Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a writ or order or direction more particularly one in the nature of Writ of Habeas Corpus directing the respondents to produce Reddi Gowtham S/o. Govindrao, and Elanti Lochinni W/o. Reddi Gowtham, residents of House No. 11, First Floor, Road No. 1, RTC Colony, Vijayawada, Andhra Pradesh before this Hon'ble Court by declaring their detention is illegal and release forthwith.
The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and orders of the High Court dated 25.11.2019 & 04-03-2020 and 13-03-2020 made therein and upon hearing the arguments of Sri. RAVITEJA PADIRI, Advocate for the Petitioner and of the Advocate General for the Respondents, the Court made the following
1. “Heard Sri. S.S. Prasad, learned senior counsel, who has entered appearance today, on the instructions of learned Government Pleader attached to the office of the learned Advocate General in all the aforesaid cases. He requests for granting short accommodation.
2. Earlier, this Court directed for tagging all the writ petitions, mainly pertaining to Habeas Corpus and some other cases regarding the excess/atrocities on the part of the police. Accordingly, all those cases have been listed together.
3. Sri. Raviteja Padiri, learned counsel has appeared on behalf of the petitioner in W.P. No. 17209 of 2019. He submits that after filing of the present writ petition, the police had illegally entered into the house of concerned Advocate.
4. Since Sri. S.S. Prasad, learned senior counsel had entered appearance for the first time; and, he is making prayer for short accommodation, such request may not be refused.
5. On the next date, learned senior counsel appearing on behalf of the State may come prepared to assist the Court as to whether in the circumstances, which are prevailing in the state of Andhra Pradesh, the Court can record a finding that there is Constitutional breakdown in the State or not.
6. Put up on 07.10.2020 as first case treating it as part-heard for further hearing.”