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In this case of Nayana Jyoti Jhawar and ors. vs State of Karnataka, recently in Bidar, some minor students performed a play showing the adverse and certain unfavourable aspects of CAA and NRC bill in Shaheen Education Society, Bidar to which an FIR was filed an activist Nilesh Rakshala on the grounds that school and children are spreading anti national thoughts and promoting anti government feelings among the people and students of the school. In the pursuance of a report police went for interrogation in Police uniform and chose minor students of mostly studying in Class 5 and 6 standard. On their own discretion, later took them in a separate room for interrogating them which was as filed in a plea is violation of various laws such as Juvenile Acts and various constitutional directives. Also it was also brought before the court that in this regard of the FIR Police has already arrested the Principal and parents of some children priority. It was pleaded that such a blatant and inhumane behavior of Police towards minor of Class 4th, 5th and 6th standard had left a wrong mental impression in their thoughts and has also caused mental distress to students and their parents.
Plea alleges that Police has voluntarily violated constitutional norms which is the violation of Article 39(e) and 39(f) which mentions about the dealing of issues related with children in an acceptable manner. Quid em Police has also violated section 160 of CrPc which deals about "who can be interrogated at what time and at what place", which prima facie camn be seen in Police taking minor students in a separate room for interrogating blatantly. The Plea filed also pointed out the notices which were issued by certain Child Commission authorities and Human rights NGOs to Police condemning the action of Police in this matter also the petitioner to prove her points and to solidify her allegations also submitted the media reports and CCTV videos which clearly shows the stand taken by Police in this matter after going to the school in the name of interrogations and initial investigation. Court allowed the plea and would listen to the case on 14th of February as of now.
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