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On Thursday the Supreme Court issued notice to the Muzaffarpur Shelter Home case main accused in Brajesh Thakur to show cause as to why he should not be shifted outside the state of Bihar in the interest of free and fair investigation.
The special Public Prosecutor drew the bench attention of the bench comprising Justice Abdul Nazeer and Deepak Gupta to the earlier order of September 20 when the court had recorded that thakur owns a shelter in question and has such power and influence that the residents of the locality had not even informed the screams of the girls that had been coming from home.
As for the trial to be shifted out of Muzzaffarpur to another district if not to another state the bench stated that charge sheet should be allowed first before any decision in this regard is taken. Now the matter is scheduled to be heard on Tuesday.
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