P.RAMA KRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Though the petitioners in these Writ Petitions are different, the issue involved arises out of impugned orders of even date is same and therefore, all the Writ Petitions are being taken up together and disposed of by way of this common order.

(2.) W.P.No.17566 of 2020 is filed by P. Rama Krishna, who is the brother-in-law of the detenus, namely, Kandru Harish @ Vishnu Kumar @ Abhishek Anand, W.P.No.17567 of 2020 is filed by Pedavalli Uma Maheshwari, who is the wife of the detenus, namely, Peddavalli Srinivas Rao, W.P.No.17588 of 2020 is filed by Ikkurthi Bhava Narayana, who is the brother of the detenus, namely, Ikkruthi Veera Shekhar Rao @ Chinta Srinivas Rao @ Shekhar, and W.P.No.17594 of 2020 is filed by M. Srinivasa Rao, who is the father of detenus, namely, Mandava Swaroopnath @ MSN. The petitioners herein filed the present Habeas Corpus petitions challenging the separate detention orders of even date, dated 07.08.2020, passed by the respondent No.2, Commissioner of Police, Cyberabad, and the consequential confirmation orders of even date, dated 17.08.2020, passed by the respondent No.1, Principal Secretary to Government, General Administration Department (Poll), Government of Telangana.

(3.) We have heard the learned counsel for both sides and perused the record.