Supreme Court: The Bench comprising of CJ Dipak Misra and AM Khanwilkar and Dr DY Chandrachud JJ., dismissed the Review Petition of the Tehseen Poonawalla v. Union of India (2018) 6 SCC 72 judgment.

The judgment for which the review petition was filed was in regard to the death of CBI Special Judge BH Loya in which the Supreme Court had decided that “documentary material on the record indicates that the death of Judge Loya was due to natural causes. There is no ground for the court to hold that there was a reasonable suspicion about the cause or circumstances of death which would merit a further inquiry.”

The Supreme Court on careful consideration of the review petition stated that there is no reason to be found to interfere with the order impugned. [Bandhuraj Sambhaji Lone v. Union of India,2018 SCC OnLine SC 776, order dated 31-07-2018]

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