January 14,2018:

Anuj, son of Judge Loya stated that,"Our family is pained with chain of events in past few days. Please don't harass us".

On Sunday, CBI Judge B H Loya's family held a Press Conference and stated that they did not want to be victims of politicization and urged all the parties to refrain from taking advantage of the situation.

He further clarified that,"We have no suspicion over father's death; I had suspicions earlier but now it is over," when asked about the reports that the members of Loya's family had doubts about circumstances surrounding his death.

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Judge Loya had allegedly died due to cardiac arrest in Nagpur on December 1, 2014, when he had gone to attend the wedding of a colleague's daughter.

At that time, he was hearing a case related to the alleged Fake Encounter killing of Gangster Sohrabuddin Sheikh, his wife Kausar Bi and Associate Tulsi Prajapati in 2005.

CBI court subsequently acquitted BJP Chief Amit Shah who was among the accused, along with a few others.

Ameer Naik, Advocate representing Loyas, reiterated that family does not suspect foul play or conspiracy and purpose of the presser was to dispel any shadow of doubt in people's mind regarding Judge Loya's death.

On Thursday, Supreme Court Bench led by Chief Justice Dipak Misra had admitted a PIL seeking a probe into the death of Judge B H Loya. Bench had also directed Maharashtra Government to submit postmortem report of CBI Judge, asserting that the "matter was very serious".

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