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In one of the most controversial cases in the last month, the City Civil and Sessions court in Mumbai rejected bail pleas filed by three doctors who allegedly were responsible in abetting Payal Tadvi's suicide. It has been stated that Ankita Khandelwal, Hema Ahuja and Bhakti Mehare are third-year resident doctors at BYL Nair hospital and they allegedly tormented Tadvi about her tribe.The victim Payal hung herself to death on 22nd May 2019in her hostel room.The accused doctors have been booked under section 306 (abetment of suicide) and 34 (acts done by several persons in furtherance of common intention) of the Indian Penal Code and under the Maharashtra Prohibition of Ragging Act and the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act.
The accused have been kept at Byculla jail and their custody has been extended till the 6th of July.They allegedly passed humiliating remarks against Payal’s picture which was on her friends WhatsApp status. She was even scolded in the operation theatre in front of everyone. It was contended that the case cannot be termed as a case of abetment as the accused had merely reprimanded Tadvi for not doing her job. However, the counsel for opposed the bail applications, saying there was prima facie material to incriminate the accused. Further, Special Public Prosecutor Thakare had argued in an earlier hearing that the accused persons reached the crime spot even before others learnt about the suicide and then re-visited after Payal Tadvi's body was taken out from the hostel room. According to him, this raised suspicion and the accused did not seem to have an explanation for the same. The reason behind this is that they wanted to destroy the evidence . This reinforces the fact that these are all signs of the accused having committed the crime calmly, in a well-planned manner.
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