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A year after Bhartiya Janta Party (BJP) came to power in 2014, the ministry announced a three-member SIT(Special investigation team) for re-investigation of the anti-Sikh riot cases of 1984, mainly in Delhi. The aim of Special Investigation Team (SIT) is to reinvestigate properly serious criminal cases which were filed in Nation Capital Territory of Delhi in connection with 1984 riots and hence since been closed. It will also filed fresh chargesheets against the accused wherever evidence is available. Therefore, the Special Investigation Team (SIT) has decided to reopen investigations in seven anti-Sikh riot cases in which trial had been completed and cases closed as the accused was discharged after the Union Home Ministry expanded the ambit of Special Investigation Team (SIT) to reinvestigate cases in which the accused were discharged or acquitted. These anti-Sikh riot cases of 1984 were registered at the police stations in Vasant Vihar, Sun light colony, Kalyanpuri, Parliament Street, Connaught Place, Patel Nagar and Shahdara.
Delhi MLA and general secretary of Delhi Sikh Gurdwara Management Committee, Manjinder Singh Sirsa said that the police never investigated Senior Congress Leader who was at that time Chief Minister of Madhya Pradesh, Mr. Kamal Nath in the Parliament Street case. He further mentioned that the five accused persons whose name was mentioned in the First Information Report (FIR) 601/84 were accomodated in the official residence of Kamal Nath and they were discharged because of lack of evidence against them. However, Kamal Nath dismissed the charge previously.
Mr. Manjinder Singh Sirsa said that there were two independent witnesses to verify the aforementioned claims- Sanjay Suri who now lives in England and Mukhtiyar Singh who lives in Patna. Both the witnesses are ready to record their statements before the Special Investigation Team.
The first conviction was secured by Special Investigation Team (SIT) in November, 2018 when a Delhi court awarded death sentence to one of the accused and life imprisonment to another for killing Hardev Singh and Avtar Singh at Mahipalpur. The case was closed in 1994 due to lack of evidence. Sajjan Kumar, congress leader was also sentenced to life because of his main role in anti-sikh riots.
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