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#BlackLivesMatter | Del HC | Commissioner of Police to decide: Whether peace protest and demonstration can be held outside Uttar Pradesh Bhawan for “Black Lives Matter”

Delhi High Court: Navin Chawla, J., held that Police Commissioner to decide whether peace protest and demonstration under the banner of IPOB and #Black Lives Matter, at Uttar Pradesh Bhawan building can be held or not.

Present Petition was filed inter-alia praying for the following reliefs:

With regard to illegal detention of two IPOB members, Court stated that it does not have the territorial jurisdiction to entertain such prayers.

With regard to peaceful protest, respondent 1 is directed to consider the contents of the petition as a representation of petitioner for seeking permission for the said purpose. Within 3 days a decision shall be communicated to the person concerned.

In view of the above terms, petition was disposed of. [Indigenous People of Biafra (IPOB) v. Commr. of Police, 2020 SCC OnLine Del 656 , decided on 19-06-2020]

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