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The Central Bureau of Investigation has issued summons of Kalyan Singh, former Uttar Pradesh Chief Minister and BJP leader in connection with the heavily controversial Babri Masjid Demolition case. He is said to conspire in the demolition of the Babri Masjid at the much debated Ram Janambhoomi-Babri Masjid site in Ayodhya as at that time he was the Chief Minister of the State of Uttar Pradesh. The events turned sour when the Hindu idols of God and Goddess were placed in the Masjid at midnight. All these events resulted in violent clashes in Ayodhya between the two communities i.e. Muslims and Hindus. This is a very sensitive issue going on in the country as the internal peace of the country is at stake.
Apart from Kalyan Singh other members of Bhartiya Janta Party (BJP) including L.K.H Advani, also Uma Bharti and MM Joshi been accused of conspiring in the demolition of the Babri Mosque.
Kalyan Singh's term as Rajasthan Governor was set to expire in the first week of this month, thus special Central Bureau of Investigation Judge Hon'ble S K Yadav passed the order on a pending application moved by Central Bureau of Investigation on September 9. Hence, the summons were were issued to him as he no longer enjoys constitutional immunity granted to him under Article 361 of the Constitution. Earlier, the Central bureau of Investigation (CBI) contended that he was chargesheeted in 1993 but the Hon'ble Supreme Court said that he could not be brought as an accused to face the trial because of the immunity granted to him under the Constitution.
All other the accused in this case are out on bail, the trial of which is being conducted on the daily basis as per the directions of the Hon'ble Supreme Court. The Apex court has decided to wind up this case by 18th October.
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