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The Supreme Court said that it will examine whether there is material supporting the arrest of five activists in connection with the Koregaon -Bhima violence case. The bench headed by Chief Justice DipakMisra extended the house arrest till September 19 at their respective homes.
The bench said if there are some grave lapses, it may consider prayers like an investigation by a Special Investigating Team (SIT) into the case. The plea by Thapar and others has sought an independent probe into the arrests and the immediate release of the five activists. Additional Solicitor General Tushar Mehta, appearing for Maharashtra government, said that the court should make it clear that after adjudication by it, the arrested accused cannot avail remedies simultaneously on similar issues at other judicial fora.
Earlier, the Maharashtra government had filed its response to the plea claiming the five activists were arrested due to the cogent evidence linking them with the banned CPI (Maoist) and not because of their dissenting views.The court had questioned the state police’s move to arrest these activists nine months after the incident and said all of them were reputed citizens and “stifling the dissent” was not good.
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