Rajasthan High Court: A Division Bench of G R Moolchandani and Narendra Singh Dhaddha, JJ. while addressing the present petition raised the question,

What steps have been taken to safeguard citizens and to ensure that no unlawful manhandling is perpetrated?

Ashish Davessar, Advocate submitted that while enforcing the nationwide lockdown, general masses were being maltreated and beaten, despite complaints to authorities no remedial steps were taken.

Further he asked for the respondents to be directed that,

if the lawful authority is not being obeyed, then legal recourse be taken against the law and rule breakers and they be not beaten and the errants be deterred from perpetrating such brutality.

“while fighting with the outbreak of calamity, no harm is to be caused to the public, rather transgression of law needs to be taken care of in accordance with law.”

Thus in view of the above, bench stated that they came across several news items regarding the exemplary work being done by the police authorities.

Further they stated that, respondents need to be given an opportunity to reply as to what steps and actions have been taken to safeguard the citizens and to ensure that no unlawful manhandling, canning and spanking, which is not permissible under law is perpetrated.

Notice to be issue to respondents for the same.

Matter is to be listed on 07-04-2020. [Ashish Davessar v. State of Rajasthan, 2020 SCC OnLine Raj 411, decided on 31-03-2020]

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