November 17, 2018:
On Friday, Supreme Court adjourned the hearing on Maharashtra Govt.'s petition till Dec 3 that challenged the Bombay High Court order by which the extension of time granted to the state police to conclude probe in the Bhima Koregaon violence case was set aside.
Bench comprising of Chief Justice Ranjan Gogoi, and Justice S K Kaul and justice K M Joseph deferred the matter to enable the counsel for the Maharashtra govt. to file a rejoinder affidavit in the case.
Apex Court on October 29 had granted time till Dec 1 to the Maharashtra Police to file the charge sheet in Bhima Koregaon violence case.
A Pune special court, on the expiry of 90-day deadline for filing of the charge sheet on September 2, had extended the time by another 90 days for filing the probe report in the case by taking note of the state police's petition.
The Pune Police had arrested lawyer Surendra Gadling, Nagpur University professor Shoma Sen, Dalit activist Sudhir Dhawale, activist Mahesh Raut and Kerala native Rona Wilson in June for their alleged links with Maoists under the Unlawful Activities (Prevention) Act (UAPA).
Trial Court decision was set aside by the Bombay High Court leading the state government to approach the apex court.
Top Court stayed the Bombay High Court order, which had set aside the lower court's verdict allowing extension of time to police to file the probe report against the rights activists arrested in the case.
Bench had issued notice to the rights activists on a petition of the Maharashtra govt., seeking their replies within 2 weeks, and stayed the operation of the high court order.
The bench stayed the order, paving the way for extension of time to file the charge sheet in the case.
It had also issued notice on another petition of the Maharashtra Police challenging the Delhi High Court's order quashing the transit remand in the case of activist Gautam Navlakha.
Apex Court earlier had refused to interfere with the arrest of 5 rights activists by the Maharashtra Police in connection with the Bhima Koregaon violence case and declined to appoint a Special Investigation Team (SIT) for a probe into their arrest.
The arrests had followed raids at their residences and offices in connection with the Elgar Parishad conclave held in Pune on December 31 last year, which the police had claimed had led to violence at Bhima Koregaon the next day.
In the present case, the Pune Sessions Court had granted the police the additional 90 days, following an application from the investigating officer (IO) and written submissions made by an assistant commissioner of police (ACP).
Gadling had challenged this, saying the report and the submissions came from the police, not the prosecutor. Under the UAPA, the report should be filed by the prosecutor, he had said.
The Maharashtra government's petition filed in the apex court had said the IO had filed an application in the trial court under his signature, giving reasons for extension of time, on August 30.
The petition had said, "On the very same day, the public prosecutor submitted her report/application, carving out the grounds for extension of time. The public prosecutor, by way of abundant precaution, took the signature of the investigating officer.
"But the high court was carried away by the signature of the investigating officer and arrived at a conclusion that the report/application was not by the public prosecutor."
It had also said that the high court should not have been carried away by the mentioning of names of the parties in detail.
Picture Source :
