SUNEETHA NARREDDY Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The present writ petition under Article 32 of the Constitution of India has been preferred by the daughter and the wife of the deceased - Y.S. Vivekananda Reddy, seeking transfer of trial arising out of RC04(S)/2020/CBI/SC-III/New Delhi from CBI Special Court, Kadapa, Andhra Pradesh to the CBI Special Court, Hyderabad or CBI Special Court, New Delhi, and also to direct the CBI for duly completing the investigation in the aforesaid FIR in a time bound manner.

(2.) Shri Siddharth Luthra, learned Senior Advocate appearing on behalf of the petitioners has submitted that the incident pertains to the mysterious death of late Shri Y.S. Vivekananda Reddy, the brother of late Shri Y.S. Rajasekhara Reddy (former Chief Minister of the united State of Andhra Pradesh) and uncle of Shri Y.S. Jaganmohan Reddy, the present Chief Minister of Andhra Pradesh and the opposite leader at the time of the incident.

(3.) Shri K.M. Nataraj, learned Additional Solicitor General of India has appeared on behalf of the respondent -CBI. A counter affidavit has been filed on behalf of the CBI.