Supreme Court03 Oct 2024Disposed Of
Supreme Court Of India · (2024) 10 SC CK 1179
Constitution of India, 1950 — Article 14, 15, 15(1), 15(2), 17, 21, 23, 23(1) Code of Criminal Procedure, 1973 — Section 109, 110, 117, 118, 122, 123, 565 Indian Penal Code, 1870 — Section 377, 497 Muslim Personal Law (Shariat) Application Act, 1937 — Section 2 Cinematograph Act, 1952 — Section 3, 5 Bonded Labour System (Abolition) Act 1976 — Section 2(d), 2(f) Factories Act, 1948 — Section 5 Criminal Tribes Act, 1871 — Section 1, 1(2), 2, 3, 4, 5, 5(c) 6, 9, 11, 10, 10(b), 12, 13, 14, 17, 17(3), 18(ii), 18(iv), 18(v), 18(vii), 18(xii), 19, 20, 21, 24(a), 24(b), 26, 27, 29, 30 Legal Services Authorities Act, 1987 — Section 12 Rajasthan Habitual Offenders Act, 1953 — Section 4, 14 Orissa Restriction of Habitual Offenders Act, 1952 — Section 12 Kerala Habitual Offenders Act, 1960 — Section 6, 18 Karnataka Habitual Offenders Act, 1961 — Section 6, 18 Jammu and Kashmir Habitual Offenders (Control and Reform) Act, 1956 — Section 9, 23 Himachal Pradesh Habitual Offenders Act, 1969 — Section 6, 21 Bombay Habitual Offenders Act, 1959 — Section 6, 22 Gujarat Habitual Offenders Act, 1959 — Section 6, 22 Goa, Daman and Diu Habitual Offenders Act, 1976 — Section 22 Tamil Nadu Habitual Offenders Act, 1948 — Section 19 Andhra Pradesh Habitual Offenders Act, 1962 — Section 6, 19 Model Prisons and Correctional Services Act, 2023 — Section 2(12), 2(15), 60 Prohibition of Employment as Manual Scavengers and Their Rehabilitation Act, 2013 — Section 2(1)(g), 2(12), 5 Prisons Act, 1894 — Section 27 Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(j), 3(2)(v), 15A, 15A(5), 18 Punjab Excise Act, 1914 — Section 30 West Bengal Jail Code Rules, 1967 — Rule 741, 793, 860, 1117 Tamil Nadu Prison Rules, 1983 — Rule 214, 217, 225 Rajasthan Prisons Rules, 2022 — Rule 681 Uttar Pradesh Jail Manual, 1941 — Rule 825 Rajasthan Prison Rules 1951 — Rule 37, 67
