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Recently, a three-judge bench consisting of Justice AM Khanwilkar and Justice DY Chandrachud along with Chief Justice Dipak Mishra who was heading the bench had been dealing with a petition pertaining to public fraud and crime in cricket. The petitioners Atul Kumar, a retired railway officer and a Journalist Shantanu Guha Ray had approached the Supreme Court regarding the illicit activities which has been taking place in cricket and to take an action about the public fraud and crime by staying IPL and such other leagues like TNPL, KPL etc and other international matches in the country. It has been stated that this can be done by appointing a special investigating team to reveal the entire modus operandi and to bring about a change by disclosing all the culprits to be put behind bars as per Article 21 of the Constitution of India. The petitioners were asked to submit the petition to the Central Government. According to the petition, it has been stated that this kind of match-fixing in cricket has been continuing for decades which includes top Industrialists, Celebrities, and Haves in the society. These types of frauds which are lying exposed and proven for years are highly injurious to the society with very grave repercussions.
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