Allow Cookies!
By using our website, you agree to the use of cookies
It has been eight long years when ten armed men shook the financial state of the country with a sole objective to wreck the financial capital. To take out city of Mumbai from the wreck of terrorism and fear, many brave soldiers and officers from the respective forces lost their lives. Out of which Hemant Karkare was the one who lost his life while saving many during the terror attack happening in Bombay. The death of Hemant Karkare saw a turnover of circumstances when a PIL was filed by Bihar MLA Radhakant Yadav seeking an SIT probe into the death of the said officer during those attack. The Bombay High court has clearly refused to entertain such a PIL.
The minister has not only filed the PIL in the high court but also in the Supreme Court which was also rejected. The PIL clearly states that the death of Hemant Karkare was conspiracy planned by right wing groups. It was also stated in the petition that after “Karkare arrested several members of right wing group Abhinav Bharat in 2008 Malegoan blast case, he was killed in furtherance to retaliation. The bench consisting Justice SC Dharmadhikari and Justice Bharathi Dangre also noted that how the PIL had been pending past 8 years without any merits. The PIL is sourced from book “Who killed Karkare? The real face of terrorism in india” written by former inspector General from Maharashtra cadre SM Mushrif.
86540
103860
630
114
59824