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Amidst the Delhi Violence , a social activist Harsh Mander moved a special plea in the HC regarding the special enquiry to be formed for the investigation in the case of violences taking place in Delhi and provide appropriate compensation to the family members of the deceased protesters. He alleged that CAA protesters were unneccesarily harmed and targeted by the BJP leaders who provoked and abetted the assailants linked to them to harm and assault silent protesters, protesting aginst CAA . It was summited to the Division Bench of Justice GS Sistani And Justice Anup Bambhani, that for all such violence the leaders of BJP , few to be named as Anurag Thakur Parvesh Varma and Kapil Mishra , their provactive speech and the cold blooded authorities in the center and Police are responsible and the deceased protesters who were silent deserves Justice.
It was submitted further by the petitioner that almost ten people have been killed and many arrested and assaulted and various areas like Jaffrabad , Behrampuri, kardampuri and the like were intensely destroyed in the violence, several houses were burnt and shops were broken and damaged. petitioner also alleged that speech by Kapil Mishra(leader of BJP) has abetted the crowd of people screaming,"Goli maaro saalon ko!" and "Jai Shree Ram" and this crowd did a ahvoc in Maujpur.
Also, the incident of Police instigating the crowd of people chanting "Jai Shree Ram " in Bhajnpura was also mentioned by the petitioner in his plea. In the Petition the petitioner has sought the arrest of BJP leader Kapil Mishra, Anurag Thakur and Parvesh Verma under sections 147 to 149 and 153 A to 153B and 120 B of Indian Penal Code. Also it was sought by the petitioner that appropriate inquiry should take place on Police personnel involved in these cases iof violence. Also it was sought by the petitioner that Military should be Deployed in Delhi to maintain law and order along with the compensation for the deceased and injured protesters and requested the court to preserve the CCTV footages, protection in all such protest areas and also access of family members to the detained people.
To which Delhi HC has agreed to hear the petition in this case on the next date.
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