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The Apex Court has issued notice to state governments of Rajasthan, Haryana and Uttar Pradesh on a petition seeking contempt proceedings to be started against them for not taking measures to prevent cow vigilantism. A bench consisting of Chief Justice Dipak Misra, Justice A,M Khanwilkar and D Y Chandrachud issued contempt notice on a petition filed by Tushar Gandhi , the great grandson of Mahatma Gandhi. Senior Advocate Indira Jaisingh and lawyer Shadan Farasat appearing for Gandhi submitted before the bench that despite the apex court order, violent incidents were still being witnessed in various parts of UP, Rajasthan and Haryana. The petitioner has filed this contempt petition against the states of Rajasthan and Haryana where several incidents of lynching have occurred in recent months of October and November 2017. The petition further highlights that even after an order was passed by the Supreme Court dated 6-09-2017 which had mentioned clear directions mandating the state governments to ensure that no incidents of cow vigilantism takes place, incidents of violence in name of cow has not stopped. The very order directed the Chief Secretaries of the respondent states to take immediate steps to prevent cases of violence in name of cow and religion. The states were asked to appoint nodal officers in each district and also appoint officers for patrolling on highways.
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