SUKDEB SAHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The present appeal arises from the judgment and order dtd. 14/2/2024, passed by the High Court of Andhra Pradesh at Amravati[Hereinafter being referred to as 'Andhra Pradesh High Court'.] in Writ Petition No. 25381 of 2023, whereby the High Court rejected the appellant's prayer, seeking transfer of the investigation of FIR No. 148 of 2023 to the Central Bureau of Investigation.[Hereinafter being referred to as "CBI."] The aforesaid FIR was registered following the tragic, unnatural death of the appellant's 17-year-old daughter, Ms. X, who was undergoing coaching for the National Eligibility-cum- Entrance Test (NEET) examination at Aakash Byju's Institute, Vishakhapatnam. She was staying in a Hostel when the unfortunate incident occurred on 14/7/2023, leading to her untimely death.