Allow Cookies!
By using our website, you agree to the use of cookies
On Friday the Bombay High Court dismissed the PIL filed by Bombay lawyers association seeking a writ of mandamus to be issued directing the CBI to challenge BJP president Amit Shah’s discharge in the alleged fake encounter case of Sohrabbudin Shaikh
Justice Ranjit More and Justice BH Dangre constituting division bench said the petitioners had no locus in the case and since they had taken such a long time after the order of discharge was passed, to file the petition, the court was not inclined to grant any relief. The PIL was filed in January 2018; Senior Advocate Dushyant Dave appeared on behalf of BLA who argued that the CBI had faltered on its part by not challenging the discharge.
Whereas, CBI counsel ASG Anil Singh had argued that the petition was a publicity stunt pointing to the Supreme Court’s observations against BLA while dismissing their plea seeking an enquiry in Judge BH Loya’s death.The court dismissed the PIL a month after reserving the order on October 3, 2018.
86540
103860
630
114
59824