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On the 29th June, the Indian National Congress launched a nationwide protest against the continuous hike of fuel price all over the country. 29th June marked the 22ndtime within 3 weeks for such constant hike. People were seen marching across the country raising slogans against the BJP- ruling government for raising the fuel prices when the country was already fighting the consequences of the pandemic and the lockdown in lieu of the same.
A petition was filed in the Supreme Court against the reckless act of conducting these protests by the Indian National Congress and its Youth wing for violating the social distancing norms imposed in the country during the outbreak for the pandemic caused by COVID-19.
The plea was filed by the Advocates Om Prakash Parihar and Advocate Dushyant on behalf of Advocate Supriya Apndita. The plea states that a national party is responsible for the protection of its citizens. They have violated these norms imposed by the central government. The people who were a part of the protests were seen together in large groups and without wearing masks which is the antithesis of Article 21 of the Constitution of India ad provisions of the Indian Penal Code 1860 as per Section 188 and Code of Criminal Procedure, 1973.
The plea suggests and it is not wrong to conduct peaceful protests against decisions of the government but it is illegal to do so during a pandemic risking the already uncontrollable rise in the number of Coronavirus cases all over the country. Alternative methods could have been adopted like submission of representations to the ruling party.
The petition prays to give directions to the Police Authorities to register a case against the people who have violated the Social distancing norms and to investigate how they obtained permission to conduct such a nationwide protest. It also seeks to penalize the Indian National Congress and its youth wing for putting the lives of these protesters in peril.
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