JAVEDKHAN AZIZKHAN Vs. SUPERINTENDENT CENTRAL PRISON AHMEDABAD

JUDGEMENT

(1.) The right of life and liberty enshrined under Art. 21 of the Constitution of India, no doubt is extended even to the convicted prisoners undergoing sentence. Article 21 of Constitution of India reads as under :

(2.) . Thus, the right of protection of life and personal liberty is a fundamental right of every citizen. Article 21 of Constitution itself provides that the person can be deprived of said rights in accordance with the procedure established by law.

(3.) . The right of getting home-made food, bedding, etc., is provided under Sec. 31 of the Prisons Act, 1894 which reads as under :