GAYATRILAXMI BAPURAO NAGPURE versus STATE OF MAHARASHTRA AND ORS.

Citation: [1996] 3 S.C.R. 466 · Decided: 15-03-1996 · Supreme Court of India · Bench: M.M. PUNCHHI · Disposal: Appeal(s) allowed

Judgment (excerpt)

SUPREME COURT REPORT   [1996] 3 S.C.R 
 
GAYATRILAXMI BAPURAO NAGPURE 
V. 
STATE OF MAHARASTRA AND ORS. 
MARCH 15, 1996 
[M.M. PUNCHHI AND K. VENKATASWAMI, JJ] 
 
GaYaTrilokHmi bapuraw naGxpure 
bonam  
moharastro ponoT ar etaGko 
marc 15, 1996   
em em puncHi ar ke weNkataswami 
 
bHaroT reYaG sombiDHan : 
artikel 14 ar 15(4) – rakHaDoho – onusuciT jonoja.Ti – 
onusuciT ja.Ti sattipiket – arDasiYa., medikol pazhaG re 
bHurTik la.GiD miD heprawiYa. – ja.Ti siDxsakam la.GiD 
onusuciT jonoja.Ti ja.Ti sarttipiket qel GavTa ko arDas 
akana – asza a.ma.liYa. ar etaG ponoT a.ma.liYa.ko hoTeTe 
ja.ri akan kaGojx samaf akan heNsika.r re GavTa Do kaGojxko 
kHa.rij akaDaY ar sarttipiket TaNhe Doho ena – manawena – 
GavTa Do Dawa kHa.rij reYaG e bHul keDa ar la.kTiYan kaGojx 
kore ajaG bohoG laGaw re baY lena|ja.Ti sarttipiket la.GiD 
jaNhan Da.bi sika.r reYaG arbaf bafsika.r mazaf a.di 
sabxDHani Doho Dorkar|  
epileNt, medikel pazhaG re bHurTiG la.GiD miD heprawiYa., 
jaNhaY Do aj ‘halba’ GaNTak rin hoz menTe ko Da.bi akaD, 
onusuciT jonja.Ti ja.Ti sarttipiket qel GaDel tHen arDas 
akaDaY, respondent el 2 re arDas akaDako| ajaG Da.bi 
reYaG Gozo re ajaG asza ba.Gi reYaG sarttipiket, aj baba 
ko 
em 
akawaDe 
TaNhen 
ar 
ja.TiYa.ri 
sarttipiket, 
sob 
dibHisonal mojistet ar ekjikutibx mojistet DaraYTe ja.ri  
ja.Ti sarttipiket ar ponoT sorkar DaraYTe pas akan 1.9.1981 
seD re pas akan aNDe salaG lekan kaGojxko samaf akana| 
uniYij kaka hopon boYhaY proman akaDa je uni ‘holwa’  
SUPREME COURT REPORT   [1996] 3 S.C.R 
 
GaNTak rinij kanYa| respondent kumut Do kaGojx ko baY 
baTaw akaDa ar sarttipiket emoG la.GiD mana keDaY| 
epileNt DaraYTe ucco noYaYaloY  samaf re rit Yacika hoNY 
kHa.rij leDa|nova re a.zis soDor kaTe abeDonka.ri Do 
nebeTar epil em keDaY| 
 
epil aNDeYaD-a, nova kOrt 
 
Doho huYuG kana : 1.1. respondent kumut DaraYTe sapzaw 
kaGojxko reYaG napaY/basTbikTa re soNDeh koraw la.GiD 
sorkar seD kHon jaNhan lekan cesta reYaG obHabx re epileNt 
DaraYTe 
samaf 
akan 
sarttipiketko 
baf 
sika.r 
kaTe 
respondent kumut la.GiD uciT baf kan TaNhena| kumut maraf 
re aj samaf re Doho akan sanam la.kTiYan jinis re uYha.r 
baY DazeYaD-a, ar miD la.kTiYan kaGojx re ajaG bohoG baY 
laGaw leDa, menDo sorkar DaraYTe pa.riT akan aNDe ma.hiT 
1.9.1981 jaNha promanaY je epileNt mazaf ij kaka boYha 
‘holwa’ GaNTak kHon kanaY|[471-C-; 472-G; 472-B] 
 
1.2. ja.Ti sarttipiket la.GiD jaNhan Dawa Ge sika.r la.GiD 
baf bafsika.r mazaf a.di sabxDHan Te ka.mi Dorkar| ja.Ti 
sarttipiket bHul lekaTe bafsika.r e, sa.riYa.nij ra.siYa. 
sombiDHan DaraYTe a.YDa.rko  kHon hoN bonciToG aY|[472-H; 473-
A; 472-G] 
 
1.3. enhoN, ja.Ti sarttipiket la.GiD Da.bi mamla re,  a.di 
hamal uni arDasiYa. tHen quruG-a, jaNha nofkan sarttipiket 
kHojx kanYa, nova reYaG nova Do mane baf kana je ja.Ti em 
akaD reYaG Da.bi reYaG sa.ri arbaf etaGaG reYaG kHobor 
haTaw la.GiD oDHikarikowaG jaNhan enem ba.nuG-a|jozaw 
menaG oDHika.riko hoN kumut reYaG napaY pHa.Ysala re 
seteroG re enem emoG huY aYa| nebeTar mamla re, epileNt 
DaraYTe samaf akan kaGojxko cHada, jozaw menaGko epileNt 
DaraYTe jaNhan bHeGar rodoj re seteroG la.GiD jaNhan 
etaGaG hoN bafko samaf akaDa| [473-B-C] 
 
kumari madHuri patil ar etaG savTe edisonal komisonar 
tora.Ybel debHelopment ar etaGko, [1994] 6 SSC 241, Da.YrekTOr op 
tora.Ybel welpHar, sorkar anDHroproDes savTe lebenTi Giri 
ar etaG, [1995] 4 SSC 32, bHorsa re| 
 
1995 reYaG W.P. No. 2773 re bombe noYaYaloY aG pHa.Ysala ar 
aNDe ma.hiT 22.6.1995 kHon| 
SUPREME COURT REPORT   [1996] 3 S.C.R 
 
From the judgment and order dated 22.6.1995 of the Bombay High Court in W.P.No. 2773 of 
1995. 
opiliYa. seD kHon V.A. Mohta ar  A.K. Sanghi. 
V.A. Mohat and A.K. Sanghi for the Appellant. 
ponoT 1,2 ar 4 la.GiD,  D. M. Nargolkar la.GiD, V.N. Ganpule, S.M. Jadhav. 
V.N. Ganpule, S.M. Jadhav for D.M. Nargolkar for the State 1, 2 and 4. 
respondent el 3 ar 5 la.GiD J.B.D. ar Co. la.GiD pollobx 
sisODiYa, di en misra| 
Pallav Sishodia, D.N.Misra for J.B.D. & Co. for the Respondent Nos. 3 and 5. 
 
DaraYTe noYaYaloY reYaG pa.Ysala aNjom akawaD kowa 
ke beNketesswami, je| aNDe emaD aY| 
nova epil dobxlu pi el 2773/95 ma.hiT 22.6.95 re bambe haY 
kOrt reYaG dibijon benco reYaG pHa.Ysala biruDx aNDe 
akana|  
ale mazaf re jukTiTorkoG okTo re, opiYliYa. seD kHon seleD 
akan Ga.kHuzan ukil Do ajaG Torko opiYila. Da.bi leD DHa.bij 
Ge Doho kaD-a je uni “holba” onusuciT jonja.Ti rinij 
kanaY| 
kHato re kaTHa nova kana je opiliYa. medikel kOrs re DakHol 
la.GiD

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