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Two videos were shot inside Jodhpur Central Jail and uploaded on social media by Shambhu Lal Raigar, accused of the murder of a migrant labourer in Rajsamand under the garb of opposing “love jihad”. In the videos, which were circulated on Sunday, 18th February, 2018, Shambhu Lal claimed that his life was under threat from an inmate named Vasudev. Preliminary Investigation revealed that Shambhu Lal used the mobile of an inmate though Jail Administration could not recover any phone from the hate crime accused.
The Supreme Court bench of Justice D Y Chandrachud and Justice M R Shah on the plea by Gulbahar Bibi asked the state government to explain whether the video was uploaded from within the jail premises as alleged. Further, the court has also questioned the jail security by asking “if so, how that was possible”. Gulbahar bibi is widow of Afrazul Khan who was allegedly killed by Raigar where the case is infamous as “hate crime”.
Gulbahar bibi has filed for handing over of investigation to CBI on account of the questionable event that has occurred due to alleged negligence. She has filed an interim application seeking transfer of the accused from Jodhpur Jail to Tihar Jail. During the pendency of this application, one more video was uploaded by Raigar. On the prayer for transfer, the Government has been directed to file counter affidavit explaining the circumstances of video while Raigar has been added as an additional respondent to the petition. Notice has been issued in this regard.
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