Supreme Court agrees to hear plea against rowdy Lawyers who boasted they beat up JNU's Kanhaiya in Custody

February,23,2016: The Supreme Court has agreed to hear a plea against the lawyers who claimed in a sting video that they thrashed Jawaharlal Nehru University student leader Kanhaiya Kumar so badly when he was in police custody that he wet his pants.

The apex court said it will take cognisance of the sting video if a plea is filed seeking contempt proceedings against these lawyers who bragged about the beating.

In a video broadcast on a news channel on Monday evening, the lawyers can be seen claiming they thrashed Kanhaiya for around three hours while he was in police custody . They can also be seen claiming to have spared Kanhaiya further beatings after he listened to their instructions to a raise a specific slogan praising India.

One of the lawyers can even be seen claiming that he would not sign a bail bond so he can stay in jail sand beat up the JNU student again. He further said they had the full support of the police during the scuffle at the court premises.

Police had issued notices to lawyers Vikram Singh Chauhan, Yashpal Singh and Om Sharma to join investigation, following which Om Sharma presented himself before police and was arrested. The other two others are yet to appear.

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