February 25, 2019:
On Monday, the Supreme Court agreed to examine a petition seeking protection of Human Rights of security force personnel, who are being attacked by mobs while performing duties.
A bench comprising of Chief Justice Ranjan Gogoi and Justice Sanjiv Khanna also issued notices to the Union of India, Ministry of Defence, Jammu & Kashmir and National Human Rights Commission (NHRC) on a petition, filed by 19-yr-old Preeti Kedar Gokhale and 20-yr-old Kajal Mishra.
The petition sought formulation of a policy to curb Human Rights violations of security force personnel, who are being attacked by mobs while performing duties.
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