Bombay High Court disposes pleas in Sushant Singh Rajput Death Case, cites Supreme Court's ruling

The Bombay High Court on Friday disposed of a bunch of Public Interest Litigations (PILs) seeking various reliefs, including a CBI probe into the death of Bollywood actor Sushant Singh Rajput.

A bench of Chief Justice Dipankar Datta and Justice Revati Mohite-Dere said that considering that the Supreme Court had already directed the CBI to probe the matter, nothing remained for the High Court to decide.

The bench also said that if the petitioners felt that the Maharashtra government, the Mumbai Police, or the Brihanmumbai Municipal Corporation (BMC) was not cooperating with the CBI, they could approach the Supreme Court.

Advocate Subhash Jha, the counsel for one of the petitioners, told the court that considering how the BMC had forced a Bihar police official into quarantine when he came to the city to probe the case, the civic body might do the same with the CBI officials who visit Mumbai for probe.

The bench, however, said that Mr Jha was expressing a mere apprehension and that he could go to the Supreme Court if the Brihanmumbai Municipal Corporation indeed did so.

"Let it happen first," the bench said. "Let the BMC face the music before the Supreme Court if there is any impediment for the CBI when it comes here."

"The CBI is here on the orders of the Supreme Court," the bench noted.

The court was presiding over two pleas, one filed by law student Dwivendra Dubey, and another by lawyer Priyanak Tibrewal.

Actor Sushant Singh Rajput, 34, was found dead in his apartment in suburban Bandra on June 14.

A CBI team has already landed in Mumbai and started probe into the actor's death.

The Brihanmumbai Municipal Corporation has exempted the visiting CBI personnel from home quarantine rules which have been put in place to curb the spread of COVID-19.

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