DR. SUBRAMANIAN SWAMY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These petitions have been filed by the petitioners seeking various reliefs including a direction to constitute a Committee consisting of a retired Judge of this Court or a retired Chief Justice of the High Court for the purpose of deeper probe into the allegations contained against the manufacture/preparation of prasadam and the Trust.

(2.) An FIR has been registered alleging therein that the ghee received in two tankers supplied on 6/7/2024 and two tankers supplied on 12/7/2024 by the same supplier found to be adulterated.

(3.) It is the allegation in the FIR that the adulterated ghee was used in manufacture/preparation of prasadam/laddoos. The allegations in the FIR has the potential of hurting the sentiments of crores of devotees/people residing worldwide.