December 8, 2017:
CBI, which has filed a 600-page charge sheet against them.
On Thursday, CBI Court once again, extended judicial custody of the nine policemen arrested in custodial death case of Suraj Singh one of the six suspects in Rape of a 16-year old school girl in Shimla to December 19,2017.
All the police officers, including IGP Zahur H Zaidi, DSP Manoj Thakur and former Kotkhai SHO, are lodged at Kanda’s Modern Central Jail while former SP (Shimla) D W Negi who was arrested last month is currently at Kaithu Jail.
All the police officials were present in Court on Thursday after their remand had expired.
CBI has filed a 600-page chargesheet against them, barring Negi, asked for time from Court to obtain prosecution sanctions against accused.
Since District Bar Association has already decided that none of its lawyers will present accused in Gudiya (the name given to the 16-year-old) rape-and-murder case, Policemen are facing problems to put forward their defence on charges against them.
CBI’s request to collect the voice samples of Zaidi and the other accused police officers could not be taken-up for the arguments and same was listed for next date of hearing.
CBI in the chargesheet has accused eight officers (except D W Negi) for fabricating evidence against one suspect Rajinder Singh alias Raju for Suraj’s death.
CBI has claimed that Suraj actually died of the torture and the brutalities inflicted on him to get the confession.
CBI has given a clean chit to Raju in the case after State Police SIT filed an FIR against him.
Ever since the arrest of Cops, Police have been facing flak for mishandling July 16 rape-and-murder case, which had created a huge uproar in State.
CBI is now required to file a final status report in HP High Court by December 20,2017.
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