LAWS(RAJ)-1987-5-1

AMAR LAL Vs. STATE OF RAJASTHAN

Decided On May 06, 1987
AMAR LAL Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Atom Bomb v. Automobile Bomb. Nagasaki lost 35,000 to 40,000 lives on account of Atom explosion. Hiroshima 70,000 which in 1945 it resulted in surrender of Japan axis power to Allies.

(2.) Automobile Bomb, more dangerous than Atom now, when 40,000 Bhutanis' have been crushed and killed by Automobile invasion leaving 175000 injured-crippled, in 210000 reported accidents, in India in 1986. One can expect at least four times unreported accidents in India in country side, as primarily village people believe in Ignorance, Blind dogmas of Fatalism and keeps World record into tolerating injustice, exploitation, injuries and aggression, may be Automobile or Atom.

(3.) The automobile Invasion therefore goes on increasing in Geometrical proportion, whereas preventive and punitive measures to check it grows in Arithmetical proportions as per Mathus's theory in Economics.