MEERA BAI Vs. BHUJBAL SINGH AND ORS.

JUDGEMENT

(1.) This reference has been made by Brother Shacheendra Dwivedi, J., relating to the interpretation of the provisions of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter called "the Act")

(2.) THE Government may, for die purpose of providing speedy trial of the offences under this Act, by notification in the official Gazette, constitute as many Courts as may be necessary for such area or areas as may be specified in the notification.

(3.) A person shall not be qualified for appointment as a Judge of a Special Court unless he is, immediately before such appointment, a Sessions Judge, or an Additional Sessions Judge.