Supreme Court: 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.

The Court is hearing Bollywood actor Rhea Chakraborty’s plea 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.

Senior Advocate Vikas Singh, appearing for Sushant Singh Rajput’s father, submitted that

“the Complainant is apprehensive about misdirection of the investigation by the Mumbai Police and, therefore, the Bihar Police Authorities should be permitted to carry on their investigation into the suspicious circumstances on the death of the son of the Complainant.”

Solicitor General Tushar Mehta also informed the Court that Centre has accepted Bihar government’s recommendation for CBI probe into death case of actor. the Bihar Police

State of Maharashtra on the other hand, argued that Patna police has no jurisdiction to either lodge an FIR or investigate it and this has been made a political case. Senior advocate R. Basant submitted,

“the Bandra Police Authorities are conducting a professional investigation and he be given time to place on record the stage and nature of the investigation, conducted so far.”

Senior Advocate Shyam Devan, appearing for Chakraborty, argued that the case is registered at the instance of the deceased actor’s father by the Patna Police Authorities, without any
jurisdiction.

Observing that truth should come out so far as actor’s death is concerned, the Court placed the matter for hearing next week.

” three days time is granted to all parties to place on record their respective stand in the matter. The State of Maharashtra should apprise the Court on the stage of investigation by the Mumbai Police by the next date.”

[Rhea Chakraborty v. State of Bihar, 2020 SCC OnLine SC 625 , order dated 05.08.2020]


SCC Online is now on Telegram and Instagram. Join our channel @scconline on Telegram and @scconline_ on Instagram and stay updated with the latest legal news from within and outside India

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.