March 9,2018:

Justice Chandrachud, however, took strong exception to Dave’s remarks and stated that, “Justice lies in our conscience. Justice lies in our minds.”

On Thursday, hearing of Judge B H Loya’s “suspicious” death case in the Supreme Court once again witnessed heated exchanges between Bench headed by CJI Dipak Misra.

While taking exception to Senior Advocate Dushyant Dave’s remarks about the court’s reluctance to sharply question the Maharashtra Govt. for refusing to order an independent probe.

Apex Court Bench pointed to Mr. Dave that,“We don’t need a certificate of fairness from you”.

The SC Bench also comprises of Justice A M Khanwilkar and Justice D Y Chandrachud who during the earlier hearings have had war of words with Senior Advocate Dushyant Dave.

Dushyant Dave, while appearing on behalf of Bombay Lawyers Association submitted that Bench not view circumstance around Loya’s death simply as coincidence.

He further added that, Judge Loya was conducting trial in the Sohrabuddin Sheikh fake encounter case at the time of his death.  Dave also claimed the judge was not given proper medical treatment and the Maharashtra government did not conduct an adequate proper probe.

When Senior Advocate Dave questioned conduct of the judicial officers accompanying Loya on that day, SC Bench stated that the officers took a decision they considered best at that moment.

To this, Senior Advocate submitted that it should question the State Government for brushing the controversy under the carpet by ordering an administrative inquiry that was concluded within days.

Apex Court Bench assured Dushyant Dave that it would question the state government to decide whether the probe was conducted properly before coming to any conclusion.

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