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Judgment
(per Hon’ble Sri Justice Ravi Nath Tilhari)
The writ petition is allowed, setting aside the impugned order of preventive detention passed against the detenu by the 2nd respondent-Collector & District Magistrate, SPS Nellore District, vide Rc.C1(Magl)/47/2026, dated 16.05.2026, so also approved by the 1st respondent/State, vide G.O.Rt.No.1031, General Administration (SC-I) Department, dated 22.05.2026 and the order of confirmation by the State vide G.O.Rt.No.1209, General Administration (SC-I) Department, dated 19.06.2026. The detenu by name Sri Sri Golla Rutendra Babu @ Nani, S/o Srinivasulu, aged 36 years, resident of Harijanawada, Chellayapalem Village, Buchireddypalem Mandal, SPS Nellore District, Andhra Pradesh, shall be released/set free forthwith, if not detained in any other pending criminal cases.
The detaining authority shall be at liberty to pass fresh order in accordance with law and in case any order of preventive detention is so passed, afresh the period of detention shall not exceed in total 12 months, including the period already served under the impugned detention orders.
(Detailed order follows..)