HIGH COURT FOR THE STATE OF TELANGANA
THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITION No.24501 of 2020
04.01.2021
Between:
V. Sandhya
...Petitioner
and
The State of Telangana and others
...Respondents
Counsel for the petitioner : Mr. Rapolu Bhaskar
Counsel for the respondents: GP for Home
The Court made the following:
2
HCJ & BVR,J W.P.No.24501 of 2020
JUDGMENT: (Per the Hon'ble Sri Justice B. Vijaysen Reddy)
This Habeas Corpus petition is filed for production of the
petitioner's husband viz., Vanam Kranthi Kumar (for short 'the
detenu'), before this Court
The alleged detenu has appeared before this Court. His
statement is recorded. He stated that he was married to the
petitioner on 23-11-2017 at Miryalguda, Nalgonda District. Due
to matrimonial disputes, they are staying apart since six months.
A divorce case viz., F.C.O.P. No. 764 of 2020 has been filed by him
before the Family Court at L.B. Nagar. On his own volition, he is
staying at his sister's house in Hyderabad. He further stated that
the respondent Nos. 4 and 6 are his brothers, and respondent
No. 5 is his sister-in-law, and they do not have anything to do with
the matrimonial disputes between himself and the petitioner.
Having recorded the statement of the detenu, this Court
finds that the averments made in the Writ Petition are unfounded.
Hence, there is no merit in this Writ Petition. It is, hereby,
dismissed.
The miscellaneous petitions pending, if any, shall stand
closed.
______________________________ RAGHVENDRA SINGH CHAUHAN, CJ
______________________________ B. VIJAYSEN REDDY, J
04.01.2021 lur
