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A PIL has been filed in the Calcutta High Court seeking a declaration that the chanting of Jai Shri Ram as a fundamental right. Bench of Chief Justice Thottathil B Radhakrishnan and Justice Suvra Ghoshadjourned the case.
The petition has been filed by advocate Partha Ghosh, who seek for taking action regarding the alleged penal action initiated against various persons by the State of West Bengal for chanting Jai Shri Ram.The Court adjourned the case for four weeks, while observing that the aggrieved persons alterative legal remedies.
In a video which surfaced on social media, some men were seen shouting Jai Shri Ram asChief Minister Mamata Banerjee’s motorcade was passing throughthe Bhatpara area of North 24 Parganas district.An agitated Banerjee was seen coming out of the car and arguing with the persons who had chanted the slogan. She had also asked police officials to take down the names of those persons. According to India Today, Banerjee had accused them of “coming from other States” and “abusing us.”
Subsequently, the police had registered an FIR against “unknown people” for criminal intimidation. Seven persons were detained.
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