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A Supreme Court bench headed by Justice R F Nariman, considered the request of the Special Judge of the Lucknow CBI Court who is due to superannuate on September 30, 2019, to extend his tenure for six more months in order for him to be able to conclude the trial of criminal conspiracy charges in Babri Masjid demolition case, which involves BJP veterans L K Advani, M M Joshi, Uma Bharati and others.
The Apex Court has asked the Uttar Pradesh government to inform it by 19th July, about a mechanism by which the tenure of the Special Judge could be extended. The bench also transferred the pending separate trial of a Rae Bareilly Magistrate court and clubbed it with criminal proceedings in the Lucknow CBI Court by invoking its constitutional powers under Article 142.
The court also ordered that the day-to-day trial must be concluded within two years in the case. The bench allowed, one of the accused Kalyan Singh, constitutional immunity by virtue of him being the Governor of Rajasthan but ordered additional charges to be filed against him as soon as he relinquished office.
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