Andhra Pradesh High Court - Amravati
Deepala Koteswara Rao vs State Of Andhra Pradesh on 13 February, 2026
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATt^^^
(SPECIAL ORIGINAL JURISDICTION)
FRIDAY, THE THIRTEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX
:PRESENT:
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
AND
THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAO
WRIT PETITION NO: 2513 OF 2026
Between:
1. Deepala Koteswara Rao, S/o late Veerabhadra Rao aged about 62
years, Occ Retired Head Master, R/o Flat No. 203, Kinaticnest
Apartment, VSR & NVR College Road, Ithanagar, Tenali Guntur
District.522001
2. Deepala Sarala Devi, W/o Deepala Koteswara Rao aged about 54
years, Occ House wife, R/o Flat No. 203, Kinaticnest Apartment, VSR &
NVR College Road, Ithanagar, Tenali, Guntur District 522001
...Petitioners
AND
1. state of Andhra Pradesh, Rep. by its Principal Secretary to
Government, Home Department, A.P. Secretariat, Velagapudi
Amaravati, Guntur District 522238
2. The Director General of Police, Andhra Pradesh Mangalagiri, Guntur
District.522503
3. The Superintendent of Police, Guntur District, Guntur.522001
4. The Station House Officer, Tenali Police Station, Tenali, Guntur
District.522001
5. Medisetty Ravi Teja, S/o M Chandrasekhar, Hindu, aged about 34
years, R/o Flat No. 201, Mourya City Homes, Near Current Office,
Palakaluru road, Gujjanagulla, Guntur Town Guntur District. 522001
Cell No. 9494609615.
...Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate writ, order or direction more particularly
one
in the nature of writ of Habeas Corpus directing the Respondents 3 and 4
to produce the minor grand children 1) Medisetty Renesh Arya aged about 11
years and 2) Medisetty Gowtham Sai aged about 7 years before this Honble
Court upon such production to hand over their custody to the
petitioners/maternal grandparents forthwith, declare that the continued
withholding and forcible custody of the minor children secretly by the 5 th
Respondent (father who is having criminal record) is illegal, arbitrary,
unconstitutional violation of principles of natural justice and violative of child
welfare and contrary to Hindu Minority and Guardianship Act 1956 and
consequently direct the Respondents 3 and 4 to render all necessary police
assistance for restoration of custody of the minor children to the petitioners;
The petition, coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and upon hearing the arguments of Sri.P V
RAGHU RAM Advocate for the Petitioners, THE ADVOCATE GENERAL for
Respondent Nos.1 to 5 and the Court made the following.
ORDER:
The 4*^ respondent-station House Officer of Tenali 11 Town Police Station is directed to produce the minor children, by name Medisetty Renesh Arya and Medisetty Gowtham Sai, before the Court on 27.02.2026.
List the matter on 27.02.2026?^ SD/-SK MD RAFI //TRUE COPY// DEPUTY RE^TRAR SECTION OFFICER To,
1. The Station House Officer, Tenali Police Station, Tenali, Guntur District.522001.
(
2. One CC to SRI. P V RAGHU RAM Advocate [OPUC]
3. One CC to THE ADVOCATE GENERAL, High Court of AP [OPUC]
4. Two spare copies HIGH COURT CMR,J& VGKR,J DATED:13/02/2026 LIST THE MATTER ON 27.02.2026 ORDER WP.No.2513 of 2026 DIRECTION