Rajasthan High Court Bench comprising Justice Goverdhan Bardhar and Justice Vijay Bishnoi in the case of Irshad S/o Pehlu Khan v. the State of Rajasthan, famous as Pehlu Khan Lynching case, issued a bailable warrant against 6 accused who were acquitted by Trial Court in the year 2019.
Background of the Case
The Appeal has been filed by Irshad son of Pehlu Khan against the acquittal of Accused by the Trial Court. Plea highlighted the fact that injured eyewitnesses who specifically took the name of some accused were also acquitted.
If we trace the beginning of the case, it was on April 1, 2017, when Pehlu Khan and his son were on their way to Haryana from Jaipur when the cow vigilantes stopped them in Behror on the Jaipur-Delhi national highway. At that moment the crowd attacked them accusing them of Cow Smuggling. Consequently, Pehlu Khan sustained numerous injuries and died on April 3rd due to severe injuries caused to him by the accused.
Order of the Court
Bench in the said Mob Lynching case admitted the appeal filed by Pehlu Khan’s son and in its order said that,
“Issue bailable warrants against the accused-respondents to secure their presence before this court in the sum of Rs. 10,000/-, returnable within a period of eight weeks”
Case Details
Title: Irshad S/o Pehlu Khan v. State Of Rajasthan
Bench: Justice Goverdhan Bardhar and Justice Vijay Bishnoi
Read Order@LatestLaws.com
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