Supreme Court: When a battery of senior lawyers including India Jaising, Colin Gonsalves, Salman Khurshid, etc approached the Court to take the Court to take suo moto cognizance of the violence taking place at the Jamia Milia University and the Aligarh Muslim University as an outcome of the passing of the Citizenship Amendment Act, a bench headed by CJI Bobde said that it would hear the matter with a ‘cool mind’ tomorrow but the rioting must stop.
Taking strong note of damage of public property and rioting during the Jamia Milia protest in which around 50 students were detained last night and later released, the Court said,
“We are not against peaceful demonstrations but we can’t allow people to go on streets, indulge in rioting.”
Stating that the Court was experienced enough to understand how rioting takes place, the Court said that it can’t be bullied to take cognizance of a matter just because people were throwing stones outside.
“We will determine the rights but not in the atmosphere of riots, let all of this stop and then we will take suo motu cognizance.”
**READ THE ACT HERE: Citizenship (Amendment) Act, 2019