SURAZ INDIA TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by an organisation going by name of Suraz India Trust, through its chairman Rajiv Daiya, purportedly filed in public interest.

(2.) It prays, inter alia, that the right of the people of India, who seeks legal recourse on being injured/victimization as a result of breach of laws, the right of complainant in the case of injuries, etc., be protected and various provisions of the Code of Criminal Procedure, 1973 be struck down.

(3.) The said writ petition has been filed under the liberty granted, by the Supreme Court, to do so, vide its order dated 06th December, 2010, in W.P.(C) 469/2009 (Suraz India Trust v. Union of India). The said order reads as under: