LAWS(P&H)-2022-3-182

PMINOR Vs. STATE OF HARYANA

Decided On March 28, 2022
Pminor Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The question which arises for consideration in the instant batch of petitions relates to striking a balance between the Constitutional right to life as enshrined under Article 21 as well as statutory obligation cast under the Juvenile Justice (Care and Protection of Children) Act 2015, in a case where a minor claims to have abandoned her guardian and approaches the Court through a self- proclaimed next friend/guardian.

(2.) The instant batch of petitions deals with such issues where this Court has been approached by invoking its writ jurisdiction to seek protection of life and liberty apprehending threat to the same and where it is alleged that the natural guardians are wanting to impose their own will over the will of the minor.

(3.) Before adverting to the merits of the controversy, the facts of each case are being referred to in brief: CRWP-2139-2022, P..... Minor Through Vikram Vs. State of Haryana & Ors: