February 25, 2019:
On Monday, the Supreme Court dismissed a petition seeking probe into alleged larger conspiracy behind the Feb 14 Pulwama Terror Attack.
A bench comprising of Chief Justice Ranjan Gogoi and Justice Sanjiv Khanna was hearing a PIL filed by lawyer Vineet Dhanda, seeking probe into alleged larger conspiracy in the attack in which 40 CRPF personnel were killed.
The PIL submitted that nearly 370 kg of RDX was used in the terror attack and it required a through probe.
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