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On 7th August 2020, the Bombay High Court deferred the hearing of two Public Interests Litigations that seeks the CBI probe till August 21 2020 in the Shushant Singh Rajput death case.
According to the court, it is not appropriate to express any opinion on the case because the transfer petition is pending before the court and it will be heard on 18th August 2020. The bench comprises of Chief Justice of Bombay High Court Justice Diapbkar Datta and Justice AS Gadkari, they were informed by the Additional Solicitor General Anil Singh that on the acceptance of the request of Shushant's father an FIR is already registered by Central Bureau of Investigation against Rhea Chakraborty and five other family members under Section 306 of the Indian Penal Code.
An IPS officer of Bihar Cadre was quarantined by Bombay police and on the same ASG Singh questioned the police about their approach to doing so, the officer from Bihar Cadre had come to Mumbai to ascertain facts of the case. Although four other officers came had visited Bombay before but none of them was treated in such a way ASG Singh added.
In order to unearth the truth, the State ought to not stand in the way of the investigation by the CBI. Before the Supreme Court petition seeking the same relief was moved before the Advocate General of Maharashtra submitted, the petition was dismissed by the Supreme Court in the order dated July 30, 2020.
The Court was not served a copy of the said writ petition because it was dismissed, AG Kumbhakoni said that is why he is not in a position to file such a writ petition before the Court.
But the court was assured by him that the same will be placed before the bench prior to the next date. Hence, the court said that since already the petition will be heard by Supreme Court on 18th August, 2020, we should wait for their order and the bench denied to hear the PIL's till 21st August,2020.
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