Palghar Lynching Case: Apex Court issues notice to Centre, State Govt on fresh Plea seeking CBI probe in the Case

On Thursday, the Apex Court issued notices to the Centre, Maharashtra Govt, Sate Police chief & CBI on a fresh plea in the Palghar lynching case. The petition, moved by the family of the victims, is seeking a CBI probe in the case.

The order was passed by a bench of Justices Ashok Bhushan, MR Shah & V Ramasubramanian which posted the matter for hearing after 2 weeks.

The Maharashtra Govt argued that a similar matter seeking Central Bureau of Investigation inquiry is pending with the Bombay HC for the past 2 months. But the petitioners sought urgency to hear the matter in the Top Court.

The Supreme Court is already hearing a plea on the lynching case has asked the State Police to submit a status report.

Three people, including two sadhus (priests), were killed by a violent mob of 500 people on April 16 in Maharashtra’s Palghar district. The incident happened in Gadchinchale village in the district.

The police have interrogated almost all residents of Gadchinchale & some others of the nearby villages, the news agency reported an official as saying. More than 150 people have been arrested so far in connection with the case.

The case was earlier handled by Palghar Police & was later transferred to the Criminal Investigation Department (CID). Maharashtra Home Minister Anil Deshmukh had visited the area for a spot assessment of the situation last month.

Deshmukh had later shunted out the Palghar Superintendent of Police Gaurav Singh, while some police personnel were transferred to other police stations within the district.

The State Home Ministry had also suspended 5 Police personnel, including Assistant Police Inspector (API) Anandrao Kale; his subordinate, sub-inspector (SI) Sudhir Katare from the Kasa police station under which the village falls.

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