Additional Chief Metropolitan Magistrate, B H Kapadia issued bailable warrants against 4 cops including an IPS officer for not remaining present during Court proceedings on Thursday in connection with allegations of atrocities on members of the Chhara community in July 2018.
While IPS officer Ashok Yadav was granted an exemption but with a warning to remain present on the next date without fail, bailable warrants of Rs 10,000 were issued against DCP Shweta Shrimali, police inspectors R N Virani & D K Mori & PSI J G Dhillon, who were issued summons in 2021 on a criminal complaint filed by Atish Indrekar, claiming that a police party indulged in beating, abusing & criminal intimidation during a raid in Chharanagar on July 27, 2018. It was alleged that the police resorted to violence on the pretext of liquor raid.
This happened after Indrekar’s counsel Jayesh Abhavekar requested the Court to issue arrest warrants against the accused for their absence on 3 Court proceedings. In 2021, while taking cognizance of the case, the Court had summoned the cops, observing that the act committed by them didn't fall in the line of discharge of their duty.
(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 :
