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Olympic wrestler Sushil Kumar and his associate Ajay Kumar were detained in connection with the death of former junior national wrestling champion Sagar Dhankhar at the Chhatrasal Stadium on Saturday and were held in police custody for further four days. After hearing Delhi Police's plea for a 7-day police custody detention of both accused parties, Duty Metropolitan Magistrate Mayank Goel issued the decision.
"There is no one above the law, and the law treats everyone equally." Though the constitution gives everyone the right to life and liberty, whether or not they are charged, that right is subject to some limitations.Furthermore, the significance of the early days of research in uncovering the truth must be recognised. The court has a responsibility to find a balance between the impartiality of the inquiry and the accused's rights. The charges levelled against both accused people are substantial and severe in character under the current circumstance. Furthermore, a great number of people have been implicated in the conduct of crime as well as in the concealment of the accused, some of them are members of well-known gangs based in and around Delhi.Furthermore, certain recoveries, such as the accused's cellphone and clothing, have yet to be made. As a result, in the interest of fairness, we believe it is reasonable to limit the use of IO to four days. Sushil Kumar @ Pehlwan and Ajay Kumar Sehrawat, both accused, have been remanded in police custody for four days. "During the police custody remand, the IO is instructed to undertake a medical examination of both the accused in accordance with the guidelines." It was ordered by the court.
Sushil Kumar was represented by Pradeep Rana and Satwik Misra, while the prosecution was represented by Ashish Kajal.On Sunday morning, Sushil Kumar was apprehended by Delhi Police. His colleague, Ajay Kumar, a physical education instructor at Chhatrasal Stadium, was also apprehended, and both were apprehended in the Mundka region. Sushil Kumar's application for anticipatory bail in the case was denied by a Delhi court last week.
"In the current case, the charges against the applicant accused are serious in character," Additional Sessions Judge Jagdish Kumar ordered, observing that Kumar is a prima facie primary conspirator in the crime. Based on the investigation's record thus far, it appears that the applicant/accused is the major conspirator, and the FIR is not an encyclopaedia.The inquiry is still ongoing, and some of the accused have yet to be apprehended. The applicant/accused has already been served with the NBWs. Since it is the stage of anticipatory bail, the Court will not make any comment on the facts as presented before it because doing so may prejudice the parties. The eyewitnesses' statements are available. As a result, the Court has declined to award anticipatory relief at this time. "
The Delhi Police had filed a FIR under sections 302 (murder) and 308 (attempt to commit culpable homicide), as well as sections 365, 325, 323, 341, 506, 188, 269, 34, and 120B of the Indian Penal Code and sections 25, 54, and 59 of the Arms Act.According to reports, Sagar, who was practising at Delhi's famed Chhatrasal Stadium, died and two of his companions were injured after being reportedly beaten by Sushil Kumar and other wrestlers on May 4 at the Chhatrasal Stadium grounds.
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