Supreme Court: The bench of SA Bobde and L Nageswara Rao, JJ has held  that there are “no grounds” to recall its judgement rejecting the plea seeking reinvestigation into the alleged “larger conspiracy leading to” the assassination of Mahatma Gandhi.

A Mumbai-based researcher Pankaj Phadnis had filed a petition asking the Court to peruse some books and a forensic report of the photographs of wounds on the body of Gandhi to decide the need for fresh probe into his killing. The Court, however, said:

“We have carefully gone through the review petition and the connected papers filed therewith. We do not find any ground, whatsoever, to entertain the same. The review petition is, accordingly dismissed.”

The Supreme Court had rejected his earlier plea for re-investigation into the assassination on March 28, 2018.

In the fresh plea, he had given reference from two book — “Who Killed Gandhi” by Lourenco de Salvador written in 1963 and “India Remembered” by Pamella Mountbatten, daughter of the then Governor General Lord L. Mountbatten.

He had claimed that examination of the two books would lead to conclusion that the person/persons in the highest echelons of power, were “complicit” in the murder of Gandhi.

In the plea, he claimed that he had obtained a report of a well known expert in the United States who has categorically confirmed that four wounds were visible on the chest of Gandhi in the photograph obtained by him from the National Gandhi Museum, Delhi and which had been published on January 31, 1948 by a prominent newspaper and has been on display for the last 70 years in the museum.

(Source: PTI)

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.