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The Madras High Court orders the accused to pay the fine of Rs. 10,000 for disobeying or abuse to the public servant i.e. Police Officer. Police officers cannot be threatened while doing its service or while carrying out the Covid duties during the pandemic.
On Monday Madras High Court’s Madurai Bench said that – Police officers are doing a great job during the severe stress during pandemic of Covid -19 and if anyone act violently or abuse or threats against them it will dealt with sternly and proper action against the violators have been taken.
The bench comprising of Justice Anand Venkatesh order the accused to ask the deep apology for abusing or threatening the Police Officer who were on duty to check whether the Covid Protocols are up to mark or not or are they violated by anyone. The Court also ordered the accused to do the payment of Rs. 10,000 as the compensation.
The Court also emphasis on the deep and challenging work of the public officer i.e. Police Officers during the Covid Pandemic and cleared that the court will not take any lenient view on the threats and act against Police.
The court also observed that –“In the considered view of this Court, the Police are already functioning under severe stress due to the pandemic situation. Police cannot be subjected to abuse and threat by anyone ad such acts must be dealt with very sternly. This Court is not going to the lenient when it comes of threatening the police, when they are performing their duty during this pandemic situation.”
The single bench judge granted the interim bail or protection against the arrest to the accused till the next date of hearing of case on June 14 of this year.
Fact of the Case:
The incident took place when the including petitioner and other four accused were travelling in an auto – rickshaw without following the Covid – 19 protocols i.e. not wearing mask and not maintaining the proper distance. On being pulled by the police officer they started threatening or abusing the police and also prevented them to carry out their duty.
The Additional Public Prosecutor S. Ravi representing the police, on the instruction of the magistrate submitted that the other than the petition three accused were arrested and remanded to Judicial Custody.
The Court Observation:
The court observed that the Police Officers should be treated with respect as under the stress or during Covid -19 they are performing the public duty and if someone move around during the whole lockdown the police have the power the check the condition and people also bound to respond properly to the same. The court also emphasized that - “Police cannot be abused or threatened for doing their duty.”
The court also observed that – “The petitioner is directed to file an affidavit in the Registry expression regret for the entire incident and giving an undertaking that he will not involve himself in any such activity in further. That apart, the petitioner must also be made to pay some amount of compensation.”
The accursed was order to pay the compensation of the Rs. 10,000 to Advocate Clerk’s Welfare Association, Madurai before June 11 of this year.
The matter will be further heard on June 14 of this year till that time the Police are not allowed to take any coercive action against the accused.
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