Allow Cookies!
By using our website, you agree to the use of cookies
The exhumed probe into the death controversy of former CBI Judge B H Loya has created quite a stir across the country. The entire controversy got a formative impetus when Caravan Magazine in November last year published a report alleging the possibility of conspiracy behind the death of Loya and that his death was not a result of natural cause but was a planned murder. Futher, the report contemplates political motives behind the death. The fact that B H Loya was presiding over the case of Sohrabuddin Encounter in which Amit Shah was accused to be a complicit and that subsequent dismissal of case against Amit Shah within 15 days from the day new judge took over matter, all these circumstances create concrete suspicion regarding the death of B H Loya. However no evidences have been put in place by the investigators that could substantiate the allegations of conspiracy behind the death and the court is mostly to give the apparently possible verdict and dismiss the petition in the next hearing.
It is to be noted that the alleged death of former CBI Judge took place on December 2014. Ever since then, no contentions were raised pertaining to the nature of death, not even by his family. Suddenly after 3 years the furore regarding the death of the Judge started doing rounds around the Gujarat Assembly elections during November last year and petitions were filed in Bombay High Court and Supreme Court. Though elections were conducted unscathed, the entire controversy led to a chain of events that transpired at higher judiciary. Supreme Court Senior Counsels Indira Jaisingh and Dushyant Dave pleaded cogently before the bench of judges in Supreme Court to not take the cognisance of the case and let Bombay High Court decide the matter. However, the bench declined the request and posted it for hearing of January 16. Coincidentally (perhaps apparently) immediately after this event 4 senior judges of Supreme Court began their infamous press conference that shook the edifice of the dignity of judiciary. It is worth noticing that in that press conference the judges explicitly expressed their disappointment over allocation of B H Loya’s case to the other bench. This gives rise to the question that whether the underlying purpose behind such conference was to pressurize the CJI to assign the case to this collegium.
Two of the most crucial events that will unfold in coming days are that, since a new bench has already been assigned to hear the Loya case, so it will be interesting to see whether Chief Justice Misra assigns the case to the bench of collegiums judges as an aftermath of the press conference. Also if observation of CJI in Bofors Case (that without direct locus standi no PIL can be filed in Supreme Court by third party) gets the sanctity of a verdict in the next hearing then would it render all the petitions filed in Loya Case invalid?
86540
103860
630
114
59824