MOURYA SRINU 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 Assistant Government Pleader for Home appearing on behalf of the respondents and perused the record.

(3.) In the course of submissions, it is brought to the notice of this Court by the learned Assistant Government Pleader for Home that the alleged detenu No.1 is arrayed as A3 in Crime No.166 of 2021 of Mahabubabad Police Station, alleged detenu Nos.2 and 4 are arrayed as A1 and A2, respectively, in Crime Nos.158 and 166 of 2021 of Mahabubabad Police Station and alleged detenu No.3 is arrayed as A3 in Crime No.158 of 2021 of Mahabubabad Police Station. Crime No.158 of 2021 of Mahabubabad Police Station was registered for the offences punishable under Sections 379 and 411 of I.P.C., whereas Crime No.166 of 2021 of Mahabubabad Police Station was registered for the offences punishable under Sections 457, 380 and 411 of I.P.C. The alleged detenus were arrested on 26.07.2021 and produced before the learned Principal Judicial Magistrate of First Class, Mahabubabad, on 27.07.2021 and remanded to judicial custody. They are now lodged in sub-jail, Mahabubabad. There is no illegal detention, as alleged by the petitioner.