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An hour before history-sheeter Vikas Dubey was killed in an encounter close to Kanpur on a weekday morning. The criminal was being brought by the province Police from Ujjain in Madhya Pradesh wherever he was in remission on Thursday. The plea was filed by the A Bombay based mostly lawyer within the Supreme Court last night seeking security for the criminal. The petitioner had claimed the criminal, who was the most defendant within the killing of eight policemen in Kanpur last week, perhaps killed in associate degree encounter.
A Public Interest Litigation (PIL) was filed by a professional person Ghanshyam Upadhyay had explicit that there was a high risk that Vikas Dubey could be killed in an encounter like his aides. Citing the encounters of many of Dubey’s aides, the petitioner demanded protection for criminal Vikas Dubey. A petition explicit there's each risk that even defendant Vikas Dubey Shall be killed by province Police like different co-accused once his custody is obtained by province Police. Since the killing of the defendant by the police within the name of encounter even in howsoever monstrous crime is against the rule of law and high violation of the right and this is often nothing form of Talibanisation of the country.
The petitioner came to grasp that within the hunt by the police, 5 co-accused by name Amar Dubey, Ranmbeer @Bauwan Dubey, Prem Prakash Pandey, Atul Dubey, and Prabhat Mishra came too in remission between the amount from the date of the incident until 09.07.2020 and that they are killed by police within the name of encounter. this sort of killing of the defendant of a howsoever monstrous crime, by the police/law implementing agency/state, United Nations agency is that the protector of the rule of law isn't solely very ineligible, inhuman, however additionally it's stunning to the conscience of the court and is nothing however Talibanisation of the country, that can't be countenanced in the least.
The plea comes at the heels of the write up that explicit that eight policemen were allegedly gunned down once they had gone to arrest. Vikas Dubey in District Kanpur of UP. Dubey, similarly as his associates, had managed to escape the scene of the crime.
Ghanshyam Upadhyay explicit within the petition that in a very democratic country like ours, that is ruled by the rule of law, even the persons/criminal like Afzal Guru, Azmal Kasab, individuals concerned in metropolis blast case that passed within the year 1993, metropolis Train Blast Case, etc. whereby an outsized variety of utterly innocent individuals lost their lives and properties, were treated in accordance with the law and within the method, they got complete chance to defend themselves not solely throughout the trial however additionally in attractiveness up to the present Hon’ble Court. The petitioner has currently wise to the Supreme Court's written record that he's allowed to amend the prayer in his petition. The plea can currently obtain a CBI monitored investigation into the death of all the defendant enclosed
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