February 12, 2019:

On Monday, the Supreme Court said it will hear in July a petition of Zakia Jafri, challenging the SIT's clean chit to the then Gujarat CM Narendra Modi in connection with the 2002 Godhra riots.

A bench headed by Justice A M Khanwilkar listed the matter for hearing in the month of July.

Zakia, the wife of ex-MP Ehsan Jafri who was one of the 68 killed in Ahmedabad's Gulberg society, has challenged the Gujarat High Court's Oct 5, 2017 order rejecting her petition against the SIT's decision.

On Feb 8, 2012, the SIT filed a closure report, giving a clean chit to Modi & 63 others, including Senior Government Officials, saying there was "no prosecutable evidence" against them.

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