REGENT COMPUTRONICS PVT. LTD.

Vinod Katara Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

MADAN GOPAL KAKKAD VS. NAVAL DUBEY [REFERRED TO]
ARNIT DAS VS. STATE OF BIHAR [REFERRED TO]
RAJINDER CHANDRA VS. STATE OF CHHATTISGARH [REFERRED TO]
PRATAP SINGH VS. STATE OF JHAKHAND [REFERRED TO]
BIJENDER SINGH VS. STATE OF HARYANA [REFERRED TO]
VISHNU ALIAS UNDRYA VS. STATE OF MAHARASHTRA [REFERRED TO]
JYOTI PRAKASH RAI VS. STATE OF BIHAR [REFERRED TO]
BABLOO PASI VS. STATE OF JHARKHAND [REFERRED TO]
PAWAN VS. STATE OF UTTARANCHAL [REFERRED TO]
AKBAR SHEIKH VS. STATE OF WEST BENGAL [REFERRED TO]
HARI RAM VS. STATE OF RAJASTHAN [REFERRED TO]
RAM SURESH SINGH VS. PRABHAT SINGH ALIAS CHHOTU SINGH [REFERRED TO]
DHARAMBIR VS. STATE NCT OF DELHI [REFERRED TO]
SHAH NAWAZ VS. STATE OF U P [REFERRED TO]
KALU ALIAS AMIT VS. STATE OF HARAYNA [REFERRED TO]
ASHWANI KUMAR SAXENA VS. STATE OF M.P. [REFERRED TO]
ABUZAR HOSSAIN ALIAS GULAM HOSSAIN VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF MADHYA PRADESH VS. ANOOP SINGH [REFERRED TO]
MUKARRAB ETC. VS. STATE OF U.P. [REFERRED TO]
MANOJ @ MONU @ VISHAL CHAUDHARY VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Personal liberty of a person is one of the oldest concepts to be purported by national courts. As long ago as in 1215, the English Magna Carta provided that:-

(2.) Today, the concept of personal liberty has received a far more expansive interpretation. The notion that is accepted today is that liberty encompasses these rights and privileges which have long been recognized as being essential to the orderly pursuit of happiness by a free man and not merely freedom from bodily restraint. There can be no cavil in saying that lodging juveniles in adult prisons amounts to deprivation of their personal liberty on multiple aspects.

(3.) This Writ Application under Article 32 of the Constitution is at the instance of a convict accused undergoing life imprisonment for the offence of murder seeking appropriate directions to the respondent State of Uttar Pradesh to verify the exact age of the convict on the date of the commission of the offence as it is the case of the convict that on the date of the commission of the offence i.e. 10/9/1982 he was a juvenile aged around 15 years.

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VINOD KATARA Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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