Supreme Court: The Bench comprising of CJI Dipak Misra, A.M. Khanwilkar and D.Y. Chandrachud JJ., addressed the issue of ‘Violence by vigilante groups/cow vigilantism’ today i.e. on 17-07-2018.

CJI Dipak Misra: No citizen can become law unto himself.

Supreme Court while addressing the issue stated that the recent incidents of lynching are ‘horrendous acts of mobocracy’. One of the prominent observations to be noted is that the Apex Court along with issuing series of guidelines on cow vigilantism has asked the Parliament to frame separate offence of lynching with punishment in order to instill fear of the law.

Therefore, by fixing 28-08-2018 as the next date for the further hearing, SC has ordered ‘that no citizen can take law into their own hands. In case of fear and anarchy, the state has to act positively. Violence can’t be allowed’. [Tehseen S. Poonavala v. Union of India, WP(C) No. 754/2016, dated 17-07-2018]

Further details to be updated.

[Source: ANI]

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.