An application has been filed before the Apex Court, seeking directions for the commission, constituted on its orders to investigate into the alleged encounter of Uttar Pradesh gangster Vikas Dubey, to file an inquiry report after it skipped the granted time period of 2 months.
Petitioner Vishal Tiwari, a Supreme Court lawyer, has said in his application that the commission has not complied with the Supreme Court's direction of submitting the probe report within 2 months.
The court, hearing a PIL on July 22, had given directions to form the commission, ordering it to submit its report within a period of 2 months from the day of its forming, says Tiwari. He added he was also granted liberty to apply to the commission for hearing his plea in the alleged encounter.
The Top Court had ordered that the commission will sit in Lucknow, UP, & start functioning within a week from the date of this order.
Tiwari states that the commission has not complied with the SC's directions even after 2 months. Besides, the commission didn't even hear his application, he claims.
Gangster Dubey was the prime accused in an attack on the police force in Bikru village of Kanpur, was killed in an alleged encounter after he "attempted to flee" on July 10.
A week ago his henchmen had allegedly opened fire on a police team, which had gone to arrest him, killing 8 personnel.
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