On Monday, the Apex Court adjourned the hearing on a petition seeking a court-monitored CBI probe into the death of Disha Salian, Ex-Manager of late actor Sushant Singh Rajput.
A bench headed by CJI SA Bobde adjourned the matter as the lawyer of the petitioner Vineet Dhanda couldn't be present for the video conferencing hearing.
Last week, the bench had adjourned the matter for today after the counsel of the petitioner did not appear & suggested that Dhanda to consider approaching the High Court of Bombay with his petition.
The PIL has sought a court-monitored Central Bureau of Investigation probe into the death of Salian along with Sushant Singh Rajput saying both are inter-linked.
The Public Interest Litigation also sought directions to the Mumbai Police to place on record the detailed Investigation Report in the suspicious deaths of Salian & Rajput as alleging that prima facia both the cases are interlinked & connected.
The petitioner further said that as per reports Salian's case file is missing or has been deleted.
According to the petition, "After perusal of the same if this Court finds it unsatisfactorily then the matter may be referred to Central Bureau of Investigation for further investigation".
Salian died on June 8 after falling off the 14th floor of a residential building in Mumbai. A few days later on June 14, Rajput was found dead in his apartment.
Source Link
Picture Source :
