The single judge bench of Justice Harsh Bunger of the Punjab and Haryana High Court in the case of Anjali Devi and Another Vs State of Haryana & Ors held that it is the bounden duty of the State to protect the life & liberty of every citizen as enshrined under Article 21 of the Constitution of India. The right to human life is to be treated on a much higher pedestal, regardless of whether a citizen is a minor or a major.
BRIEF FACTS
The factual matrix of the case is that the petitioners haven't legally wed yet, are living together as a couple, and are currently facing serious threats from respondents, the petitioners are requesting protection for their lives and personal liberties.
The petitioner stated that they are from different communities, and they have fallen in love. When petitioner No. 2 reaches the age of marriage, the petitioners want to get married. They are reportedly in a live-in relationship. Additionally, it is claimed that petitioner No. 1's parents want to force her into a marriage against her will and that the respondents disapprove of her relationship with petitioner No. 2. The petitioners are constantly in danger because they constantly fear that private respondents will find them, carry out their threats, and possibly even kill them. Due to the lack of protection for their life and liberty, the petitioners are forced to move around and are unable to find a safe place to live.
COURT’S OBSERVATION
The Hon’ble court held that every citizen is entitled to the Protection/enforcement of fundamental rights as envisaged under the Constitution of India. It is the bounden duty of the State to protect the life & liberty of every citizen as enshrined under Article 21 of the Constitution of India. The right to human life is to be treated on a much higher pedestal, regardless of whether a citizen is minor or a major.
CASE NAME- Anjali Devi and Another Vs State of Haryana & Ors
CITATION- CRWP-9528-2022
CORUM- Justice Harsh Bunger
DATE-03.10.22
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