Allow Cookies!
By using our website, you agree to the use of cookies
The Bombay HC passed a recent order in the matter of Payal Tadvi suicide case where in May this year a 2nd Year gynecology student of Mumbai’s Medical College committed suicide in her hostel room. The reason behind her suicide revealed out in investigation that three of her seniors had hurled casteist abuses at Tadvi, who belongs to a Scheduled Tribe (ST) community. The three accused seniors in the matter have been booked under the Scheduled Castes and Tribes (Prevention of Atrocities) Act, the Anti-Ragging Act, the Information Technology Act and abetment to suicide under the Indian Penal Code.
The matter was first heard by the Mumbai city civil and session court on May 31st and the accused were remanded in judicial custody. Subsequently, the Mumbai Crime Branch approached the Bombay High Court claiming that it did not get the opportunity to conduct its own probe in the case and to fulfill this purpose crime Branch filed an application before the High Court seeking custody of the three students.
In its recent development in the above said petition of Mumbai Crime Branch the HC refused to grant full custody of the three doctors however the Single judge Bench of Justice SS Shinde granted a partial custody. The three accused doctors namely Hema Ahuja, Bhakti Mehare and Ankita Khandelwal will be under custody of Mumbai Crime Branch from 6th June to 9th June at different time of the day as stipulated by the Court.
86540
103860
630
114
59824