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Following the killing of 8 policemen by Vikas Dubey and his aides, Vikas Dubey’s House was demolished. A PIL was filed in the Allahabad High Court seeking an investigation on the matter.
The PIL was filed by Advocate Prashant Shukla who stated that there should be a free and fair Inquiry on the same.
It was established that the matter didn’t just concern one person snd it is something that would have an implication on the society as a whole. It was asserted that if these actions were encouraged it would only lead to chaos, lawlessness, and anarchy in the entire state.
The petitioner stated that he was full of sympathy for the families of 8 policemen killed and 9 policemen injured and the perpetrators responsible for the same personified cowardliness and ruthlessness. But the act of the police and the authorities in retaliation cannot be considered as an alternative reply to it.
"The instant case is also an example of failed and shabby, prosecution, wherein a person, who is an accused since 1990 is roaming around freely, with over 60 cases against him till 2020, until at last he commits a serious offence as alleged", it is argued, stating that the duty of the prosecution is not limited to simply lodging of First Information Report but to proceed further in prosecuting an accused person, which has not been the case in hand. "The first criminal case against him was registered in the early 1990s and by 2020 he had over 60 criminal cases against his name. As of now, he is said to be connected to the killing of a Minister of State inside a police station and in another recent incident is the main accused in the killing of 8 policemen during an attempted arrest...His housewife, namely, Richa Dubey has also contested local body elections".
"The matter pertains to illegal, wrongful, arbitrary and vengeful act of the State authorities, wherein the house of a wanted person and an accused in namely, Vikas Dubey has been demolished/razed and his cars and tractors destroyed on 04/07/2020, without any authority of law or due procedure of law, only as an act of revenge and retaliation because of the killing of 8 police persons on 03/07/2020” the petitioner opined.
The State Government and concerned authorities have not given any statement, press release, notification, or order addressing the basis of the act.
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