R. MUTHUKRISHNAN Vs. R. MALLIKA AND ORS.

JUDGEMENT

(1.) "CAT's -PAW" is the nomenclature given to this Court for having passed the judgement making helmet wearing compulsory by two wheeler riders in C.M.A. No. 3235 of 2014 dated 08.06.2015 reported in : 2015 SCC On line MAD -3097 : 2015 4 CTC 646 : 2015 I WLR 688 : 2015 5 MLJ 336 : 2015 3 LW 435 : 2015 2 TN MAC 171.

(2.) Ignorance of law is no excuse, especially for a person like the petitioner, who is a practising Advocate and he is expected to know the law. No person can go against the law and all the persons are bound by law and there may not be any justification for violation of Law or Statutes passed by the Parliament as well as State Legislature.

(3.) The case of the petitioner, in crux, is to violate Sec. 129 of the Motor Vehicles Act, 1988, which mandates, wearing of protective head gear by two wheeler riders. The petitioner filed the above application to review the order passed by this Court in CMA. No. 3235 of 2014 dated 8.6.2015 by which, this Court directed the State to make compulsory, wearing of helmet by two wheeler riders wearing helmet from 1.7.2015 with some other directions.