As reported by PTI,
Telangana High Court: A Division Bench comprising R S Chauhan, C.J. and A Abhishek Reddy, J., directed re-postmortem of the bodies of four accused in the gang-rape and murder.
Bodies of the four accused are currently preserved in the state-run Gandhi Hospital here as per earlier orders of the High Court, after some PILs were filed alleging extra- judicial killing of the men and claiming it was a fake encounter among others.
Bench directed that the second autopsy should be conducted before December 23, and the report with their findings shall be submitted to the Registrar General of the High Court.
Background:
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]
