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The High Court of Kerala has written to the Director General of Police that the local authorities not to use unnecessary force against the persons who are violating the lockdown unless it is mandatory. The single bench Justice Devan Ramachandran had referred to videos which are spreading in the social media as in the police beating up people who deliberately violate this lockdown. The court had referred to John Hopkins on the definition of ‘Social Distancing’ as ‘Social distancing is deliberately increasing the physical space between people to avoid spreading illness’. The court had urged to maintain a ‘Social distancing protocol’ due to the coronavirus crisis. In the letter the bench had written “…I saw a few pictures forwarded to me by others, where police officers on duty on roads and streets are standing too close to each other and are talking to pedestrians and motorists, standing very near to them. Some police officers are also seen touching and pushing a few unreasonably obstinate people. Please, therefore, instruct your officers on duty to maintain at least a couple of meters from each other as also to maintain such distance from motorists and pedestrians. Please ask them not to touch a person unless it is absolutely essential and necessary.” The bench also added that “On more thing, there are clips being circulated in social media of police officers beating up persons who deliberately violate the lockdown. Don't know if any of them are from Kerala. But, I must request you to direct all officers not to do so at any cost, unless it is absolutely essential to use force and even then, only to the extent necessary.”
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