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In a very controversial incident of recent times, the Delhi High Court has sought an interim report from the Delhi Police for the clash that broke out between a few Delhi Police personnel and a Sikh father-son duo in Mukherjee Nagar on June 17, 2019. The Court has sent notice to the Ministry of Home Affairs, Central Government and Delhi Police in a petition seeking an independent probe into the incident as the son in this case was a minor and had been attacked by the Delhi Police. The media has been prohibited from disclosing the identity of the minor.
The Petitioner in this matter has claimed that the attack was wholly arbitrary, unjust, oppressive and destructive of their Constitutional rights guaranteed under Articles 14, 19 and 21 of the Constitution of India. This created a deep unrest among the public who gathered in huge numbers in front of the police station, Mukherjee Nagar, after a video of the incident went viral on social media. The petition also calls for a departmental inquiry against all the erring police officers including the SHO of Police Station, Mukherjee Nagar.
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