NAKKALA KAMALAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Smt. Nakkala Kamalamma, the petitioner, has filed this Habeas Corpus writ petition on the ground that her husband, Mr. Nakkala Gopal, has been picked up by the police. However, his whereabouts are unknown.

(2.) Mr. Sripathi Santosh Kumar, learned counsel for the State, submits that on 02.11.2018 one Mr. Chinthalacheruru Venkateshwarlu had lodged an FIR with the Miryalaguda II Town Police Station against the petitioner's husband, Mr. Nakkala Gopal, for offence under Section 420 of the Indian Penal Code. Subsequently, the petitioner's husband was arrested on 01.08.2019. He was produced before the concerned Judicial Magistrate. The concerned Judicial Magistrate has sent him to judicial custody. Therefore, according to the learned counsel, the custody of petitioner's husband, presently, is a legal one. In order to support this plea, the learned counsel has submitted certain documents, which shall be taken on record.

(3.) A bare perusal of the documents clearly reveals that the statements made by the learned counsel are borne out by the documents.