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Retd. CBI Judge Shyam Lal contended before the Apex Court that Allahabad High Court in its judgment dated October 12, 2017 acquitted Dr. Rajesh and Nupur Talwar and made certain adverse remarks about him, who as a CBI special judge convicted Talwar couple for murder of their daughter Aarushi and domestic helper Hemraj. Bench of Supreme Court consisting of Justice Ranjan Gogoi and Justice R Banumathi on Friday ordered CBI, Government of Uttar Pradesh and Registrar- General of Allahabad High Court to submit their responses on the matter.
Senior advocate Sakha Ram Singh, appearing for the retired judge contended before the apex court that the remarks passed against him will ultimately affect his reputation and will erase his position as of an impartial and transparent judge. Also the remarks made against him were violating and not in conformity with the precedents formed by the apex court.
The Retd. Judge in 2013 in Aarushi Talwar’s murder case convicted the couple then the case went to the Allahabad High court in appeal, where the court acquitted the couple. Retd. Judge also mentioned that he is not aggrieved by the decision of the court but by the observations made by the high court as they mentioned that the trial court decided the case as if they are solving a mathematical puzzle.
He also mentioned that in his career he had decided many high profile cases like “Nithari Case”, case of Uttar Pradesh’s former chief secretary.
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