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The Supreme Court ordered the Inspector General of Police of Meerut to supervise the investigation relating to Hapur lynching case and directed him to follow the guidelines issued by the Court in the case, Tehseen S. Poonawalla vs. Union of India & Ors. (2018) 9 SCALE 45
In the present case, Saimuddin was killed and the other person, Qasim was brutally assaulted in the name of protecting cows by a mob of cow vigilantes.
It was alleged by the counsel on behalf of the victim, Saimuddin that a false FIR of road rage was registered by the police, instead of mob lynching and thus the investigation needs to be handled by the Special Investigating Officer instead of by state police. It was further added that the statement of Saimuddin was not recorded at the time of filing of FIR.
The Additional Advocate General of UP informed the court that speedy action has been taken in the case by transferring the concerned SHO and several appeals have also been filed challenging the bail which was granted to the accused in the matter.
She further added that presently, the investigation is being conducted by the SHO of Hapur District under the supervision of Superintendent of Police and it will be completed in 60 days.
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