Supreme Court: The bench of Ranjan Gogoi, CJ and Sanjiv Khanna, J has asked the Chief Secretaries and DGPs of all the States and Union Territories to take strong and necessary measures to prevent attacks of Kashmiris and other minorities as an aftermath of the Pulwama Terror Attack. It directed:

“The chief secretaries, the DGPs and the Delhi Police Commissioner are directed to take prompt and necessary action to prevent incidents of threat, assault, social boycott etc against Kashmiris and other minorities.”

The bench sought responses from 10 State Governments, namely, are Jammu and Kashmir, Uttarakhand, Haryana, Uttar Pradesh, Bihar, Meghalaya, Chhattisgarh, West Bengal, Punjab and Maharashtra.

Directing that the police officers who were appointed as nodal officers to deal with incidents of mob killings will now be responsible to deal with cases of alleged assault on Kashmiris, the Court directed the Ministry of Home Affairs to give wide publicity of the nodal officers’ contact details so that those who need help can approach them easily.

The matter will next be heard on February 27.

(Source: ANI)

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