"On Thursday, a Public Interest Litigation (PIL) plea was moved in the High Court seeking that a case should be registered under Section 302 of Indian Penal Code & a fair probe should be carried out on Linganna's death in the encounter," Raghunath, Counsel Petitioner, told ANI over phone.
The plea seeks a direction to the government to conduct an autopsy again alleging that it was a 'fake encounter'. However, the government has submitted that it was a genuine encounter & the Naxal was carrying a lethal weapon with him.
Raghunath said a two-judge High Court bench comprising of Chief Justice Raghavendra Singh Chauhan & Dr Justice Shameem Akther has directed the Telangana government to shift the body from Bhadradri Kothagudem to Gandhi Hospital & re-conduct the post-mortem.
The doctors have been asked to submit the report in the High Court before August 5.
The plea is scheduled to be heard on August 5.
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