COMMON CAUSE Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. Prashant Bhushan, learned counsel for the petitioners.

(2.) IN this Public Interest Litigation, the petitioners have prayed for the following reliefs :

(3.) HAVING heard Mr. Prashant Bhushan, learned counsel for the petitioners, we are of the considered opinion that the authorities while dealing with the offences under Section 124A of the Indian Penal Code shall be guided by the principles laid down by the Constitution Bench in Kedar Nath Singh vs. State of Bihar [1962 (Suppl.) 3 SCR 769]. Except saying so, we do not intend to deal with any other issue as we are of the considered opinion that it is not necessary to do so.