MEDISETTI SATYANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. Gade Venkateswara Rao, learned counsel for the petitioner, and Mr. Y.N. Vivekananda, learned Government Pleader attached to the office of the learned Additional Advocate General, for respondent Nos.1 to 3.

(2.) The present writ petition came to be filed seeking issuance of Writ of Habeas Corpus directing the respondents to produce the granddaughter of the petitioner, namely, Gurajarapu Lalitha, before this Court and set her free.

(3.) The averments made in the affidavit filed in support of the writ petition show that the granddaughter of the petitioner, by name Gurajarapu Lalitha, who is studying B.Tech course, went missing since 24.12.2020. Her mobile phone was switched off since then and she could not be traced out despite all the efforts made. The petitioner suspects the 4th respondent to have taken away his granddaughter. On the report given by the petitioner, a case in Crime No.199 of 2020 of Ramachandrapuram Police Station came to be registered under the head ‘woman missing'. The petitioner alleges that no steps are taken by the police to trace out his granddaughter. Hence, he filed the present writ petition seeking the above relief.