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People's Union of Civil Liberties (PUCL) has filed an urgent application in a pending issue before the Supreme Court, looking for a test checked by a Special Investigation Team (SIT) into the experience murdering of criminal Vikas Dubey and his associates Amar Dubey and Prabhat Mishra.
The application has been filed in a pending issue, filed by PUCL in May 2018. This plea sought to scrutinize the encounters that had occurred in Uttar Pradesh from January 2017 to March 2018. It had expressed in detail the number of encounters and how the announcements of the ministers demonstrate that they favor the practice of encounters.
The urgent application asking for a SIT-monitored investigation into the Vikas Dubey encounter killing has been filed by Advocate Aparna Bhat and is drafted by Senior Advocate Sanjay Parikh.
The application expresses that “encounter is a serious crime/culpable homicide and is an offense against the entire society."
It portrays the whole sequence of events prompting the death of Dubey and states that when he attempted to escape post the road mishap, he was murdered by police authorities.
It is additionally noted that the police rendition of the encounter brings up numerous issues, “in particular, whether they are simple administrative liquidations.”
The application refers to the milestone judgment in PUCL v. Union of India, which had drawn out the demonstrations of administrative liquidations occurring in the state of Manipur. At that point when a judicial inquiry was directed, fake encounters undertaken by the police were uncovered.
The applicants have brought up issues on the encounter of Dubey and his partners, given the example of encounters that have been occurring in the state since January 2017.
The application additionally prays for a committee headed by a retired Supreme Court judge to look into the encounters that have been occurring in the State of Uttar Pradesh and “the Criminal Political nexus which has been prevailing in the State.”
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