SAJJA SRINIVASA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) Both the writ petitions are filed seeking a direction from this Court to hand-over the dead bodies of the deceased namely Sajja Venkata Nageswara Rao @ Rajanna @ Yesamma @ Naveen and Nambala Keshava Rao @ Basavaraj who were allegedly killed in an operation undertaken by respondent police in the State of Chhattisgarh.

(2.) It is the specific submission of the learned Senior Counsel appearing for the petitioners that the petitioners are the relatives of the deceased and have approached the respondent No.4 seeking custody of the bodies of the deceased for performing the final rites. However, their efforts to secure the dead bodies from the custody of the Chhattisgarh police proved futile. It is also stated by the learned Senior Counsel appearing for the petitioners that the petitioners were driven away from the Chhattisgarh when they approached Chhattisgarh police for collecting the dead bodies.

(3.) The learned Senior Counsel for the petitioners further submits that Article 226(2) of the Constitution of India would enable the petitioners to seek relief from the State of Andhra Pradesh though the incident happened within the territorial limits of the State of Chhattisgarh. The learned Senior Counsel seeks indulgence of this court in securing the bodies of the slain relatives of the petitioners in the State of Chhattisgarh.