G. MANOHAR LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has, in the name of public interest and styling himself as a public spirited person, made prayers to declare Sec. 30 of the Protection of Children from Sexual Offences Act, 2012 to be ultra vires the Constitution for reversing the burden of proof. In spite of specific queries in that regard, the petitioner is not disclosed to be having any background of any public service or having any special interest in the matter. However, the petition is sought to be argued and pressed on the basis of vague statements of basic principles of criminal jurisprudence and inapplicable judgments of the Supreme Court. Therefore, the petition is dismissed only on the ground of the petitioner having no locus standi.