BHAUTIK VIJAYBHAI BHATT Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The petitioner, a social worker, has filed this Writ Petition [PIL] by taking up a cause based on various instances, which took place in the near past in the State of Gujarat, for which reference is made, and the basic issue is about adhering to the guidelines laid down by the Apex Court in the case of D.K.Basu v. State of West Bengal [(1997)1 SCC 416]. The petitioner has prayed for the following main reliefs:

(3.) Mr. Y.N.Ravani, learned counsel for the petitioner, submits that the issue touches freedom of individual as guaranteed under the Article 21 of the Constitution of India and the State is duty bound to ensure that such right is protected so that life and liberty of citizens can be protected as envisaged by framers of the Constitution of India. Besides, such instances reveal the manner in which law and order is implemented and that vigilance required at the end of law enforcing agency to see that timely action is taken against the violators of guidelines issued in the case of D.K.Basu [supra] and further to see no such incident is repeated in future by undertaking preventive measures such guidelines can be implemented in toto.