GURMIT SINGH CHEEMA Vs. UNION OF INDIA

JUDGEMENT

(1.) What light is to the eyes - what air is to the lungs What love is to the heart, liberty is to the soul of man. R.G. Ingersoll, Progress.

(2.) Liberty in fact is the very .breath of our being. It is inconceivable to think of a meaningful existence in the absence of liberty. That is why the framers of our Constitution thought it fit to secure for all the citizens of this country, liberty of thought, expression, belief, faith and worship. In fact, the golden strand of liberty runs throughout the fabric of our Constitution.

(3.) The petitioner through the present writ petition under Article 226 of the Constitution of India has raised the question of his liberty, so vital to a man, as observed above, which he is alleged to have been illegally deprived of. He thus seeks the quashment of the order of detention dated January 20,1993 and the order of declaration No. 3/93 under Section 10(1) of the Prevention of Illicit Traffic in Narcotics Drugs and Psychotropic Substances Act,1988 ( for short 'the Act').