REGENT COMPUTRONICS PVT. LTD.

G.KRISHNAN Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SHANKER VS. STATE OF U.P. [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
HIS HOLINESS KESAVANANDA BHARATI SRIPADAGALVARU SHRI RAGHUNATH RAO GANPAT RAO N H NAWAB MOHAMMAD IFTIKHAR ALI KHAN SHETHIA MINING AND MANUFACTURING CORPORATION LIMITED THE ORIENTAL GOAL GO LIMITED VS. STATE OF KERALA:UNION OF INDIA [REFERRED TO]
FATEHCHAND HIMMATLAL MAHADEO VS. STATE OF MAHARASHTRA [REFERRED TO]
BANDHUA MUKTI MORCHA VS. UNION OF INDIA [REFERRED TO]
MANCHEGOWDA VS. STATE OF KARNATAKA [REFERRED TO]
LINGAPPA POCHANNA APPELWAR KALU GOPYA BANJARI VS. STATE OF MAHARASHTRA [REFERRED TO]
MUKESH ADVANI VS. STATE OF MADHYA PRADESH [REFERRED TO]
COMPTROLLER AND AUDITOR GENERAL OF INDIA GIAN PRAKASH NEW DELHI VS. K S JAGANNATHAN [REFERRED TO]
V MARKENDEYA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
ST STEPHENS COLLEGE VS. UNIVERSITY OF DELHI [REFERRED TO]
UNNI KRISHNAN J P VS. STATE OF ANDHRA PRADESH [REFERRED TO]
UNION OF INDIA BHILLAI ENGINEERING CORPORATION ANUP MALLEABLES BURN STANDARD CO TEXMACO CIMMCO TITAGARH STEELS VS. HINDUSTAN DEVELOPMENT CORPORATION:UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAM KISHNA BA LOTHIA [REFERRED TO]
R CHANDEVARAPPA VS. STATE OF KARNATAKA [REFERRED TO]
PAPAIAH VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF UTTAR PRADESH VS. DINA NATH SHUKLA [REFERRED TO]
ASHOK KUMAR GUPTA VIDYASAGAR GUPTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
POST GRADUATE INSTITUTE OF MEDICAL EDUCATION AND RESEARCH CHANDIGARH VS. K L NARASIMHAN [REFERRED TO]
JAGDISHLAL VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) CHIEF JUSTICE by means of this writ petition, the petitioners have prayed for the issuance of a writ declaring Sections 3 and 18 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (33 of 1989) as ultra vires the Constitution.

(2.) WE have heard learned counsel for the parties and have perused the record.

(3.) IT is alleged in the writ petition that a false FIR has been lodged against the petitioners by respondent 4, who belong to the Scheduled Caste Community, on the basis of which respondent 3, the Sub Inspector of Police, Thalaivasal Police Station, Salem District has registered a criminal case under Sections 323/427 of the Indian Penal Code and Sections 3 (1) (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the Act ). The petitioner applied for anticipatory bail under Section 438 of Cr. P. C. but that application was dismissed by the District and Sessions Judge, Salem as not maintainable on 06. 07. 1994, in view of Section 18 of the Act.

Click here to view full judgment.

G KRISHNAN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address