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In Shushant Singh death case Central Bureau of Investigation registered First Information Report (FIR) against Rhea Chakraborty and 5 other family members. SP, CBI, Anil Kumar Yadav will be heading the team that will investigate in the Shushant's death case. Other family members against whom FIR is registered are Indrajit Chakraborty, Sandhya Chakraborty, Showik Chakraborty, Samuel Miranda, and Shruti Modi. At the Rajeev Nagar Police Station on 25th July 2020.
Shushant's father lodged a complaint against Rhea Chakraborty and five others for an investigation into offenses punishable under Sections 306, 341, 342, 380, 406, 420 and 120B of Indian Penal Code. He alleged that Rhea Chakraborty abetted the suicide of Shushant. On 5th August 2020, Central Government informed the Supreme Court that the Bihar Government's recommendation is accepted by them for CBI investigation into Shushant Singh Rajput's death case. It was refused to grant stay by Justice Hrishikesh Roy in Rhea Chakraborty's plea which was for seeking transfer of an FIR from Patna to Bombay which was filed against her by Shushant's father and also she wants a stay order on an investigation done by Bihar police on the allegations put on her by Rjput's father. The bench granted three days to all the parties against whom FIR was registered to file a reply.
The Bench said -
" Now whether there is criminality involved needs to be investigated... now everyone has an opinion about high profile cases but we will proceed as per law."
Advocate Shyam Divan represented Rhea Chakraborty before the court and submitted an application under Section 406 of the Indian Penal Code. Advocate Vikas Dubey represented Shushant's family before the court, he opposed the plea and stated that as per Section 174 of the code of Criminal Procedure only Bihar Police can investigate in the case and not Mumbai ploce as no cognizance cases have been filed in Maharashtra. Hence, on the 7th August 2020 investigation into the death case had been started and Rhea Chrakrabort was investigated by Enforcement Directorate and the time of investigation was 8.30 hours.
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