K. MUTTU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the facts of the case, issue involved and the parties to both these writ petitions are identical, both these writ petitions are being taken up together and disposed of by way of this common order.

(2.) W.P.Nos.12322 and 12331 of 2021 are filed by K.Muttu, who is the brother of the detenus in both the writ petitions, seeking a writ of Habeas Corpus challenging the separate detention orders vide No.17/PD CELL/CCRB/RCKD/2021, dtd. 10/3/2021, and No.11/PD CELL/CCRB/RCKD/2021, dtd. 12/2/2021, respectively, passed by respondent No.2-Commissioner of Police, Rachakonda Commissionerate, and the consequential confirmation orders vide G.O.Rt.No.1059, General Administration (Spl. Law & Order) Department, dtd. 7/5/2021 and G.O.Rt.No.906, General Administration (Spl. Law & Order) Department, dtd. 12/4/2021 respectively, passed by the Principal Secretary to Government, General Administration (Spl. Law & Order) Department, Government of Telangana.

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