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KOLKATA HC:SUBMIT STATUS REPORT ON BIRBHUM VIOLENCE
KOLKATA HIGH COURT : SUBMIT STATUS REPORT ON BIRBHUM VIOLENCE
The Calcutta High Court ordered the west Bengal government to submit a status report i.e the case diary/report related to the incident of Rampurhat’s Bagtui village violence in the Birbhum district of West Bengal, in which 8 persons were killed in revenge to the murder of the TMC {Trinmool Congress} leader Bhadu Sheikh in a bomb blast on Monday.
The Calcutta high court after taking cognigance of the violence of the west Bengal , issued the order to the Bengal government to investigate the case properly and to submit the report of the massacre immediately. And also directed a foreinsic team from new delhi, Central Foreinsic Science Laboratory {CSFL} to collect the necessary evidential samples immediately from the spot place which will be helpful in the investigation.
The Calcutta high court has ordered the state authorities to ensure no evidence is destroyed. And to facilitate the villager and the eyewitnesses by the security of the police officers after the consultation of the District Judge to ensure the security.
A bench of Calcutta high court comprising chief justice prakash shrivastava and justice rajarshi bhardwaj asked to submit the case diary and report by 2 pm on Thursday ‘’ we at the first instance give an opportunity to the state to the state to produce case diary/report about the investigation by tomorrow 2 PM.’’
The incident of the violence in the birbhum district of west Bengal held after the murder of the TMC leader Bhadu Sheikh a deputy gram pradhan of the village in the west Bengal. The Calcutta high court also asked to install CCTV cameras and round clock CCTV in front of district judge of birbhum district for the proper surveillance of the crime spot to ensure the no embellishment or no any try to destroy the evidence is accessing.’’ And if any post-mortem is pending,it will have to be video graphed,’’the bench of the judges observed.
The petiotioner of the PIL informed the west Bengal high court for the preservation of the evidence from the spot. In connection with the incident 20 suspects have been arrested .The prime minister Narendra Modi also condemned the incident of birbhum district and asked the westy Bengal government to take strict actions against the accused of the crime and assured for the whatever is required in the investigation.
Advocate General SN Mookherjee submitted that the investigation is under process and proper care and cautions has been take to protect the crime place and the witnesses of the crime; And and also said that the the evidence collected by the central forensic team is being examined.
Eyewitness claimed ‘’some people set the fire to houses.we could not save anyone.The police were just a stone’s throw away but did not reach our village .They came after hours of the crime,’’
More than 50 houses in neighbourhood are locked and all the men , women , and children have fled away from the village after the violence in the district of west bengal.it was informed that that who came to take the revenge of the murder of the Bhadu Sheikh , attacked the house and stayed all the night, while nobody dared to come out of their house.
Mamta Banerjee alleged a conspiracy to defame her government.
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