MALYALA SUJATHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed for issuance of a Writ of Mandamus to declare the action of the 2nd respondent in issuing the warrant in M.C.No.134 of 2016 dt.22/4/2016 directing the 3rd respondent to take the husband of the petitioner, namely Malyala Sadanandam, into custody, alleging breach of conditions of bond executed on 5/12/2015 and non-payment of security amount of Rs.1,00,000.00 and to send him to prison until such bond period expires, as highly arbitrary, bad and illegal and with consequential relief.

(2.) Heard learned counsel for the petitioner and learned Government Pleaders appearing for the respondents.

(3.) This Court, by interim order, dt.29/4/2016, passed in W.P.M.P.No.19541 of 2016, directed release of the petitioner's husband, pending disposal of the writ petition. Thus, the husband of the petitioner, who is said to have committed breach of bond, is a free citizen today.