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Letter Petition Submitted in Allahabad High Court in Unnao Case
A letter petition was sent to Justice Govind Mathur, Chief Justice of Allahabad High Court requesting a CBI probe to investigate the death of the two girls and to transfer the lone survivor to AIIMS for better medical assistance and facilities.
The petitioner Nilim Dutta who is the chairman of the Unified People's Movement said that she does not believe that Unnao Police would be able to do justice to the present case. He also stated that he had to resort to sending an email to the high court instead of submitting a writ petition as the urgency made it difficult for him to go through the normal process and opt for the latter. The family of the victim could not have possibly been able to approach the high court in a matter of hours either.
The petitioner had previously sent an email to the Chief Secretary of the Government of India a few days ago regarding the transfer of the lone survivor to AIIMS Delhi with an air-ambulance but did not receive any response.
It was mentioned in the letter that the Unnao Police had allegedly detained four members of the victims' family including the father and the brother. It was further alleged that the police had put pressure on the families of the victims to cremate their bodies on the same day they were handed back to the kin after the post mortem.
The petitioner lastly requested for the bodies of the deceased girls to be exhumed and be taken to undergo a second post mortem which should be done by the forensic pathologists of AIIMS New Delhi to ensure transparency and credibility of the results.
It may also be noted that on February 21 the Unnao Police booked eight Twitter users, including Nilim Dutta, for allegedly spreading fake and misleading information regarding the 'poisoning' of the three girls, leading to the death of two of them.
