Allahabad High Court
Ram Vachan vs State Of U.P. And 3 Others on 20 December, 2019
Bench: Govind Mathur, Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Chief Justice's Court Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 4787 of 2018 Petitioner :- Ram Vachan Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Awadhesh Kumar Sharma,Indresh Chandra Counsel for Respondent :- C.S.C. Hon'ble Govind Mathur,Chief Justice Hon'ble Vivek Varma,J.
This petition for writ is preferred by one Sri Ram Vachan son of Mahavir with submission that he is an active Member of "Andhkar Se Jyoti Ki Or Charitable Trust", a Society registered under Societies Registration Act. The Society is committed to "God Isa Masih (Jesus Christ)".
An allegation is made that police officers deputed at Police Station Kheta Sarai, District Jaunpur are interfering in religious prayers of the petitioner which is nothing but injury to the fundamental rights of the Members of the Trust as per Article 25, 26, 27 and 28 of the Constitution of India.
It is submitted that the petitioner espoused the cause before District Magistrate, Jaunpur, Superintendent of Police, Jaunpur, Deputy Inspector General, Varanasi and Inspector General of Police, Varanasi Range, Varanasi but of no consequence.
Having considered the facts stated in this petition for writ, we deem it appropriate to disposed of this petition for writ by directing the District Magistrate, Jaunpur and Superintendent of Police, Jaunpur to ensure that no interference be made by the Police Officers deputed at Police Station Kheta Sarai, District Jaunpur or by any other persons in legal religious activities of the petitioner.
With the directions as above, the writ petition stands disposed of.
Order Date :- 20.12.2019 Bhaskar (Vivek Varma, J.) (Govind Mathur, C.J.)