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Indic Collective Trust files a petition in the Supreme Court seeking to impose presidential rule in West Bengal under Article 356 as several instances of voilence were recorded in the state post result of election on May 2. The petitioner alleges that there is a failure of Constitutional Machinery at hands of the newly elected government in the state of West Bengal. The petitioner requested the Court to form a Special Investigation Team(SIT) to look into the matter and investigate, and asked that the team should be led by Retired Supeme Court Judge. The petitioner also urged the Court to direct Central government to deploy Central Forces in the state of West Bengal to bring situation under control and assure law and order is not being violated.
Post the election in West Bengal, several reports of crimes which are henious in nature were reported which includes molestation of womens, mob lynching, attacks on offices of party office and killing of party workers of various political parties. The petitioner urged the court to issue directions for arrest of all the individuals involved in such criminal acts and trail them in Special Court. The political wrongdoer should be punished immediately. The petitioner submitted before the court that there is a urgent need to restore law and order in the state which is disturbed by the widespread violence. The constitutional machinery should be protected along with the liberty of citizens in the state. The petitioner highlighted that the voilence began after the state was government of All India Trimol Congress was re-elected to power. The people supporting opposition party were targeted, as many as 10 activist were killed and many others were beaten up brutally, womens were gang-raped, molested in public places. The petitioner contended that this is the death of democracy as those individuals who use their right to freedom of speech and expression against the government were curbed of their rights. The main reasons for such treatment of certain people is because they used their voting rights provided by the Constitution against the ruling-party. The petitioner termed the state of West Bengal as "lawless zine".
The Authorities and police in the State have become a by-stander watching all the violence happening without taking any measures to bring the situation under control and protect the citizens. Therefore, there is a need of hour to deploy central forces and impose presidential rule in the State of West Bengal.
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