NARESH CHANDRA GOYAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard Mr.Naresh Chandra Goyal, petitioner in person and Mr.Ganesh Meena, learned Additional Advocate General for the respondents.

(2.) The instant petition, in the form of a public interest litigation, has been lodged by the petitioner seeking enforcement of the Rajasthan Police Act, 2007 (for short, hereafter referred to as 'the Act').

(3.) The petitioner is a legal practitioner with considerable standing. It has been, in substance, averred that the Indian Police Act, 1861 having, with time, outlived its utility, the State Legislature, having regard to the demands of the contemporaneous times as well as the very often interventions of the Hon'ble Apex Court qua imputations of police excesses and high handedness, had enacted the Act, which received the assent of the Governor of Rajasthan on 30.10.2007.