LAWS(BOM)-1995-8-83

S SANTOSHSINGH Vs. STATE OF MAHARASHTRA

Decided On August 04, 1995
S Santoshsingh Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) "Injustice anywhere is a threat to justice everywhere. We are caught in an inescapable network of mutuality, tied in a single garment of destiny. Whatever affects one directly affects all indirectly." said by Dr.Martin Luther King (Jr.) in his letter from Prison.

(2.) The present application is filed by Sardar Santoskhsingh, challenging his prosecution which, no doubt, affects him directly, however, on hearing the learned counsel of the parties, the parties in person and perusing the documents, it can be very well seen that the working of the Police Department naturally have repercussion on the society in general.

(3.) The applicant is a permanent resident of Nagpur. He deals in transport business plying trucks all over India, having his own fleet of trucks. One Bittu was employed by the applicant to work as the truck driver. At the relevant time, Bittu was working as driver on the truck (Tanker) No. MTG 3497 belonging to the applicant.