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An inquiry report submitted by state government before a division bench of Jharkhand High Court (HC) has indicted several government officials for their inaction in the mob-lynching case in Saraikela-Kharsawan district on July 17-18, which led to death one Tabrez Ansari.
The report has been prepared by three-member committee led by a sub-divisional magistrate. It has stated that a final opinion on reasons for Tabrez's death has not been formed as the Forensic Science Laboratory report is yet to come. The report submitted by the inquiry committee has also recommended action against four government officers including two police officers and doctors each for their alleged inaction in the entire incident. It names sub-inspector Chandar Mohan Oroan, assistant sub-inspector Bipin Bihari, Dr OP Keshri and Dr Sahid.
The inquiry report has held the police officers accountable for their failure to apprise their seniors about the nature of crime. It brings to the notice the inconsistencies regarding the time of receipt of information and reaching the spot. It stated concerned authorities overlooked the mob violence and made no attempt to gather information or file a case on those involved in physical assault on the apprehended person. It has also stated the doctors did not follow the standard medical protocol in the instant matter.
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