On Monday, the High Court of Patna ordered the state police to remove all seized vehicles parked at the south-eastern corner of the Gandhi Maidan in the state capital within 24 hours.
A division bench of Chief Justice Sanjay Karol and Justice S Kumar, while hearing a Public Interest Litigation filed by Lawyer Shilpi Kesari, ordered the DGP to file a compliance report in this regard by Wednesday. The bench rejected an affidavit as sworn by the DGP regarding the removal of seized vehicles by declaring it as “prima facie false”.
The DGP informed the Court that 42 of the 50 vehicles seized by the Gandhi Maidan police station & parked on the roadside had been shifted inside the police station premises, while 8 have been parked adjacent to its boundary wall. Likewise, 71 vehicles seized by the traffic police station & parked on the roadside earlier have been shifted, the affidavit said.
But the petitioner showed the court the latest photograph in which vehicles were parked near the Gandhi Maidan & blocking the pedestrian as well as part of the main road.
(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)
Source Link
Picture Source :
