SANTRA Vs. STATE

JUDGEMENT

(1.) This is a criminal revision petition U/s 401 Cr.P.C. against the judgment and final order dated 23.03.2012 passed by learned ASJ whereby he dismissed the appeal and upheld the order dated 03.03.2012 passed by the Special Metropolitan Magistrate Mobile Court-II, Lajpat Nagar, New Delhi in which the petitioners were ordered to be kept in Certified Institution for a period of one year in view of Section 5 (5) of the Bombay Prevention of Begging Act (hereinafter referred to as Act).

(2.) Vide the order dated 3 rd March, 2012 the Learned M.M. convicted the petitioners and ordered them to be kept in Certified Institution for a period of one year, in view of Section 5 ( 5) of the Act. The petitioners carried the matter in appeal which came to be dismissed by the Learned ASJ vide impugned order dated 23.03.2012.

(3.) The present petition has been filed assailing the said impugned order of the Learned ASJ and Special M.M.