COVID-19: Man lodges FIR against father for violating lockdown norms

A 30-year-old man on Wednesday lodged a police case against his father for allegedly not following the lockdown and repeatedly stepping out of their house in south Delhi’s Rajokri near Vasant Kunj.

Prime Minister Narendra Modi had initiated a 21 day countrywide lockdown on March 23 to check the spread of Covid-19. So far, 386 people have tested positive for the virus in Delhi, with sixdeaths.

On the man’s complaint, police booked his 59-year-old father for violating prohibitory orders.

In his complaint dated April 1, the man — who works in an automobile company — alleged his father had been violating the lockdown often, police said.

“On April 1, when the son called the police, a team was sent to his house. The police team found the son and his father standing outside the house, on the road. When the man asked his father to get inside, he refused. The man later also told us his father often stepped out of the house and roamed around in the neighbourhood despite the lockdown,” said a police officer.

Deputy commissioner of police (southwest) Devender Arya said as prohibitory orders under Section 144 of the CrPC is in place, a case under IPC section 188 was registered against the father on a complaint by his son at the Vasant Kunj (south) police station.

A police officer said the offences under Section 188, in a pandemic-like situation, may lead to six months of imprisonment or Rs 1,000 fine or both.

The man who filed the FIR could not be reached for a comment.

Since the lockdown was announced in Delhi, the police are regularly patrolling roads and bylanes of residential colonies, asking people to stay indoors and move out only in case of emergency.

Regular announcements are also being made by the police to educate people about the risk of exposure to Covid-19 and on measures to avoid it. Violators are being prosecuted.

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