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Judgment
(per Hon'ble Sri Justice Ravi Nath Tilhari)
The Writ Petition is allowed, setting aside the impugned order of prevention detention dated 25.02.2026 passed against the detenu, and the order of confirmation by the State by G.O.Rt.No.822 General Administration (SC-I) Department, dated 22.04.2026. The detenu by name Nimmakayala Amarnadh, shall be released/set free forthwith, if not detained in any other pending criminal cases.
Since, we have set aside the order on the ground of non-consideration of the relevant material of the bail orders, which was not brought to the notice of the detaining authority, the respondent No.3-District Collector and Magistrate, Parvathipuram, Manyam District, shall be at liberty to pass fresh order but 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.