Supreme Court - Daily Orders
All India Prosecutors Association vs Union Of India Through Cabinet ... on 10 February, 2020
Bench: Deepak Gupta, Aniruddha Bose
WP© No. 923/2014 1
ITEM NO.32 COURT NO.16 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 923/2014
ALL INDIA PROSECUTORS ASSOCIATION & ANR. Petitioner(s)
VERSUS
UNION OF INDIA THROUGH CABINET SECRETARY & ORS. Respondent(s)
(FOR ON IA 2/2016
IA No. 165581/2019 - INTERVENTION APPLICATION)
WITH
W.P.(C) No. 1363/2019 (X)
Date : 10-02-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s)
Mr. Wajeeh Shafiq, AOR
Mr. Suvidutt M.S., AOR
Mr. J. Sai Deepak, Adv.
Mr. Vibhor Ahlawat, Adv.
Mr. Ankit Tripathy, Adv.
Ms. Smita Pandey, Adv.
Mr. Yogesh Kumar, Adv.
Mr. Abhijeet Singh, Adv.
Mr. Manoj Goel, Adv.
Mr. Wajeeh Shafiq, Adv.
Ms. Osama Abbasi, Adv.
Ms. Ramsha Shan, Adv.
For Respondent(s) Mr. Aman Lekhi, SG
Mr. R. Balasubramanian, Sr. Adv.
Ms. Shraddha Deshmukh, Adv.
Signature Not Verified Mr. Ankur Talwar, Adv.
Digitally signed by
ASHWANI KUMAR
Date: 2020.02.13
Mr. Rahul Jajoo, Adv.
17:21:24 IST
Reason: Mr. B.V. Balaram Das, AOR
Mr. B.K. Prasad, Adv.
Mr. Jaideep Gupta, Sr. Adv.
Ms. Anu, Adv.
WP© No. 923/2014 2
Mr. A. Anwar, Adv.
Mr. N.R. Shanker, Adv.
M/S. Corporate Law Group, AOR
Mr. Nishe Rajen Shonker, AOR
Mr. G. N. Reddy, AOR
Mr. T. Vijaya Bhaskar Reddy, Adv.
Mr. Digvijay Harichandan, Adv.
Mr. Shuvodeep Roy, AOR
Mr. Gopal Singh, AOR
Mr. Srikaanth S, Adv.
Mr. Jaideep Khanna, Adv.
Mr. Aniruddha P. Mayee, AOR
Mr. Mojahid Karim Khan, Adv.
Mr. M. Shoeb Alam, AOR
Mr. Ranjan Mukherjee, AOR
Mr. Avijitmani Tripathi, Adv.
Mr. Upendra Mishra, Adv.
Mr. K.V. Kherlyngdoh, Adv.
Ms. Astha Sharma, AOR
Mr. Amit Kumar Singh Adv.
Ms. K. Enatoli Sema, AOR
Mr. Vishal Meghwal, Adv.
Mr. Milind Kumar, AOR
Mr. Raghvendra Kumar, Adv.
Mr. Anand Kr. Dubey, Adv.
Mr. Narendra Kumar, AOR
Mr. M. Yogesh Kanna, AOR
Mr. Rajarajeshwarans, Adv.
Ms. Uma Prasuna Bachu, Adv.
Mr. S. Udaya Kumar Sagar, AOR
Ms. Swati Bhardwaj, Adv.
Mr. Pradeep Misra, AOR
Mr. Abhishek, AOR
Dr. Rajiv Nanda, AOR
Mr. Manish Kr. Vikkey, Adv.
Ms. Rachna Gandhi, Adv.
WP© No. 923/2014 3
Mr. Suhaan Mukerji, Adv.
Mr. Vishal Prasad, Adv.
Mr. Amit Verma, Adv.
Mr. Abhishek Manchanda, Adv.
Ms. Kajal Dalal, Adv.
M/S. PLR Chambers And Co., AOR
Mr. K.V. Jagdishvaran, Adv.
Ms. G. Indira, AOR
Mr. V. G. Pragasam, AOR
Mr. S. Prabu Ramasubramanian, Adv.
Mr. S. Manuraj, Adv.
Mr. P.S. Datta, Sr. Adv.
Ms. A. Saha, Adv.
Mr. Fuzail Ahmad Ayyubi, AOR
Mr. R. Basant, Sr. Adv.
Mr. Jaimon Andrews, Adv.
Mr. P. Jaimon, Adv.
Mr. Manu Krishnan, Adv.
Mr. Sandeep Thakur, Adv.
Mr. Naresh Kumar, AOR
Mr. Avijit Mani Tripathi, Adv.
Mr. Shaurya Sahay, Adv.
Mr. T.K. Nayak, Adv.
Mr. Karan Bharihoke, Adv.
Mr. Siddhant Sharma, Adv.
Mr. Sumeer Sodhi, Adv.
Mr. Ashish Tiwari, Adv.
Mr. P. Ramesh Kumar, Adv.
Mr. Karun Sharma, Adv.
Mr. Siddhesh Kotwal, Adv.
Ms. Bansuri Swaraj, Adv.
Ms. Arshiya Ghose, Adv.
Mr. Divyansh Tiwari, Adv.
Ms. Ana Upadhyay, Adv.
Ms. Astha Sharma, Adv.
Ms. Rachna Shrivastava, Adv.
Mr. S. Saini, Adv.
Dr. Monika Gusain, Adv.
Ms. Madhvi Kumar Sawant, Adv.
WP© No. 923/2014 4
Mr. Hitesh Kumar Sharma, Adv.
Mr. S.K. Rajora, Adv.
Mr. Akhileshwar Jha, Adv.
Ms. Sakshi Khanna, Adv.
UPON hearing the counsel the Court made the following
O R D E R
After hearing the parties following questions are heard for adjudication in this case :-
1. Whether the word ‘may’ in sub-section 1 of Section 25A of the Criminal Procedure Code, 1973 should be read as ‘shall’ and if so, is it mandatory for each State to establish a directorate of prosecution in terms of Section 25A?
2. Whether Section 24(6) of the Criminal Procedure Code, 1973 envisages that there should be a regular cadre of Public Prosecutors/Additional Public Prosecutors/Assistant Public Prosecutors? If so what should be the mode of recruitment for such officers?
3. If question No. 2 is answered in the negative, whether there is a need to have, as far as possible, a uniform system for appointment of Public Prosecutors/Additional Public Prosecutors/ Assistant Public Prosecutors all over the country?
4. Whether the posts of Public Prosecutors/ Additional Public Prosecutors/Assistant Public Prosecutors should be completely independent and not be answerable to the Police in their functioning?
5. Whether the amendments by the States to Section 24(6) and Section 25(2) of the Criminal Procedure Code, 1973 are ultra vires of the Criminal Procedure Code, 1973 and the Constitution of India?
6. What are the minimum facilities that need to be provided to Public Prosecutors/Additional Public Prosecutors/Assistant Public Prosecutors to enable them to perform their duties effectively?WP© No. 923/2014 5
We shall hear the case issue-wise. List the first two issues on 26th February, 2020.
(SONIA BHASIN) (PRADEEP KUMAR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER