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Supreme Court: No reinvestigation into Amit Shah's role in Sohrabuddin 'fake encounter' Case


Amit Shah toremain out of Sohrabuddin Sheikh Case
01 Aug 2016
Categories: Latest News Uncategorized

August,1,201:

BJP President was accused of ordering encounter of Sohrabuddin Sheikh.

Supreme Court today rejected the petition filed by activist Harish Mander challenging the decision to let off BJP President Amit Shah in the   encounter case Sohrabuddin Sheikh.

Appearing on behalf of Petitioner were Lawyer Kapil Sibal along with Rajeev Dhavan and Anand Grover Senior Advocates.

The Apex Court turned down the Sibal’s argument that Petitioner Mander can legally challenge Amit Shah’s exoneration in the matter on the ground that he was a ‘person aggrieved’.

Amit Shah was defended by Harish Salve in the case.

A Sessions court in Mumbai had given the clean chit to Amit Shah in the case on December, 30 2014.

In the petition filed in Supreme Court Harish Mander was seeking a quashing of the sessions court order.

The BJP president Amit Shah was accused of ordering a "fake encounter" in 2005, in which state Gujarat police killed Sheikh, a petty criminal in the state.



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