Days after ‘naming a retired HC judge’ in an First Information Report (FIR) related to anti-CAA protests, the district administration & police officials met the former judicial officer at his residence on Friday evening to reassure him that it was only his namesake who was mentioned as an accused.
City magistrate Arun Kumar Singh & Pilibhit (city) circle officer Praveen Malik informed Mushaffey Ahmad, a retired judge of the Allahabad HC, that his name was not included in the case registered in connection with the assault & unlawful detention of a constable during the anti-CAA protest on February 13.
Speaking with News Agency, both Kumar & Singh confirmed that the meeting was arranged to convey to the ex-judge that his name does not figure anywhere in the First Information Report (FIR). They added that the details of the namesake would be clear only during the investigation.
Meanwhile, district judge Mahtab Ahmad has ordered a judicial inquiry into the matter, under CJM Chir Kumaritwa, based on the directions of the Allahabad HC chief justice.
Launching a scathing attack on the police officers, the retired judge said that he would not believe them until they produce the namesake before him. He added that the guilty police officers should be brought to book.
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