Supreme Court: After Maharashtra Government placed the documents relating to Special CBI Judge Loya’s death before the 2-judge bench of Arun Mishra and Mohan M. Shantanagoudar, JJ, the bench listed the matter after a week. However, the order peculiarly read:

“Let the documents be placed on record within seven days and if it is considered appropriate copies be furnished to the petitioners.
Put up before the appropriate Bench. “

The said order is interesting as it comes right after the 4 senior most judges of the Supreme Court after the Chief Justice of India held a press conference regarding the controversy over the assignment of cases. The judges had also released a letter addressed to CJI. Though no details were mentioned in the letter in order to avoid embarrassing the institution, the judges hinted during the press conference that the issue did involve the controversy over assignment of CBI Judge Loya’s death case.

In the said matter, a Maharashtra-based journalist has filed an independent plea seeking a fair probe into the mysterious death of CBI Judge Loya, who was hearing the Sohrabuddin Sheikh fake encounter case, in which various police officers and the BJP President Amit Shah were named as parties. It has been alleged that Judge Loya did not die of natural causes but was murdered.

The highest Court of the nation has been marred by controversies off late as a lot of drama has ensued both, in and out of the Court. CJI had also met Justice J. Chelameswar, Justice Ranjan Gogoi, Justice Madan B. Lokur and Justice Kurian Jospeh earlier today in order to resolve the matter and a meeting is likely to take place tomorrow as well. [Tehseen Poonawalla v. Union of India, Writ Petition(s)(Civil) No.19/2018, order dated 16.01.2018]

[With inputs from ANI]

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