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The Supreme Court on Monday refused to quash the proceedings against Anand Teltumbde one of the accused person in the Elgar Parishad – Bhima koregaon violence and for his alleged Maoist links.
Anand Teltumbde has approached the Supreme Court against the decision of the Bombay High Court, but the apex court also refused to interfere with the ongoing process of investigation regarding this case.
However, a bench of Chief Justice of India Rajan Gogoi and Justice Ashok Bhushan and Sanjay Kishan Kaul extended the interim protection by four weeks from arrest granted to him by the Bombay High Court.
The Supreme Court further said, Teltumbde can get regular bail from the trial court.
On December 21, The High Court of Bombay has turned down his petition and granted interim protection from arrest for three weeks.
Last year on January 1st, at the Elgar Parishad event at Shaniwarwada in Pune, there was violence took place regarding caste clashes and several activists allegedly made inflammatory speeches which ended up by violence.
This is the 2nd time that Teltumbde’s plea has been rejected in this regard.
Further, Justice Rajan Gogoi has said, at this stage quashing of the proceeding is uncalled for.
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