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The Supreme Court directed the defaulting states to file compliance report with respect to the guidelines issued by the court to prevent mob lynching and cow vigilants and to ensure that the order should be followed, it directed the Home Secretaries to make personal appearance on further default.
It has further observed that such acts cannot be permitted to continue as they go against the law of the land.
The senior counsel further requested the Court to direct the states to submit the names of the organization which have been accredited by them as the Society for Prevention of Cruelty to Animals under the Rules. The Rule 3 gives authorisation to the organized groups for preventing cruelty to animals and certain powers have been accorded to the groups to stop vehicles and seize animals.
It was further suggested that if the Rules have been challenged, it would help to indentify the preparators of the mob violence, since the list of societies would be available on record. Thus the court allowed the petition to be filed to challenge the Rule.
The petition filed against the State of Rajasthan due to lynching episode in Alwar was also bought in light. It has also been questioned as to why no departmental action was taken against the police officers who prioritized taking cows to the gaushala instead of taking victims ot the hospital, due to which they suffered injuries. It was further contended that even the charge sheet has not been produced.
The court was informed that under the Service Rules, SHO has been placed under suspension and while several constables have been transferred pending the disciplinary proceedings .Three of the accused have been arrested and the investigation is still under process for the missing accused and also the court was assured that the charge sheet will be filed soon.
The court recommended the Parliament to enact several laws to tackle such incidents and therefore the Attorney General informed the Court that the group of ministers is analyzing the nature of legislation to be passed. Directions were issued to the states to update their respective websites so as to prevent individuals from taking laws into their hands.
Finally, the Court directed the government to brodacast on the public platforms that such violence shall attract serious consequences.
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