Bombay High Court: In a PIL filed by the petitioner who is a social activist highlighted the issue of conduct of mock drills by the Police Department depicting attire and shouting slogans as if to indicate that the terrorist is a Muslim, a division bench of Mangesh S Patil and S G Chapalgaonkar, JJ., restrained State Police from conducting mock drills depicting persons of a particular community as terrorists.

The petitioner belongs to the Muslim religion and has raked up the issue involving public interest by taking exception to the conduct of mock drills by the Police Department depicting from attire and the slogan-shouting as if to indicate that the terrorist is a Muslim.

Thus, the Court held no mock drills shall be conducted depicting persons of a particular community as terrorists.

[Sayed Usama v. State of Maharashtra, 2023 SCC OnLine Bom 303, decided on 3-02-2023]


Advocates who appeared in this case :

Advocate for Petitioner: Mr. Sayyed Tauseef Yaseen;

PP for Respondents/State: Mr. D.R. Kale.


*Arunima Bose, Editorial Assistant has reported this brief.

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