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Judgment
(per Hon’ble Sri Justice Ravi Nath Tilhari)
The writ petition is allowed, setting aside the impugned order of rejection of the representation of the petitioner by the State vide G.O.Rt.No.1585, General Administration (SC-I) Department, dated 11.08.2026, so also preventive detention passed against the detenu by the 2nd respondent-Collector & District Magistrate, SPS Nellore District, vide Rc.C1(Magl)/23/2026, dated 23.02.2026, and the order of confirmation by the State vide G.O.Rt.No.814, General Administration (SC-I) Department, dated 21.04.2026. The detenu by name Sri Siva Kumar Krishna Sai @ Kittu S/o Ramaswamy Periya Swamy Siva Kumar, Age 23 Years, Resident Of D. No. 25-1-1436, 1st Street, Indira Gandhi Nagar, Podalakur Road, Nellore Rural Mandal, SPS Nellore District, Andhra Pradesh, shall be released/set free forthwith, if not detained in any other pending criminal cases.