Andhra Pradesh High Court - Amravati
Dr. Subramanian Swamy, vs State Of Andhra Pradesh, on 25 August, 2021
51
HIGH COURT OF ANDHRA PRADESH : AMARAVATI
MAIN CASE: W.P(PIL).No.70 of 2021
PROCEEDINGS SHEET
Sl. DATE ORDER OFFICE
NOTE
No.
(Taken up through video conferencing)
6. 25.08.2021 Heard Dr.Subramanian Swamy, Petitioner No.1-in-
person.
Also heard Mr. V.Maheswara Reddy, learned
Government Pleader for Home appearing for the
respondents.
Mr. Satya Sabharwal, petitioner No.2-in-person, is present.
An affidavit is filed by the Director General of Police in terms of the order of this Court dated 28.07.2021. Dr. Subramanian Swamy has drawn our attention to the averments made in the affidavit and submits that in the facts and circumstances of the case, it will be appropriate to take note of the progress made in investigation.
Mr. V.Maheswara Reddy submits that within a period of one month or so, it will be possible for the investigation agency to submit final report in terms of Section 173 of the Code of Criminal Procedure.
Having regard to the submissions made above, we consider it appropriate to direct the Registry to list this case on 29.09.2021.
ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J GM