UMESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. A.B. Moon, learned Counsel for the applicant, Mr. C.N. Adgokar, learned Additional Public Prosecutor for non applicant No.1/State and Mr. S.A. Mohta, learned Counsel for non applicant No.2.

(2.) Admit. Heard finally by consent of learned Counsel for the parties.

(3.) A very short question arises for determination in this petition : 'Whether non compliance of Clause 2.1(xi) Flag Code necessarily amounts to an offence punishable under the Prevention of Insult to National Honours Act, 1971.' The said Clause runs as under :