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A plea in the Supreme Court of India was filed seeking directions to the Central Bureau of Investigation (CBI) to investigate the attack on West Bengal CM Mamta Banerjee which caused leg injury to her. The petition was filed by three lawyers Shubham Awasthi, Akash Sharma, and Sapta Rishi Mishra, and was represented by Adv. Vivek Narayan Sharma. The matter was heard by 3 judge-bench led by CJI.
General assembly elections are going to be held in West Bengal in April and May. All the parties have fired all cylinders to capture the delta. Current CM Mamta Banerjee is contesting election from Nandigram seat. On 10th March 2020, Mamta was going to file a nomination for the seat along with a rally. She alleged that she was attacked by 4-5 men, was manhandled, due to which she fell off on her face causing injuries to leg and hand. Later she was taken to SSKM hospital in Kolkata.
The petitioner express doubt over the event and called it "staged". It was observed that she was seen moving her leg, said, petitioner. The petitioner stated that such incidents such be investigated because such incidents can affect the Electrol Machinery which guarantees a free and fair election to the countrymen. The incident can also affect the confidence of the voter and can influence them as it was contended as an attack by the CM. Through this unjustified sympathy is giving an undue advantage to Mamta Banerjee. The petitioner hints it to be a conspiracy as there were police or officials present at the time of the incident in such a big rally, over that Mamta Banerjee has being granted Z+ security, makes it look impossible that no official cited the incident. The petitioner asked the court to create a body with extensive powers to overlook the election violence. Further, it was argued that in absence of any future guidelines to regulate such incidents, the elections would continue with such tricks being employed by political parties to manipulate the voters.
The petition was declined by the Supreme court and the petitioner was asked to go to Calcutta High court.
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