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The SC in the 24 encounters done by Gujrat Police between year 2002 and 2004 case once again gave orders to the state govt. It was 11th day of June 2004 when Ahmedabad police received a tip from its sources of 4 people travelling to Gujrat in a car along with explosives. Newspapers next day were flooded with news of police encounters of killing 4 people (3 males and 1 female). The female later was identified as Ishrat Jahan, a Mumbai based student. Writ petition was filed in Gujrat High court by Ishrat’s mother alleging that the police had done cold blooded murder. The controversy continued to be in news and late in year 2016, Supreme Court by the way of Public Interest Litigation took the cognizance and ordered release of the police officials that were arrested. This case came to be known as Ishrat Jahan’s murder case.
However the SC later in a PIL filed by journalist Late. BG Verghese and poet Javed Akhtar, which alleges 24 encounters to be fake issued notice as to conduct a judicial enquiry. The PIL thus filed demanded an independent enquiry for the case. The SC in the light of the facts and allegations of the encounter being fake ordered a CBI probe and also formed a monitoring committee under the Headship of Justice Bedi to conduct judicial enquiry.
The petitioner in the hearing on Wednesday, 7th Jan 2019 demanded copy of the report which was objected by the Solicitor General on behalf of Gujrat State Govt - Advocate Tushar Mehta. He contested that the report court is referring to is not on behalf of the Monitoring Committee but an independent endeavor by Justice Bedi and thus cannot be relied upon.
On 12th December 2018 CJ Ranjan Gogoi and Justice Kaul and Justice Joseph on the contention as to the report being genuine said - "whether the report is by Justice Bedi alone or by the Committee headed by Justice Bedi is different issue. The bench requested former Justice Bedi to express his views on the question as to whether the report was formed with consultation with the other members of the monitoring committee or not. In reply to this, Justice Bedi said that the final report had come to be prepared after cogitation among the members of the so formed monitoring committee.
Justice Gogoi further ordered the state government to supply copy of the report as it can be trusted upon. The court further said that the report is written by a former judge of this court who was appointed in this behalf by the court itself.
CJ also further clarified that the findings of the report have still not been accepted by the court & the parties are only being allowed an opportunity to file their responses to the report.
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