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Constitution of India — Arts. 21, 14, 32, 142 and 136 — Communal riots — Muzaffarnagar Riots, 2013

In light of various steps taken by State Government for rehabilitation, protection and other preventive measures, facts and figures, statistics supported by materials, there is no need to either constitute SIT (Special Investigation Team) or entrust investigation to CBI at this juncture. Special Investigation Cell (SIC) constituted by State Government directed to continue with investigations. Further directions passed for proper proceedings to be completed in respect of various offences alleged to be committed and for relief and rehabilitation of riot victims. Mohd. Haroon v. Union of India, (2014) 5 SCC 252

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