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On 16th april, 2021 calcutta high court instructed West Bengal Crminal Investigation Department to submit the report cooch behar firing occurence into sitalkuchi , wherein Central Industrial Security Force (CISF) staff started shooting supposedly in the wake of going under assault from local people by may 5, 2021.
Chief Justice Thottathil Radhakrishan and Justice Arijit Banerjee were handling the plea founded addressing occurrences that have brought about the passing of four people.
In the Pea it was that the occurence was result of police firing during Electioneering.
About incident :
As announced in the media, four townspeople of Jor Patki town in Sitalkuchi were executed in the terminating of the central powers in West Bengal and one individual was murdered by some obscure lowlifes while coming out subsequent to making choice.
The CISF faculty had started shooting after they purportedly went under assault from a gathering of residents at 126/5 in Jorpatki in Sitalkuchi Assembly electorate where surveying was in progress for the fourth period of West Bengal political race 2021 on April 10.
On 16th april,2021 West Bengal Criminal Department accquired the case.
The Election Commission has effectively given a perfect chit to the CISF for starting to shoot in Sitalkurchi Assembly voting demographic in Cooch Behar, saying that that initial fire "got important to save the existences of the citizens" and it was made in "self-preservation".
Further, the Commission had likewise dropped the voting at the surveying station after the occurrence and forced a restriction on passage of legislators into Cooch Behar for 72 hours catching difficulty.
Court's Submision
The Court considered the accommodation's made by the Advocate General for the State and Additional Solicitor General for the CISF just as Counsel or the Election Commission of India who expressed that two FIRs have been held up – one at the occurrence of an official of the CISF and another at the nstance of an official of the CISF and another at the case of a person.
It was additionally presented that both those FIRs have been continued with for examination and now examination was being carried on by the CID of the State of west bengal.
Finally, the matter was posted for additional meeting on May 05.
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