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The plea of BJP Leader Subhramanian Swamy seeking SIT or CBI probe in the Sunanda Pushkar’s case, dismissed by the SC. He had moved to the SC after Delhi HC has dismissed his petition stating it as “Political Interest Litigation”. Swamy alleged that the investigation was ruined, as Tharoor is an influential politician of UPA.
Justice Arun Mishra and Justice S. Abdul Nazir while disposing the plea stated that the charge-sheet of 3,000 pages has been filed by the police and the trial has also started.
Sunanda Pushkar was a wife of Congress MP Shashi Tharoor. On January 17, 2014 she was found dead in the room at Leela Palace Hotel, Delhi. On May 14, the charge-sheet was filed by the Delhi Police, against Tharoor under section 306 (abetment of suicide) and 498 A (cruelty towards wife) of Indian Penal Code. Then he was granted anticipatory bail by the Delhi Court.
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