DHIRESH KUMAR CHAKRABORTY Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard Mr. BK Deb Roy, learned counsel for the applicants as well as Mr. VK Jindal, learned senior counsel assisted by Ms. QB Lamare, learned counsel for the respondents.

(2.) These three applications seeking certificates for appeal to the Supreme Court under Article 134A of the Constitution of India against the common judgment and order dated 12.11.2013 are taken up for joint hearing for being disposed of by this common judgment and order.

(3.) Article 134A of the Constitution of India is inserted by the Forty Fourth Amendment of the Constitution of India. Article 134A of the Constitution of India is not an independent article. It is ancillary to Article 132 (1), Article 133(1) and Article 134 (c) (1) of the Constitution of India. For disposal of the present applications for certificate for appeal to the Supreme Court, it would be profitable to see and reproduce Articles 134 & 134A of the Constitution of India hereunder:-