The Supreme Court of Pakistan has decided to initiate suo motu case of the attack on a Hindu temple in village Bhong of Rahim Yar Khan in Pakistan.
The Supreme Court of Pakistan has issued a press release which states that “Dr. Ramesh Kumar, MNA and Patron in Chief Pakistan Hindu Council called on the Hon’ble Chief Justice of Pakistan Mr. Justice Gulzar Ahmed at Supreme Court Islamabad today and discussed the issue of attack on Hindu Temple in village Bhong of Rahim Yar Khan.”
The Chief Justice of Pakistan has showed grave concern over the tragic incident. Taking cognizance of the issue, the Hon’ble Chief Justice of Pakistan has fixed the matter before Court on 06.08.2021 (Friday) at Islamabad with the directions to Chief Secretary Punjab and IGP Punjab to appear along with report on 06.08.2021 and has also summoned Dr. Ramesh Kumar, MNA and Patron in Chief Pakistan Hindu Council.
According to sources of PTI, the attack on the temple was triggered after a nine-year-old Hindu boy, who was arrested for allegedly urinating in a local seminary, was granted bail by a court.
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