Supreme Court: A bench headed by SA Bobde, CJ dismissed a public interest litigation (PIL) seeking a probe by the Central Bureau of Investigation (CBI) or National Investigation Agency (NIA) into the death of actor Sushant Singh Rajput.
“Who are you. You are a total stranger who is unnecessarily interfering in the case. The victim’s father is pursuing the case. We are dismissing your petition. Dismissed,”
The Supreme Court was hearing a petition filed by law student DD Dubey seeking a CBI or NIA probe into the death of the actor.
Solicitor General Tushar Mehta, the senior law officer of the Central government, submitted before the Supreme Court that the FIR registered in Patna in the case has already been transferred to the CBI for investigation.
CJI asked the petitioner,
“We are told CBI has filed an FIR. What is the locus standi of yours (petitioner), in the matter,”
Advocate Subhash Jha, appearing for the petitioner, had sought a CBI probe into the death case, to which the bench said, “don’t argue like this and make absurd statements”.
Bihar Chief Minister Nitish Kumar had earlier sent a recommendation to the Central government for CBI investigation in the case filed in Patna based on the complaint of Sushant’s father KK Singh against actor Rhea Chakraborty under sections including abetment of suicide on July 25.
Bollywood actor Rhea Chakraborty has also filed plea before Supreme Court seeking the transfer of an FIR, from Patna to Mumbai, accusing her of abetting in Sushant Singh Rajput’s alleged suicide on June 14, 2020. Chakraborty, who was reportedly Sushant Singh’s girlfriend at the time of his death, has challenged Bihar police’s jurisdiction in the matter, given that the alleged crime took place in Maharashtra.
Apprehending that all facets of the death of the his son will not be investigated properly by the Mumbai police, Krishna Kishore Singh has filed the above FIR on 25.07.2020, which led to registration of the case by Rajeev Nagar Police Sation, Patna. Several allegations are leveled against Chakraborty in connection with the suicidal death of the Actor and, therefore, she has filed this Petition for transfer of the proceedings from the Bihar Police to the Mumbai Police Authorities.
A single judge bench of Hrishikesh Roy, J has directed Mumbai Police to to file status report on probe conducted so far in Bollywood actor Sushant Singh Rajput death case. Asking the parties to file reply within 3 days, the Court has said that it would hear the matter next week. Read more
(Source: ANI)
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