Andhra Pradesh High Court - Amravati
Battula Jyothi vs The State Of Andhra Pradesh, on 20 June, 2022
Author: C.Praveen Kumar
Bench: C.Praveen Kumar
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESHN AT AMARAVAT! pay ORESINAL JURISDICTION) MONDAY THE TWENTIETH DAY OF JUNE TWO THOUSAND AND TWENTY TWO 'PRESENT: TRE RONQURABLE SRI JUSTICE C. PRAVEEN KUMAR AND THE HONOURAGLE SRI JUSTICE VENKATESWARLU NIVIMAGADDA WRIT PETITION NO: 18386 OF 2023 Netween: Batlula Jyothi, Wo. B. Bala Guravaiah nfo. D.No.12-2-208, 20th We ard, irukula Colony, Macheris Town, Guntur District Petitioner AND 1. The State of Andhra Praciesh,, Rep. by its Chief Secretary to Government, General Admin istration Oepariment, AP Secretar ial, Velagapudi, Amaravefi. The District Collector ane District Manist: rate, Guntur District, Guntur. The Superinencdent of Prohibition and Exc ige (SEB), Guntur District, Gurvtur. The Super infencent of Police, Guntur Disiric Guntur : The Superinfendant of Jalls,, Central Frigan, Ralamahendravaram, Rast Godavari District. % "ine oe ioe Reapondents WHEREAS the Petitioner above named through her Arvocate Sri &. Mhsran Kurner presented this Pelion uncer Artic ie 2 -~ of the Conefitutian of India praying that in the circurnetanc SES stated in the affidavit fed the Tew, the High Court may be pleased to ese any wri or direction more att 'cularly one in the nature of Writ of HABEOUS CORPUS directing the 8° respondent to produce my husband ie. the
tatenu viz., Bathala Ba va Guravaiah, Sfo. Boshmaish, aged 34 years, ro. D.No.12-3- 208, 2Dth Ward, mrukula Colony, Macherla Town, Guntur District naw lodged in Central Prison Rajamahencravaram before this Hor'bie Court and sat him free forthwith by declaring the detention order vide Proceadings No PTS/S02 1-C4, dh 22-03. 2022 which sioad approved by the Government of Andhra Pradesh by GURt No. B47, GA ($0) Dept, Dt 30-06-2082 by the Ohief Secretary ty Governmant/tst respondent herein and thereby confirmed i G.D.Rt No 848 General Administ wa ion (SC) Department dt 1. UO-202s and set-aside the same in the infereste of justo AND WHEREAS the High Court BPO peueing the pellion and affidavit lec herein and LEON hearing the arguments of Sri 8. Dharan? Kumar Advooste for the monet directed issue of natice fo the Respond ents eran fo show cause as to why S WRIT PETITION should nat be admitted.
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1. The Chief Secretary, General Administration Qepariment, State of Andhra Pradesh, AP Secretariat, Velagapul, Amaravatl,
2. The District Collector ar nd Disine! Magistrate,, Guns Distr lot, Guntur,
3. The Superintendent of Prohibiion and Exo ige CSEB},, Guriur District, Guntur. 4 The Superintendent of Police, Guntur District, Guntur. &. The Superintendent of Jails, Central Prison, Rajamahendravaram, fast Gorlavari District.
are ciacted io show cause either appearing in persan or through an Advocate, as to why og the circumstanoeas set aut in the pattion and affidavit fled therawiih (copy endiosed) this WRIT PETITION should not be admitted The Court made the following: ORDER Notice befere acimissiars.
Learned Additional Advocate General seeks time for filling counter. List after Iwo weeks.
a sai. SK. (yin. RAFL ASSIST ANT REG! ISTRAR HTRUE COPY seston OFFICER Tes of The Ghief Secreta Sener ACMIESY rat on Department, State of Andhra veoh Prade ssh. AP Seo star gapud), Amaravall. =. Tse Dis iat Satlestor and District Magist aie, Guntur Destrict, Guntur.
3. The Super mtendent of Pt sohibition and Excise (SEB), Guntur District, Surf, 4, ihe Supers intendent of Police, Guntu Distr nef, Guntur § The Superintendent of dats, © anial Prison ., Rajamahendravar aram, East Godavari Ciatrict. i4 to S by RFAD- @ AH copy Of pata ara affidavid §. She CC to Sis. Dharani f nar cate [BUC] 7 Two OC to Advocate Ganeral, High Sour of A.P at Amaravall iOU vy & Cine spare oopy ww HIGH COURT CPR & NVS DATED 20/8/2022 NOTICE BEFORE ADMISSION WP No T8386 of 2022 LIST ARTE TWO WEEKS