On Thursday, the Minnesota Supreme Court ruled that voters could consider a ballot measure to replace the Minneapolis Police Department with a Department of Public Safety following the killing of George Floyd by a Police Officer.
The 11th-hour decision, issued by Minnesota's top court one day before early voting is scheduled to begin in local elections, overturns a federal judge who said the language of the so-called Question 2 was confusing and potentially misleading.
The proposal, an amendment to the city's charter, was crafted by members of the Democrat-dominated city council after the May 25, 2020, death of Floyd, 46, under the knee of ex-police officer Derek Chauvin.
Floyd's death, caught on film by a bystander, touched off a nationwide summer of sometimes violent protests over police brutality, especially toward young Black men.
The proposed amendment would remove a requirement from the Minneapolis charter that the city maintain a standing police department with a minimum number of officers.
In its place, Minneapolis would create a new department using a "comprehensive public health approach."
Critics of the measure, including Democratic Governor Tim Walz, say the duties and staffing of the proposed Department of Public Safety were too vague.
Chauvin was convicted of Floyd's murder in April. He was sentenced in June to more than 22 years in prison.
Earlier this week, Chauvin, now 45, and three other former Minneapolis police officers involved in Floyd's violent arrest pleaded not guilty to federal charges https://www.reuters.com/world/us/former-police-plead-not-guilty-federal-charges-george-floyd-death-2021-09-14.
The other three officers still face a state court trial on charges stemming from Floyd's death.
On Thursday, Chauvin pleaded not guilty in a separate criminal case
(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)
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