B PREMANAND Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal against the order in the original proceeding before this Court in W.P. No. 14454 of 1993 is being disposed of at the stage of admission, but not before we have heard the learned counsel for the appellant and the learned Advocate General for the State of Andhra Pradesh and before getting from the State Government information as to the latest position of the investigation and materials collected by the police and after satisfying ourselves that a positive order can be made by us for filing of the report by the Investigating Officer in the capacity of the officer-in-charge of Puttaparthi Police Station under Section 173(2) of the Code of Criminal Procedure, 1973.

(2.) The facts of the case are : The petitioner-appellant herein, it appears, has the satisfaction of the honorific of being the Convenor of the Indian Committee for Scientific Investigation of Claims of the Paranormal which is, as he has claimed, a co-operating member of CSICDP (Only abbreviation is available) registered in United States and having co-operating committees all over the world. To borrow the words of the petitioner-appellant,

(3.) The learned Single Judge has, however, found no merit in the writ petition and has dismissed the same. He has noticed the argument on behalf of the petitioner-appellant that since some police officers are responsible for killing the assailants, the State police would not be able to conduct the inquiry impartially against their subordinates and found against the petitioner in these words.