BHARATIYA JANATA PARTY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Vaidyanathan Chitambaram, learned Senior Counsel for the appellant and Mr. Dushyant Dave, learned Senior Counsel representing respondents No.1 to 5.

(2.) This appeal is directed against the order dtd. 8/11/2022 passed by the learned Single Judge in W.P.No.39767 of 2022 filed by the appellant as the writ petitioner.

(3.) By the aforesaid order, learned Single Judge held that investigation could not be stalled for an indefinite period and that the Court was not inclined to continue further with the interim order dtd. 29/10/2022 Accordingly, the police were permitted to go ahead with the investigation. It is against this order that the present appeal has been filed.