AIR 1988 SUPREME COURT 1768 ::1988 (17) IJR (SC) 460 ::1988 (4) SCC 54 ::1988 (2) CurCC 625 ::1988 (3) SCJ 195 ::1988 (3) Crimes 513 ::1988 (3) JT 275

Supreme Court Of India

Hon'ble Judge(s): E. S. Venkataramiah, M. M. Dutt , JJ

(A) Constitution of India , Art.32, Art.21— Handcuffing of accused arrested in criminal case - Rules or guidelines as to - Direction issued to Union of India to frame them in conformity with decision in Prem Shankar Shukla v. Delhi Administration AIR 1980 SC 1535 within three months. Handcuffs - Use on accused - Rules as to.Arrest - Use of handcuffs - Rules.Police authorities - Power to handcuff accused. (Para 2) (B) Constitution of India , Art.32, Art.14— Mandamus - Scope - Enforcement of Statute or provision therein left to the discretion of Central Govt. - Mandamus to enforce them cannot be issued - However mandamus to Central Govt. to consider whether the Statute provision should be enforced can be issued - Direction to consider enforcement of S.30 of Advocates Act issued to Central Govt. Mandamus - Nature - Mandamus to enforce statute cannot be issued to Govt. Law - Enforcement - Mandamus for, cannot be issued.Advocate - Right to practice throughout India. Advocates Act (25 of 1961) , S.30— It is not open to the Supreme Court to issue a writ in the nature of mandamus to the Central Government to bring a statute or a statutory provision into force when according to the said statute the date on which it should be bro....