AFREEN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner has filed the present Habeas Corpus petition ostensibly on the ground that the petitioner's husband, Mohd. Jameel @ Nawab, was picked up by the police on 24.11.2019. Ever since then, his whereabouts are unknown. Therefore, according to the petitioner her husband happens to be in illegal custody of the respondent No.4.

(2.) Mr. Sripathi Santosh Kumar, learned counsel for the State, submits that on 23.11.2019, one Sri Siramsetty Venkata Srinivas has lodged a complaint with the Police Station, Gachibowli, wherein he claimed that on the night of 22.11.2019, he and his friends were going to play ball-badminton in Venu Sports Junction, Kondapur area. When they reached near to Heritage towards Chandrababu Naidu Farm house, at a distance of 500 meters away from Venu Sports Junction, they observed that a person was lying in a pool of blood with stab injuries, and three knives were lying next to him. They immediately called the Emergency No.100 for Ambulance, and shifted the injured person to the Medicover Hospital, Madhapur for treatment. The said complaint was registered as FIR.No.636 of 2019 for offence under Section 302 of the Indian Penal Code as the person was pronounced to be "brought dead" by the hospital. The investigation commenced. During the course of the investigation, the wife of the deceased categorically stated in her 161 Cr.P.C statement that there was a dispute between her husband, the deceased, and the detenue over a property. Subsequently, during the investigation, the detenu was arrested on 27.11.2019 and produced before the concerned Magistrate on 28.11.2019. The learned Magistrate had sent the detenu to judicial custody. Therefore, presently, the detenu is in judicial custody. Therefore, according to the learned counsel, the said custody is not an illegal one. Moreover, the petitioner has not challenged the remand order before this Court.

(3.) On the other hand, the learned counsel for the petitioner submits that despite the fact that the petitioner's husband was picked up by the police on 23.11.2019, he was not shown as an arrested person till 27.11.2019. Therefore, his detention during the period between 23.11.2019 to 27.11.2019 is an illegal one.