MAHENDRA VISHWANATH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ Petition is filed under Article 32 of the Constitution of India by way of a Public Interest Litigation assailing the constitutional validity of Sec. 376DA of the Indian Penal Code, 1860 (IPC), as inserted by Criminal Law (Amendment) Act, 2018, as being violative of Articles 14 and 21 of the Constitution of India and hence, a declaration to the effect that it is unconstitutional has been sought.

(2.) We have heard Sri Siddharth Agarwal, learned senior counsel appearing for the impleading applicant in IA No.147023 of 2022 for National Law University, Delhi, Project 39A, through Executive Director. There is no representation by the petitioners who have filed this petition in-person.

(3.) The issues and contentions raised by the petitioner, who has filed this Writ Petition in-person and the contentions raised in the impleading application (IA No.147023 of 2022) are almost identical. The impleading applicant is supporting the petitioner, who has filed this Writ Petition as a Public Interest Litigation.