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To punish a person without legal process or authority, by hanging or beating them, for a perceived offense or as an act of bigotry. Mob lynching takes place due to various reasons. India has been witnessing an unusual increase in crime rate related to mob violence, in the name of religion, kidnapping, beef ban etc.
Jharkand High Court has been tormented by the increase in the Mob lynching cases that were coming up hence directed the government to submit the reports of the alleged murder of Md Tabrez Ansari in Saraikela Kharsawan district and the alleged attack on the two youngsters in Ranchi in a Main Road.
While hearing to Pankaj Kumar Yadav versus Union of India Justice HC Mishra and Justice Deepak Roshan mandated in connection with the death of Ansari and the subsequent IA vis-a the stabbing of youngsters by mob last Friday.
The petitioners lawyer, Rajiv Kumar said that “the court has observed that these incidents was serious in nature” and he also mentioned that the Court had directed the Ranchi SSP to the reports regarding the Mob lynching cases in Ranchi and Saraikela Kharsawan Case.
Arsani died while undergoing treatment on 17th June, who was allegedly beaten by a mob in Saraikela Kharsawan District. On 5th July, the minority held meeting to reprimand Arsani’s death and a few people pelted stones on buses during this event in Ranchi. On the very same day the minority purportedly accumulated in the airport for protesting the lynching of the 3 youngsters. According to the report the mob stabbed a youth and trounced another person while returning to their houses after closing the shops.
An IA was filed seeking the Court for the video recording of the meeting organised in Doranda by the petitioner. It was further stated that the organizers of the incident along with others may be investigated the next hearing in the case will be fixed on 17th July
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