Y.S. SOWBHAGYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Y.S.Vivekananda Reddy (for short, "the deceased'), the brother of late Y.S.Rajasekhara Reddy (former Chief Minister of united Andhra Pradesh) and uncle of Sri Y.S. Jaganmohan Reddy, present Chief Minister and former opposition leader of Andhra Pradesh, unfortunately met with a mysterious death in his house at Pulivendula, a small town in YSR Kadapa District of Andhra Pradesh (A.P.) on the intervening night of 14-15.03.2019 which fact has seen the light of the day along with early Sun on the morning of 15.03.2019. The deceased was a popular figure throughout the length and breadth of the State of A.P. and outside also in his own right as having served as M.L.A. of Pulivendula constituency in 1989 and 1994, as Member of Lok Sabha from Kadapa Parliamentary constituency in 1999 and 2004, as Member of A.P. Legislative Council in 2009. He served as Minister for Agriculture. He was the member of Parliamentary Committee on Science and Technology, Environment and Forests constituted by the Government of India in the year 2005. As such, his gruesome and untimely death, when the elections for the State of A.P. was notified and scheduled to be held on 11.04.2019 in which he was expected by many of his followers to contest, spread quickly like a flame of forest.

(2.) The facts surrounding his death which were unfolded through Crime No.84/2019 registered by the Police of Pulivendula Police Station on the report given by M.V.Krishna Reddy, who is the Personal Assistant of the deceased are thus:

(3.) On the orders of the DGP, A.P, vide C.No.171/L&O-III/2019 dated 15.03.2019 a Special Investigation Team (for short, 'the SIT') headed by Amit Garg, IPS, Additional DGP, CID was constituted consisting of two SPs, three DSPs and one OSD and others.