Tuesday, 19, May, 2026
 
 
 
Expand O P Jindal Global University
 

Supreme Court to Govt: Stop aggravating Maoist situation and find a Peaceful solution


Supreme-Court-Complex-in-Delhi.
12 Nov 2016
Categories: Latest News

November,12,2016:Supreme Court has observed that, there is an aggravation of Maoist situation and Government should take a “pragmatic view of the life” and find a “peaceful solution.”

The Apex Court has drawn assurance from BJP-ruled Chhattisgarh Government that it would not arrest or detain Delhi University Professor Nandini Sundar till November 15, the next date of hearing.

Supreme Court Bench comprising of Justice Madan B. Lokur and Justice A.K. Goel, expounded that, “Government is not taking the situation seriously.

Whole thing is being aggravated.  Government has to find a peaceful situation... and has to take a pragmmatic view of life,”.

Supreme Court was hearing the application which was filed by Ms. Sundar for a stay and quashing of the FIR filed against her and three others, a DU professor and two other activists, for murder of a tribal person in the insurgency-hit Sukma district of Chhattisgarh.

 

 



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter