communal violence Archives

[Hate Speech] Delhi High Court sets aside order directing registration of FIR on a complaint by IAS turned social activist Harsh Mander

Delhi High Court observed that keeping in mind the sensitive nature of the allegations and the fact that no evidence of communal disharmony had come on record during the preliminary inquiry conducted by police, the Court advises that the orders for registration of the FIR filed by any community should be passed with more circumspection.

Case Briefs High Courts

[Ekbalpore Violence] Calcutta High Court orders SIT to probe in recent Kolkata Communal Violence

“State Government shall ensure that communal harmony in the area is restored and all ameliorative measures are undertaken to instill feelings of harmony and fraternity amongst all sections of society. Local communities shall cooperate with the government and the law enforcement agencies in that regard. It is also necessary that the victims of crime are promptly and adequately compensated for the loss suffered.”

Case Briefs Supreme Court

2002 Gujarat Riots: Gujarat HC order directing State Govt to pay compensation for destruction of religious structures set aside; Govt. Scheme accepted

Supreme Court: The bench of Dipak Misra, CJ and PC Pant, J set aside the Gujarat High Court order directing the Gujarat