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" Earlier in the day, Dubey was killed in an encounter, after his car turned turtle as he reached Kanpur. As per Kanpur Police, the gangster attempted to flee and snatched the weapon of a Police officer, after which he was shot dead in the retaliatory firing. While four policemen were injured in the encounter, Dubey was declared dead as he was brought to the hospital. "
Several Politicians are raising questions to the encounter of Vikas Dubey. On Friday, a Supreme Court advocate demanded for a CBI investigation into the matter at Allahabad High Court.
Vikas Dubey Arrested:
The Kanpur gangster was arrested at Ujjain near the Mahkal Temple, earlier in the day. In the last 48 hours, Police in various states carried out a huge search operation and arrested several people in connection with the gangster. In the process, five of his aides - Amar Dubey, Atul Dubey, Kartikeya Mishra alias Prabhat, Praveen Dubey alias Bauua, and Prem Pandey have been also gunned down by the Uttar Pradesh Special Task Force, while others are in custody. After his arrest, Dubey had confessed that he and his aides were informed that the police will raid his house and that he had several contacts in various police stations helping him in issues.
The plea before the Chief justice of Allahabad HC alleged that a fake extra-judicial encounter was carried out by the police in Vikas Dubey’s case. The 48-year-old gangster- accused of killing 8 policemen - was killed in a police encounter earlier in the day while UP police were transporting him from Ujjain to Kanpur.
Kanpur encounter
The encounter took place when a police team was approaching to arrest Vikas Dubey - a gangster who has 60 cases registered against him - ranging from murder to kidnapping and robbery, in Bikaru village under the Chaubeypur police station on the intervening night of Thursday and Friday. As the police team was about to reach the gangster's hideout they were fired at from a building rooftop by alleged AK-47 guns, leaving Deputy Superintendent of Police Devendra Mishra, three sub-inspectors and four constables dead. While two criminals were killed in the encounter, Dubey and his remaining associates fled from the scene. Four policemen have been arrested in the matter till date, while Kanpur SHO Vinay Tewari was suspended over negligence on duty.
Two letter-petitions are also filed addressing to the Chief Justice of the Allahabad High Court questioning the manner in which Vikas Dubey a Gnagster of Uttar Pradesh was killed in an alleged encounter on Friday morning.
First letter, written by Supreme Court Advocate Pawan Prakash Pathak and law student Abhijeet Kumar Pandey, seeks an enquiry by a Special Investigation Team (SIT) or the Central Bureau of Investigation (CBI) into the killing. The plea had following queries to it:
Whether the “rule of law” excuses a killing in an "encounter"?
Whether a police encounter is an exception to the principle of an accused being innocent until proved otherwise? and
Whether a police encounter is an exception to the right to life and due procedure?
Quoting Article 21 of the Indian Constitution (preventing the deprivation of life and liberty save by established legal procedure), the petitioners explain that the State is responsible for trying an accused person according to criminal laws before depriving him, “of his life.” While admitting the existence of “dreaded criminals” in society, the petitioners aver, however, that “encounters” can never be an option in acting against persons accused of a crime.
They bolster their submissions with the Supreme Court’s pronouncement in Prakash Kadam v Ramprasad Vishwanath Gupta, wherein it was held that "Trigger happy policemen who think they can kill people in the name of ‘encounter’ and get away with it should know that the gallows await them.”
Referring to other instances of police brutality, including the recent Sathankulam custodial deaths, the petitioners declare that by their petition they seek to advocate the “Rule of law in State.”
Another plea has been moved by Advocates Bhavya Sahai and Devesh Saxena, two lawyers practicing in the Allahabad High Court, seeking a judicial probe into Dubey's death.
Describing the police's version of his death as "fictional and rather plagiarised from some Bollywood Movie script", they seek a Judicial Probe of the gangster's death supervised by a sitting Judge of the Allahabad Court.
Vikas Dubey, accused of brutally killing eight policemen last week, was killed on Friday morning after he allegedly attempted to escape following a motor accident. He was being transported to Kanpur in Uttar Pradesh at the time of the accident.
The police claim that he was killed "in self-defense" after he tried to grab a gun from a police officer injured in the motor accident and reportedly fired at them.
Hours before his death, a plea was filed in the Supreme Court seeking his protection from a possible "encounter killing."
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