Repeated Bails to Vikas Dubey led to much suffering in Uttar Pradesh, CJI SA Bobde said, referring to the arch-criminal who killed 8 cops who had gone to capture him last month. Despite having 64 cases, including those of murder, abduction & extortion against him, Vikas Dubey was roaming free.
Pointing to the fact, the CJI refused the bail of a man, observing that UP is suffering because Vikas Dubey, despite having 64 cases against him, was repeatedly released on bail..
CJI said that "You (the petitioner) are a dangerous man... can't release you on bail".
"See what happened in the other case (Vikas Dubey encounter). UP is suffering because someone with 64 cases was released on bail," the Justice Bobde added.
Vikas Dubey was killed last month, caught after a 7-day manhunt following the pre-dawn ambush of the police team in Kanpur. The police said he was shot while attempting to escape from the custody of the police team which was transferring him from Ujjain to Kanpur.
His death & the Kanpur killing will be the focus of an investigation by a panel headed by an Ex- SC Judge. "Letting Dubey out on bail is the most important factor to probe & it led to all these consequences," the Apex Court had said.
In a previous hearing, CJI Bobde had told the UP Govt that it was "appalling" that the gangster had been out of jail despite 64 cases against him.
The case & the subsequent allegations of a nexus between the local police & the Vikas Dubey gang has had political ripples.
Opposition leaders including the Congress & Trinamool Congress raised questions about the "goonda raj" in Uttar Pradesh during the BJP regime.
Ahead of the state elections, lawlessness was one of the major issues flagged by the BJP.
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