Supreme Court: After the Uttar Pradesh government has knocked the door of Supreme Court, challenging the Allahabad High Court’s order regarding the removal of hoardings put up by the state government, with names, addresses and photographs of those who were accused of violence during anti-CAA protests, the Court has referred the matter to a 3-judge bench.

Senior lawyer Abhishek Singhvi, appearing for ex-IPS officer SR Darapuri, told the Court that Darapuri is ’72 batch IPS officer who retired as IG. While citing examples of cases of child rapists and murderers, he said,

“Since when and how do we have in this country a policy to name and shame them? If such a policy exists, a man walking on the streets or roads may be lynched.”

Senior lawyer Colin Gonsalves, appearing for accused Mohammad Shoaib, submitted that this is the grossest form of violation which his client was facing now.

“Somebody can come to my home and kill me.”

Taking the suo moto cognisance of the public interest litigation on the issue, the High Court in an unprecedented sitting on Sunday termed the act of putting up photos of protesters as “unjust”. The hoardings included pictures of Shia cleric Maulana Saif Abbas, former IPS officer SR Darapuri and Congress leader Sadaf Jafar, all of whom were named as accused in the violence that swept the state capital on December 19 last year.

(Source: ANI)

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