Urdu & Persian Words in FIR: HC directs Police not to use such "bombastic" language

August 8,2019:

On Wednesday, Delhi HC directed Delhi Police Commissioner to explain,"Why Urdu or Persian terms are used in a FIR when the same are not used by the complainant".

HC Bench comprising of Chief Justice D.N. Patel and Justice C. Hari Shankar stated that,“Too much flowery language, the meaning of which is to be found out by a dictionary, should not be used. An FIR should be in the words of the complainant".

Bench further added that,"Police is there for public at large and not just for persons with doctorate degree in Urdu or Persian. Simple language should be used, instead of high-sounding words. People have to know what is written. It is applicable to use of English also. Do not use bombastic language.”

HC Bench was hearing a petition filed by Advocate Vishalakshi Goel seeking directions to Delhi Police not to use Urdu and Persian words in FIRs.

Delhi Government Additional standing counsel Naushad Ahmed Khan, appearing on behalf of Police stated that the Urdu and Persian words used in FIRs can be understood by “making a little effort”. He added that words are used when transferring the FIR to the higher authorities.

High Court has directed Police Commissioner to file an affidavit explaining whether Urdu or Persian words are used by Agency or the Complainant.

Bench has listed the matter for further hearing on November 25.

Source Hindu