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Twist In Ryan International Case : CBI Investigation report completely different from that of police
Toilets in even best private schools are accorded the least priority which has recently raised question on student’s safety. The Ryan International School case is in the headlines because of the murder of the seven year old boy Pradyuman Thakur. He was murdered at the Ryan International School Campus in Gurgaon, and was found outside the toilet and near his class with his throat slit on September 8.
The initial enquiry by the police revealed that the boy was murdered by a bus conductor and it was a case of sexual assault. But the CBI investigation delivered a stunning twist to the case after questioning more than 125 students and teachers. The investigation revealed that the boy was murdered by a class 11 student just to prepone the examinations and parents teacher meeting.
The teen has been sent to the juvenile house and for the next three days and will be questioned by the CBI. The accused is little older than 16, therefore experts said the Juvenile Justice Board will decide whether he will face trial as an adult or a minor as “Parliament passed an amendment to change the law to allow juveniles aged between 16 and 18 accused in heinous crimes to be tried as adults” after National outrage over Nirbhaya gang rape and murder in Delhi in 2012 in which one of her attackers was a minor.
Four students and a teacher has told the CBI that they saw him with a knife a few days before the murder which was found in the commode, the murder weapon. According to the CBI the student had planned the killing but hadn’t identified his target, Pradyuman, a student of Class 2, just happened to walk into the toilet and present an opportunity. Before murdering Pradyuman, the student had allegedly bragged to his friends that the exams would be postponed and they should not bother to study.
The CBI didn’t find any evidence against bus conductor Ashok Kumar, who was the sole accused according to Gurgaon police. After the confession of murder by the student of class 11th, the family members of Ashok Kumar and activists questioned why the police had made the conductor confess in front of the camera, “Mistakes do happen but such a major faux pas by the police needs some answering. According to the villagers he had been framed as he had no previous history of being involved in any crime If Ashok Kumar has been deliberately framed, then it is heinous crime” said SK Sharma, an activist whose son also studies at Ryan International School.
Meanwhile, the Supreme Court has questioned Punjab and Haryana High Court to decide in 10 days about the anticipatory bail pleas of three Ryan International Group trustees in the case – Augustine Francis Pinto, his wife Grace and their son Ryan to which Punjab and Haryana High Court refused to grant a stay on the arrest of trustees. The trustees, who are based in Mumbai, had earlier approached the Bombay High Court as they apprehended arrest in the case after the school was accused of negligence in murder. The Bombay High Court had rejected their transit anticipatory bail plea but granted them interim protection from arrest for a day to enable them to approach the Punjab and Haryana High Court.
However the Central Board of Secondary Education (CBSE) had told the Supreme Court that a fact finding committee set up by it had concluded that the incident of murder of Pradyuman outside the toilet and near his class by 11th class student on September 8 in Ryan International School, Gurgaon occurred due to the negligence of the school authority.
