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  • CID tables report in sealed cover for the murder of Advocate Manish Shukla before Calcutta HC

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CID tables report in sealed cover for the murder of Advocate Manish Shukla before Calcutta HC

Courtesy/By: Labhesh Aldankar  |  17 Oct 2020     Views:454

 

The Calcutta HC was hearing an appeal seeking a CBI or SIT probe into the brutal shooting of social activist and lawyer Manish Shukla.

The Criminal Investigation Department (CID) of the Kolkata Police today tabled a report on the progress of the investigation into the killing of social activist and lawyer Manish Shukla during a sealed cover before the Calcutta high court. The Court was hearing a plea pursuing an investigation by the Central Bureau of Investigation (CBI) or a Special Investigation Team (SIT) into the brutal murder of Shukla on October 4.

A Bench of Justices Sanjib Banerjee and Arijit Banerjee heard the matter. When the report was submitted, the Court directed the Advocate General to require possession of an equivalent and keep it in safe custody. The parties were also asked to exchange their pleadings before subsequent hearing. The State has been given time till All Souls' Day to file an affidavit-in-opposition to the petition.

Additionally, the State is required to serve its affidavit upon the petitioner seven days before subsequent hearing, after which the petitioner may file an affidavit-in-response before the hearing.

Advocate Priyanka Tibrewal initiated the general public Interest Litigation after Shukla was shot dead on October 4 in Titagarh, West Bengal. In her petition, Tibrewal states that the deceased victim was mercilessly shot down by unidentified assailants riding on motorcycles, near the Titagarh police headquarters.

Alleging that the murder happened during a pre-planned manner, the petition states that Shukla was shot during a crowded area "which is indicative of an abysmal law and order situation and complete disregard for the civic machinery of the State."

Against this backdrop, Tribewal's plea sought either of the three reliefs:

  • Directions to transfer the probe to the CBI
  • Court-monitored probe
  • Directions to constitute an SIT to research the murder

The matter is now posted for November 10.


Document:


Courtesy/By: Labhesh Aldankar  |  17 Oct 2020     Views:454

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