Latest Update in the Case:
As reported by ANI, Telangana High Court orders to preserve the bodies of the accused, till 13-12-2019.
The matter has been posted for hearing on 12-12-2019.
Advocate Prakash Reddy has been appointed as amicus curiae to assist the Court.
Background:
A representation was made at the Chief Justice’s Office on 6-12-2019, wherein the request for judicial intervention was placed with respect to the extra-judicial killing of the 4 accused’s involved in rape and murder of Disha (name changed) on 27-11-2019.
Advocate General of Telangana informed that the post-mortem of the 4 accused was being done and the same was also being video graphed.
Court asked the video of the post-mortem to be given to the Principal District Judge once the post-mortem is done, which further is to be submitted to the Registrar General of the High Court of Telangana.
Court has further directed for the preservation of the bodies till 9-12-2019 and the matter has been listed for 9-12-2019 before the bench of the Chief Justice of Telangana High Court. [Police encounter which occurred on 06-12-2019 at Chatanapally Village, WP (PIL) No. 173 of 2019, Order dated 06-12-2019]
