SAJJALA BHARGHAV REDDY Vs. UNION INDIA

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) Heard Sri R. Yella Reddy, learned counsel for the petitioner; Sri Challa Dhanumjaya, learned Additional Solicitor General for Respondent Nos.1 to 3; Sri M. Laxminarayana, learned Public Prosecutor for Respondent Nos.6 and 16 and Smt. A. Jayanthi, learned Government Pleader for Home for remaining respondents.

(3.) All the respondents filed their counter-affidavits.