Delhi High Court: The Delhi High Court has dismissed BJP leader Subramanian Swamy’s plea seeking a court-monitored SIT probe into the death of Congress MP Shashi Tharoor’s wife Sunanda Pushkar, terming his PIL as a “textbook example of a political interest litigation being dressed up as a PIL”. The Division Bench of S Muralidhar and I S Mehta, JJ. held the petition by Swamy cannot be entertained as a PIL. The Bench also said that from what was placed before the Court, it was unable to be persuaded that the probe, is botched up or is under the influence of any party.
The Bench observed that “Courts need to be careful that judicial process is not used by political persons for their own purposes”. The Court added, “This is not to say that political persons cannot file PILs, but courts have to be extra cautious when allegations are made against other political persons.”
Source: PTI