Sushant Suicide Case: Court dismissed Case against Salman Khan, Karan Johar, Sanjay Leela Bhansali; Advocate to challenge decision

On Wednesday, a Bihar Court dismissed a plea seeking registration of cases against Bollywood bigwigs like Salman Khan, Ekta Kapoor, Sanjay Leela Bhansali and Karan Johar for allegedly abetting actor Sushant Singh Rajput's suicide, citing jurisdictional limitations.

Chief Judicial Magistrate of Muzaffarpur Mukesh Kumar dismissed the plea filed by local advocate Sudhir Kumar Ojha, pointing out that the matter lay outside the courts jurisdiction. 

In the petition filed 3 days after the 34 years old actor was found hanging from the ceiling of his Mumbai residence on June 14, Ojha had also named among "witnesses" Bollywood actress Kangana Ranaut, who came out with a couple of angry messages blaming nepotism & favouritism in the film industry for the tragedy.

A serial litigant, who has in the recent past come up with petitions against top film & political personalities & even foreign heads of states, few of which went beyond the admission stage, Ojha remained unfazed by the CJMs order. 

He told reporters that "I will challenge the CJMs decision before the district court. Bihar is in pain over the death of Sushant Singh Rajput. We must act to bring those, who drove a jovial young man like him to take such an extreme step, to justice".

Quite a few film personalities, especially those from Bihar, have expressed apprehensions about foul play in the Patna-born actors death & sought a CBI inquiry. 

These include Shekhar Suman and singer-turned- politician & BJP MP Manoj Tiwari.

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