The Punjab and Haryana High while listening to a case involving a dispute over money objected to the mentioning of the religion of a person in the FIR and stated that it was a serious issue and further directed the Director General of Police, Haryana shall file his own affidavit as to what corrective measures will be taken up by the State of Haryana in this regard.
Brief Facts:
The court was listening to the case involving allegations pertaining to money disputes, during the course of which the court took cognizance of the fact that the religion of the person had been mentioned in the FIR.
Observations of the Court:
The court stated that the position pertaining to the mentioning of religion remains in Haryana as it is evident from the FIR in the present case and in view of this, the Director General of Police, Haryana shall file his own affidavit as to what corrective measures will be taken up by the State of Haryana in this regard, especially on the similar lines as that of the State of Punjab.
The decision of the Court:
The court listed the case on a further date for the purpose of affidavit.
Case Title: Shripriya Aggarwal vs. State of Haryana
Coram: Hon’ble Mr. Justice Jasgurpreet Singh Puri
Case No.: CRM-M-42778-2023
Advocate for the Applicant: Mr. Rohit Chandel
Advocate for the Respondent: Mr. Naveen Kumar Sheoran
Read Judgment @LatestLaws.com
Picture Source :
