Islamic organisation Jamiat Ulama-I-Hind has moved the Apex Court against employing bulldozers to raze down the houses of persons suspected to be involved in criminal incidents such as violence.
Jamiat Ulama-I-Hind has urged the Top Court to issue right direction to the Union of India & all states that no lasting precipitative action be taken against any accused in any criminal proceedings & issue directions that accommodation can't be demolished as punitive measure.
In a tweet, President of Jamiat Ulama-e-Hind Arshad Madani, said, “Jamiat Ulama-e-Hind has filed a plea in the Supreme Court against the dangerous politics of bulldozers that have been started to destroy minorities especially Muslims under the guise of crime prevention in BJP-ruled states.”
Jamiat Ulama-I-Hind, in his plea, said that there has recently been an increase in the incidents of demolition of residential & commercial properties by Govt administration in several states as a punitive measure towards persons purportedly involved in criminal incidents such as riots.
According to the plea, resorting to such measures/ actions is clearly against our constitutional ethos & the criminal justice system.
The petitioner also urged to issue directions that anybody unconnected with the criminal investigation should be restrained from apportioning criminal responsibility.
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