- (1.) THE learned Additional, Government Advocate may file a counter -affidavit within three weeks. List thereafter.
(2.) UNTIL further orders we stay the arrest of the petitioners in case crime No. 271 of 2002, under Sections 147, 148, 149, 307, 336, 332, 504 and 506 I.P.C. and Section 7 Criminal Law Amendment Act Police Station Jasrana, District Firozabad. A perusal of the impugned F.I.R. shows that the allegations against the petitioners are that they had held Chakka Jam on the road crossing because there was no electricity supply in township Jasrana, District Firozabad. This is a problem which is assuming huge dimensions in large parts of the country and calls for immediate national level action by the authorities concerned.
(3.) THE shortage of water and electricity in large parts of the country are assuming collossal dimensions and unless something drastic is done about it riots, Chakka Jams etc. may take place in many parts of the country because without water and electricity people are bound to come on the streets. Hence a national level seienctific apparatus needs to be set up by the Central Government in this connection so that this problem is tackled on a war footing.;