SREEDHARAN T Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) An application for anticipatory bail filed before this Court, on reference, was disposed of ("closed") by the Lok Adalat organised by the High Court Legal Services Committee. Petitioner, therefore, filed another application for anticipatory bail.

(2.) Hence, mainly three important questions arise for consideration in these cases:

(3.) Section 19(5) of Legal Services Authorities Act ("the Act", for short) deals with jurisdiction of the Lok Adalat. It reads as follows: