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Rhea Chakraborty filed a complaint against the petitioner and other known and unknown person under the section of 420, 464, 465, 466, 474, 468, 306, and 34 read with 120(B) of Indian Penal Code, 1860 and section 8(c), 21, 22(a) and 29 of the Narcotics Drugs and Psychotropic Substances Act,1985. Soon after the registration of the aforesaid crime, Rhea Chakraborty got arrested.
She filed the application for bail on September 9, 2020, but the Honorable Session Judge rejected her application for bail. After this, the petitioner filed the petition for quashing the FIR. It is also mentioned that she has no association with any government agencies and callous statements made by the petitioner are arbitrary and in a mala fide manner.
Sushant died merely 5 days after he obtained the said prescription which he had unlawfully prescribed the psychotropic substances at the behest of her sister and Dr. Tarun Kumar and other known and unknown persons who conspired to prescribe such substance. As the petitioner has sent the prescription of medication to Sushant after which Rhea was shocked to note the same. She said that as he was taking the medication prescribed by the doctor who had examined and treated him over several months, he must not take any other medication at least not something that is prescribed by his sister who has no medical qualification. Sushant and Rhea disagreed on the same matter after which he insisted to take the medicine prescribed to the petitioner and proceeded to ask her to leave the house as now his sister would take care of him.
Rhea Chakraborty is also facing a lot of anger and hate since the demise of Sushant to such an extent that she is receiving rape and death threats on daily basis. Rhea and her family on several occasions have duly extended their full cooperation with CBI to the said investigation though various heinous allegations have been levelled against her and her family.
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