The PIL filed in Telegana High Court challenging the Constitutional Validity of Section 376 and Section 376-A and stating that it is in violation of Article 14 and Article 21. On 10th Aug 2020, the PIL was dismissed by Chief Justice Raghvendra Singh Chauhan and Justice B. Vijaysen Reddy stating that the petitioner is free to raise the grievance either before the Central Government or before the Parliament. But the judicial forum is not a place for raising an academic issue with regard to any alleged weakness in law.
Petitioner Contentions:-
Petitioner submits that:-
Court Order and observation
The court in its order stated that there is a bare perusal of the Public Interest Litigation and it clearly reveals that the PIL has raised an academic issue with regard to the loopholes left in the law. The PIL is not based on any factual matrix.
Further, the Court stated that an academic issue cannot be entertained, and should not be entertained by a Court of law. In case, the petitioner is aggrieved by any lacuna in the law, the petitioner is free to raise the grievance either before the Central Government or before the Parliament. But the judicial forum is not a place for raising an academic issue with regard to any alleged weakness in law.
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