Site icon SCC Times

“SIT Officials have come out with flying colours unscathed despite all odds”; Read SC’s key observations while upholding SIT’s clean chit to PM Modi in 2002 Gujarat riots

Supreme Court: The 3-judge bench of AM Khanwilkar, Dinesh Maheshwari and CT Ravikumar, dismissed Zakia Jafris plea challenging the clean chit given to Prime Minister Narendra Modi by the Special Investigation Team in 2002 Gujarat riots case. The Court observed that no fault can be found with the approach of the SIT in submitting final report back in 2012, which is backed by firm logic, expositing analytical mind and dealing with all aspects objectively for discarding the allegations regarding larger criminal conspiracy (at the highest level) for causing and precipitating mass violence across the State of Gujarat against the minority community.

Brief Background

In February 2002, 59 people were killed after, Kar-sevaks returning from Ayodhya, were allegedly attacked and coaches of Sabarmati Express train were set on fire. As an aftermath, there was unrest and violence all across the State of Gujarat that killed thousands of people. Zakia Jafri, like many others, lost her husband Ehsan Jafri to the 2002 Gujarat riots.

Zakia Jafri, along with Teesta Setalvad, filed a complaint where she mentioned names of 63 persons, who according to her, were involved in larger conspiracy and abetment of the crime resulting in carnage between February, 2002 and May, 2002, that shook the State of Gujarat. This list also mentioned the name of the then Chief Minister of Gujarat and now Prime Minister of India, Narendra Modi. The SIT, in it’s final report dated 08.02.2012, has not found any material indicating larger criminal conspiracy by the persons mentioned in the complaint.

Supreme Court’s Key Observation

“Conspiracy cannot be readily inferred merely on the basis of the inaction or failure of the State administration.”

Appreciating the SIT officials for the indefatigable work done in the challenging circumstances they had to face and coming out with flying colours unscathed, the Court observed that it appeared that a coalesced effort of the disgruntled officials of the State of Gujarat along with others was to create sensation by making revelations which were false to their own knowledge. The falsity of their claims had been fully exposed by the SIT after a thorough investigation.

“As a matter of fact, all those involved in such abuse of process, need to be in the dock and proceeded with in accordance with law.”

[Zakia Ahsan Jafri v. State of Gujarat, 2022 SCC OnLine SC 773, decided on 24.06.2022]


For Petitioner(s) Mr. Kapil Sibal, Sr. Adv. Mr. Mihir Desai, Sr. Adv. Ms. Aparna Bhat, AOR Ms. Karishma Maria, Adv.

For Respondent(s) Mr. Tushar Mehta, SG Mr. Mukul Rohatgi, Sr. Adv. Mr. Maninder Singh, Sr. Adv. Mr. Kanu Agrawal, Adv. Ms. Devanshi Singh, Adv. Mr. Prabhas Bajaj, Adv. Mr. Pranav Saigal, Adv. Mr. Shantnu Sharma, Adv. Mr. Madhav Sinhal, Adv. Ms. Deepanwita Priyanka, AOR

For Intervenor(s) Mr. Aldanish Rein, AOR


Ed. Note: The judgment that was pronounced by Justice AM Khanwilkar, does not clearly mention which of the three judges on the Bench has authored it.

Exit mobile version