VIJAY KANT SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is contended by learned Public Prosecutor that the Police Authority are now bound to adhere to the judgment "Rajesh Sharma and Ors. v. State of U.P. and Anr." passed by the Apex Court in Criminal Appeal No.1265/2017 decided on 27.07.2017.

(2.) It is contended that in view of specific direction by the Apex Court in the above noted case, Police Officers cannot arrest an accused for offence under Section 498-A in absence of a report from Family Welfare Committee to be constituted by the District Legal Service Authorities.

(3.) I have considered the contentions.