September 26,2018:

On Wednesday, Centre in view to check Mob Lynching incidents asked all States to make General Public Aware that mob violence of any kind will invite serious consequence under the law.

While referring to Monday's directive of Supreme Court, Home Ministry directed States that preventive measures must be taken to check the incidents of lynching which have taken place in the different parts of India in recent past.

Supreme Court ordered that Central and State Governments should broadcast on radio and television and other media platforms, including the official websites of the home department and police of the states, that lynching of any kind shall invite serious consequence under the law.

In an earlier Advisory, Home Ministry asked States to appoint a Superintendent of Police-level Officer in each District, set up a Special Task Force for gathering intelligence and closely monitor social media contents so that no one is attacked on suspicion of being child-lifter or cattle-smuggler.

Home Ministry stated that wherever it is found that a police officer or an officer of the district administration has failed to comply with the directions to prevent, investigate and facilitate expeditious trial of any such crime of mob violence and lynching, it should be considered as an act of deliberate negligence and misconduct, and strong action must be taken against the official concerned.

Group of Ministers (GoM), headed by Home Minister Rajnath Singh, are deliberating on the legal framework to be set up to check incidents of lynching.

Source TOI

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