ASIF IQBAL MOHD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr.Asif Iqbal Mohd, the petitioner, has filed this Habeas Corpus Petition inter alia on the ground that his brother, Mohammad Azam, and his friend, Devulapally Shiva, have been illegally detained by the police, Shankarpalli Police Station at Cyberabad.

(2.) By order dated 30.04.2019, this Court had directed the Station House Officer, Shankarpalli Police Station, the respondent No.5, to produce both the detenus before this Court today.

(3.) The learned Assistant Government Pleader for Home submits that on 27.04.2019, an FIR, namely, FIR No.98 of 2019 was lodged with the Shankarpalli Police, by one Neelima, wherein she has clearly stated that Ram Dev along with his cohort had entered into her land, and threatened the workers, who were working in her plot. One of the persons she has named is Azam. According to the learned Government Pleader, during the investigation of the said FIR, both the detenus were arrested by the police on 30.04.2019, and were produced before the learned Judicial First Class Magistrate at Chevella, Ranga Reddy District. The learned Magistrate has remanded both the detenus to judicial custody till 13.05.2019. A copy of the remand order has also been produced by the learned Assistant Government Pleader. It shall be taken on record.