Andhra Pradesh High Court - Amravati
Vangali Dinesh Kumar vs The State Of Andhra Pradesh on 12 March, 2026
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
APHC010130412026
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3558]
(Special Original Jurisdiction)
THURSDAY, THE TWELFTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
THE HONOURABLE SRI JUSTICE TUHIN KUMAR GEDELA
WRIT PETITION NO: 6923/2026
Between:
1. VANGALI DINESH KUMAR, S/O. VANGALI NARASIMHULU, AGED 26
YEARS, R/O. D.NO.3/126
D.NO.3/126-1,
1, CHENNAMARAJUPALLI, VTC
KAMANUR, KADAPA DISTRICT, A.P.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT, HOME DEPARTMENT,
SECRETARIAT, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
2. THE SUPERINTENDENT OF POLICE, NANDYAL DISTRICT AT
NANDYAL - 518501. 3.
3. THE SUB DIVISIONAL POLICE OFFICER, NANDYAL
TOWNPRESENTLY
RESENTLY INCHARGE OF ALLAGADDA TOWN AND
MANDAL, NANDYAL DISTRICT, A.P - 518501
4. THE CIRCLE INSPECTOR OF POLICE, ALLAGADDA TOWN POLICE
STATION, NANDYAL DISTRICT - 518543.
5. THE SUB INSPECTOR OF POLICE, ALLAGADDA TOWN POLICE
STATION, NANDYAL DISTRICT - 518543.
6. THE SUB INSPECTOR OF POLICE, ALLAGADDA RURAL POLICE
STATION NANDYAL DISTRICT. A.P
2
CMR,J & GTK,J
W.P.No.6923 of 2026
7. VANGALI SAI GOWTHAM, S/O VANGALINARASIMHULU, AGED 23
YEARS, R/OD.NO.3/126-1, CHENNAMARAJUPALLI, VTC KAMANUR,
KADAPA DISTRICT, A.P.- 516361
8. THE DIRECTOR GENERAL OF POLICE, POLICE HEAD QUARTERS,
MANGALAGIRI, GUNTUR DISTRICT, A.P
...RESPONDENT(S):
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 Hon'ble Court may be pleased to issue a writ, order or direction
more particularly one in the nature of WRIT OF HABEAS CORPUS directing
Respondents 2 to 6 to forthwith produce the body of Vangali Sai Gowtham,
S/o Vangali Narasimhulu, aged 26 years, R/o D.No.3/126-1,
Chennamarajupalli, VTC Kamanur, Kadapa District, presently in the illegal
custody of Allagadda Town Police Station since 06.03.2026 at 06 30 PM,
before this Hon'ble Court and set him at liberty by declaring his detention
illegal, unconstitutional, and direct the Respondents 2 to 6 to return my hard
earned money of Rs.70,000 for gross violation of Articles 21 and 22, custodial
torture, and illegal detention exceeding 3 days without production before
Magistrate and in the interest of justice and pass
IA NO: 1 OF 2026
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the respondents to produce the detenue person who is my younger
brother by name Vangali Sai Gowtham, S/o VangaliNarasimhulu, aged 26
years, R/o D.No.3/126-1, Chennamarajupalli, VTC Kamanur, Y.S.R. Kadapa
District, before this Hon'ble Court from the illegal custody of respondents 2to 6
or anybody from the Nandyal District Police and set him be free, pending
disposal of the main Writ Petition and pass
Counsel for the Petitioner:
1. RAJA DAMOJI RAO
Counsel for the Respondent(S):
1. ADDL ADVOCATE GENERAL
3
CMR,J & GTK,J
W.P.No.6923 of 2026
The Court made the following:
ORDER:(Per Hon'ble Sri Justice Cheekati Manavendranath Roy) When the matter is taken up for admission, learned counsel for the petitioner seeks permission to withdraw the writ petition with liberty to challenge the order of remand.
2. Permission is accorded.
3. Accordingly, the Writ Petition is dismissed as withdrawn, granting liberty, as prayed for. There shall be no order as to costs.
As a sequel, Interlocutory Applications pending, if any, shall stand closed.
________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY _____________________________ JUSTICE TUHIN KUMAR GEDELA Date: 12.03.2026 MDP