- (1.) These are two connected special leave petitions. Special leave petition arising out of Diary No. 12110/2021 challenges the order dated 15.05.2021 passed by the Division Bench of the Andhra Pradesh High Court; whereas Special leave petition (Crl.) No.3785/2021 has been filed against the order of the Single Judge dated 15.05.2021 of the Andhra Pradesh High Court rejecting the bail of Kanumuri Raghurama Krishnam Raju. Both the matters were taken up today at 10.30 a.m. when the following order was passed: Proceedings at 12.00 noon Permission to file special leave petition in Diary No. 12110 of 2021 is granted. "The matters were taken up in the presence of Mr. Mukul Rohatgi and Mr. B. Adinarayan Rao, learned senior counsel appearing on behalf of petitioners, Mr. Dushyant Dave and Mr. V. Giri, learned senior counsel appearing on behalf of the respondent/State. Learned counsel for the petitioners is directed to serve forthwith a copy of the petitions, by e-mail, to the learned counsel for the respondent/State and also standing counsel for the Central Government requesting the presence of Attorney General for India or the Solicitor General of India at 12:00 noon today. By the consent of learned counsel for the parties, matters shall be taken up at 12:00 noon today."
(2.) Besides the counsel for the petitioners and the respondent/State, Shri Tushar Mehta, learned Solicitor General appeared for the Union of India.
(3.) The submission of Shri Mukul Rohatgi, learned senior counsel for the petitioners is that petitioner-Kanumuri Raghurama Krishnam Raju is the sitting Member of Parliament and an FIR has been filed against the petitioner-Kanumuri Raghurama Krishnam Raju because of political rivalry as though he was elected as an M.P. of a particular political party but he criticized the action of said party and hence FIR has been filed because of political vendetta.;