- (1.) Leave granted. Heard the learned counsel for the parties and perused the record.
(2.) This appeal is disposed of in terms of our order of this date passed in State of A.P. v. Younus Bin Omer Yafai, 2013 1 SCC 375.
(3.) It has been pointed out by the learned counsel for the parties that the High Court while dealing with the bail application has passed the following order: "(2) The Station House Officer, Central Crime Station, Hyderabad, is directed to register a case/crime under appropriate sections of law and against all the persons concerned on the incident of police gunmen opening fire against the accused party in this case after recording statement of the petitioner, A-5 or after receiving written report given by him and to investigate into the same as per law; and (5) Directing the Government of Andhra Pradesh to initiate Magisterial enquiry into the incident relating to opening of fire by the police gunmen attached to the MLA of Malakpet Constituency causing death of A-4 and causing bullet injuries to A-3 and A-5, and after receiving report of the Magistrate to take steps according to law.";