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Allahabad HC Denies Bail to Khushi Dubey, Allegedly involved in the Infamous Vikas Dubey Case
Allahabad HC Denies Bail to Khushi Dubey, Allegedly involved in the Infamous Vikas Dubey Case
Bail was denied by the Allahabad high court on 16th July Friday to the wife of the Amar Dubey. A Vikas Dubey who was the gangster and the mastermind behind killing the eight police officers in the Bikru encounter last eyers and the wife of Amar Dubey was the close associate of the Vikas Dubey. Dubey’s men were allegedly instigated by Amar’s wife to kill the police officers and it was also alleged that she was the witness of the whole brutal assault because she was on the roof of the adjoining Vikas Dubey’s house. The locations of the police officers were called out by her where the police officers concealed themselves to save their lives but the wife of the Amar instigated the men of the Dubey’s to kill the policemen as when the attack was taking place. Bail to the accused was denied by the Hon’ble Justice JJ MUNIR and it was also remarked that prima facie and it was also apparent that the woman wife of the Amar Dubey was totally active participant t in the attack. She was aware of everything whatever was happened and was the player in the attack. Therefore, Justice JJ Munir had denied the bail, she was not entitled to bail.
A case before the court-
Against the judgment of the POCSO which was dated 24.11.2020, a revision was filed, wherein the accused criminal appeal was dismissed by the court. Due to such a dangerous attack and the woman was involved in that attack she was being punished. under the relevant sections of the Indian penal code, criminal law amendment act of the 1961 and also under the explosive substances act the accused was booked under all these.
However, the bail application of the woman was rejected while she applied for the bail before the Juvenile Justice Board and the age of the woman was 16 years and then 10 months old. But still, the court has rejected her application.
Background-
When the police officers went to arrest Vikas Dubey then anyhow he got the information that the policemen are coming to arrest him then he ambushed the policemen and, in that attack, he killed the 10 police officers. After all that, it was also alleged that the family members of Vikas Dubey have also joined that attack. While the men of the Vikas Dubey attacked the police directly and at the same time the family’s woman had instigated the men, and also the accused means the wife of the Amar was the part of it.
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