Supreme Court: The Court has refused allow mourning processions across the country during Muharram while observing that it will lead to chaos and the targeting of a particular community for spreading COVID-19. A Bench headed by Chief Justice SA Bobde said it will not pass orders that could risk the health of many people.
“You are asking for vague directions for the whole community in the country. Jagannath Puri case was one specific place where Rath was to go from point A to B. If it was one specific place we can assess the danger and pass orders,”
The Court said it will not pass orders that could risk the health of so many people. It, however, said that the petitioner may approach the High Court. The plea had sought a direction to take out Muharram processions by the Shia community.
(Source: ANI)