugned detention order and that the same is passed only to see that the detenu does not come out of the jail.