Pakistan: Supreme Court annoyed over KP Police, calls them Corrupt, Incompetent

On Thursday, the Supreme Court of Pakistan expressed its annoyance over the Khyber Pakhtunkhwa (KP) police & declared the provincial police as corrupt & incompetent while hearing the bail case of an accused in the murder case.

A 2-member Supreme Court bench comprising of Justice Qazi Faez Isa & Justice Syed Mansoor Ali Shah expressed these remarks while hearing the post-arrest bail plea of Amjad Khan held over the alleged murder of a woman in his neighbourhood's in Havelian, reported the news agency.

During the course of proceedings, the court expressed annoyance over the prosecution team & police for not completing the trial in the murder case.

Justice Qazi Faiz Isa said that the Peshawar HC had ordered to complete the trial in three months but the prosecution ignored the order of the high court.

He said that KP Police was corrupt & incompetent as it did not know the investigation. Police could learn a lot by watching some TV dramas related to police interrogation, he added.

Justice Isa remarked that if the police did not know the investigation then why the money of the people was being wasted. If the Police had to work in the same way then it was better to abolish the entire Khyber Pakhtunkhwa Police Department, he added, reported The Nation.

The court directed the trial court to decide early the case of accused Amjad Khan. The bench observed that the prosecution violated the decision of the high court as the challan was filed on February 18 but the investigation had not been completed yet.

The Court directed the trial Court to soon decide the case & disposed of the plea.

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