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The Hon'ble Supreme Court of India has decided to give it's judgement on the review petition filed by the the government on October 3, 2019. The review petition relates to the judgement passed by the top court diluting various stringent provisions of the Scheduled Caste/Scheduled Tribes (Prevention of Atrocities) Act. A two Judge bench of the Hon'ble Supreme Court of India headed by Hon'ble Justice Arun Mishra referred this matter to a three judge bench.
After the Supreme Court's order there was a lot of backlash and violent protests by the Scheduled Caste and Scheduled Tribe community due to which the Central Government filed a review petition before the court to rethink it's decision in the said matter.
Earlier in this matter, the two Judge bench passed an order that the public servant could be arrested in the cases pertaining to SC/ST act only after prior approval by a competent authority. Secondly, there would be no automatic arrest after the complaint is filed under the SC/ST prevention of Atrocities Act. Thirdly, they have given a provision for anticipatory bail and a premilinary probe by the police before the arrest.
After the order, the government filed a review petition and later on made amendments to the act to counter the effect of the order of the court. Many petitions have been filed in the court after the amendments were made by the parliament to the Scheduled Caste and Scheduled Tribe Prevention of Atrocities Act. These petitions state that the act of the parliament is arbitrary and negating the anticipatory bail is totally a wrong step.
The Hon'ble Supreme Court has said that the review petition will be dealt earlier and only after that the pleas challenging the move of the parliament would be heard.
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