May 21, 2018:

Petition has been filed in Supreme Court seeking review of Apex Court's verdict rejecting the demand for an independent probe into the death of Special CBI judge B H Loya, who dealt with the high-profile Sohrabuddin Sheikh fake encounter case.

Review petition has been filed by Bombay Lawyers Association which has challenged Supreme Court's April 19 judgment by which it had dismissed a batch of pleas and brought the curtains down on the raging debate over Loya's death.

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

In its April 19 verdict, Apex Court bench headed by CJI Dipak Misra had ruled that Loya died of "natural causes" and there was no ground for the court to hold that there was reasonable suspicion about the cause or circumstances of death which would merit a further inquiry.

Review petition filed in Apex Court has submits that the judgement "has resulted in miscarriage of justice, if not complete negation of justice on the facts of the case. It is therefore clearly required in the interests of justice that the judgment and order in question be reviewed and recalled."

Petition states that,"Also, no attempt is being made to create prejudice or malign dignity of the judges whose statements form part of the enquiry or those who gave the press interviews on the matter during the period of the enquiry".

Source PTI

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