JANGALA SURYAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed seeking the following relief:-

(2.) Case of the petitioner is that he is the son of one Jangala Koteswara Rao @ Koti, who is accused No.84 in Rc.No.1/2021/NIA/Hyd and lodged in Central Prison, Visakhapatnam; that his father was arrested and remanded to judicial custody on 23/12/2021; that respondent No.4 took up the investigation and filed charge sheet before the Special Designated Court, Vijayawada; that his grandfather - Jangala Kotaiah expired on 29/5/2021 due to Covid-19 and his father has to perform the last rituals on 7th, 8th and 9/6/2021 being the only son to his father - Kotaiah at Cheemakurthy Village of Prakasam District. Hence, he filed the writ petition.

(3.) Heard the learned counsel for the petitioner and the learned Advocate General appearing for the respondents.