Bombay High Court Judge, Justice Sadhana Jadhav has recused herself from hearing a bunch of pleas about the Elgar Parishad-Maoist links case, the third Judge of the HC to do so this year.
The accused in the case include sixteen scholars & activists, including the late Jesuit priest Stan Swamy.
Earlier in 2022, Justice S S Shinde & Justice P B Varale of the Bombay High Court had recused themselves from hearing the petitions arising from the Elgar Parishad case.
Justices Sadhana Jadhav and Milind Jadhav were presiding over 2 pleas filed by activists Rona Wilson & Shoma Sen seeking quashing of the case against them, a bail petition filed by Advocate Surendra Gadling, & a plea filed by priest Frazer Mascarenhas seeking that he be allowed to litigate on behalf of Swamy, who died in custody while waiting for medical bail.
On Tuesday, Justice Jadhav said that no Elgar Parishad or Koregaon Bhima case matters be placed before her. She did not assign any reasons.
(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)
Source Link
Picture Source :
