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In order to circumvent the alarming rise in the instances of cow vigilantism and mob violence, the Supreme Court bench, comprising of chief Justice Dipak Misra, Justice D. Y. Chandrachud and Justice A. M. Khanwilkar, on Monday, required all the states and UTs to comply with the preventive and remedial measures issued by it in its July 17 verdict, within one week.
Appearing on the behalf of the petitioner and Congress leader Tehseen Poonawalla, Senior Advocate Sanjay Hedge provided the court with names of the states and UTs that yet to submit their compliance report in the light of he judgement. The bench also required him to assemble a state-wise compilation of the victims of mob violence who are yet to receive any compensation and to notify the concerned state counsel.
Senior Counsel Indira Jaisingh, having moved an application for contempt against the state of Rajasthan in the wake of the unfortunate Alwar lynching episode which transpired days after the July 17 judgment, recommended that there should be fear in those who take the law into their hands of inviting the wrath of the law meanwhile indicating that the accused, in the said incident, may even contest elections. ASG Tushar Mehta informed the bench that, in execution of the service rules, the SHO has been suspended in contemplation of disciplinary proceedings while the constables have been transferred. Furthermore, he assured the court that investigation in respect to the fourth absconding accused in under-way and the chargesheet, under section 302 of the IPC, shall be submitted on That same day itself.
Attorney General K. K. Venugopal also conveyed to the court that the Union of India has filed its report in pursuance of the July 17 decision. He also averted that in light of the judgment having recommended the Parliament to consider enacting a special law to tackle the instances of mob violence, the Empowered Group of Ministers is analyzing the nature of legislation that needs to be passed.
The bench, on being notified that as per the Office Report only 11 states have filed the compliance reports, granted one weeks’ time to all the states and UTs to do the needful, failing which the personal appearance of the home secretaries of the concerned states shall be required. Furthermore, on Ms. Jaising’s suggestion, the bench directed all the states to upload on their respective websites the steps that have been adopted by them in this behalf, so as to deter individuals against “unnecessarily taking the law into their hands.” The apex court also directed the Central and the State Governments to comply, “without wasting any time”, with its direction to broadcast on television, radio and other public platforms that lynching and mob violence of any kind shall be rewarded with serious consequences.
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