November 12, 2018:
On Monday, Supreme Court dismissed a petition by 300 serving Army officers, seeking rescue of judges of bench hearing the case on the alleged extra-judicial killings in Manipur.
A Special Investigation Team (SIT) of the Central Bureau of Investigation (CBI) is conducting the probe into the case.
The bench said, “There is no reason for Manipur cops to doubt the SIT conducting the probe in fake encounter cases. The institutional integrity of judiciary and CBI must be maintained.”
The petition by the officers was supported by the Centre.
Apex Court, in July last year, had directed a thorough probe into the alleged fake encounter killings in Manipur saying the use of “excessive or retaliatory force” by the armed forces or police was not permissible in ‘disturbed areas’ under the controversial Armed Force Special Powers Act.
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