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The worship Jai Shri Rama a fundamental right of a citizen was a PIL that was filed in the Calcutta High Court was dismissed. The bench of Chief Justice Sohali B Radhakrishnan and Justice Arijit Banerjee said that they were amazed to see the PIL that was filed
The bhaktas of the Lord Rama shall not face any obstruction or any penal action, anyone who chats the name of Rama or performs puja to Lord Rama. This was sought by Partha Ghosh, a lawyer in Calcutta High Court.
An FIR was also filed against a person for allegedly chanting Jai Shri Rama, stated the writ petition that was filed.
The bench said,
“If an FIR is registered and if due investigation and enquiry discloses any cognizable offence, law take its due course. If any person aggrieved by any action in the jurisdiction of police or of the court in taking cognizance, he has various avenues for challenging that. We are not inclined to permit the contents of Annexure P2 to the writ petition to be utilised for generating an issue, which is now like searching for a black cat in a dark room which is not at all there”
While Chief Minister Mamata Banerjee’s motorcade passed the area of North 24 Parganas District, people chanting Jai Shri Rama were detained by the police. The BJP party to add fuel to the fire said that they will be sending postcards to the CM of West Bengal with Jai Shri Ram written on it.
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