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Judgment
K. Suresh Reddy, J
The present Writ of Habeas Corpus is moved by way of house motion and My Lord the Hon’ble the Chief Justice has allotted the same to this Bench.
Heard Sri Kilaru Nithin Krishna, learned counsel for the petitioner, and Sri T.Vishnu Teja, learned Special Government Pleader, attached to the Office of learned Advocate General, appearing for the respondent-State through virtual mode.
Grievance of the petitioner is that on 10.05.2025 at about 11:00 A.M., her son by name Sri Nirmala Krishna Kumar Kollipara, was taken into custody by the respondent No.4 without assigning any valid reason and without informing that any crime has been registered. As whereabouts of the son of the petitioner are not known and he has been taken by the 4th respondent, the petitioner who is the mother of the said Nirmal Krishna Kumar Kollipara, filed the present Habeas Corpus Writ Petition.
Today, when the matter is taken up, Sri Kilaru Nithin Krishna, learned counsel for the petitioner, submits that after filing of the present Writ Petition, the son of the petitioner is produced before the learned I Additional Chief Judicial Magistrate, Vijayawada, on 11.05.2025 at about 9.30 P.M. and that he has been enlarged on bail.
On the other hand, Sri. T.Vishnu Teja, learned Special Government Pleader, submits that the son of the petitioner was arrested in Crime No.171 of 2025 of Machavaram Police Station, Vijayawada, registered for the offence punishable under Section 318 (4) of Bharatiya Nyaya Sanhita, 2023.
In view of the submissions made by both learned counsel, as the son of the petitioner has already been produced before the concerned Magistrate and as he is enlarged on bail, no orders are required to be passed in the present Writ Petition.
Accordingly, the Writ of Habeas Corpus is closed leaving it open to the petitioner to avail appropriate remedies available to her under law.
Pending miscellaneous applications, if any, shall stand dismissed in consequence.