SARPINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) APPLICATIONS are allowed subject to all just exceptions. Criminal miscellaneous application stands disposed of. Criminal Misc. No. M-13994 of 2012

(2.) BOTH the petitiones are present in the Court and are identified by their counsel.

(3.) IT is pertinent to note here that about three decades after A.K.Gopalan's case (supra) the Hon'ble Supreme Court further widened the scope of Article 21, in the case of Maneka Gandhi versus Union of India, (1978) 1 SCC 248 thereby widening the scope of the law laid down in the A.K.Gopalan's case (supra). Thereafter, the Hon'ble Supreme Court, in long series of subsequent decisions, went on to explore the true meaning of the word "Life" in Article 21 and the recent one was rendered Crl.Misc.No.M-13994 of 2012 3 by the Constitution Bench in State of West Bengal & others versus Committee for Protection of Democratic Rights & others (2010) 3 SCC 571.