SACHIN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In pursuance of order dated 10.11.2015 petitioners and respondents No.3 and 4 are present in Court. There is no scope of settlement between them.

(2.) On page 1200 of Sri Guru Granth Sahib, Sri Guru Ram Dass has written that "KAAHAY POOT JHAGRAT HA-O SANG BAAP / JIN KAY JANAY BADEERAY TUM HA-O TIN SIO JHAGRAT PAAP//" ( O son, why do you argue with your father? It is a sin to argue with the one who fathered you and raised you.).

(3.) The above words of prudence guide us that we have to treat our parents as God. Modernization, technological advancement and social liability have changed our life-style and values. Sadly, our bent of mind and responsibility towards parents has degenerated. We have forgotten about Sharavan Kumar, who placed his blind parents in two baskets and carried the baskets on his shoulder to various places of pilgrimage. We have also forgotten the duties of a son towards aged parents. We have completely given up our ancient traditions when parents were most revered and respected." This Court in Manmohan Singh v. Union Territory, Chandigarh and others, CWP No.1365 of 2015 decided on 02.11.2015 has held as under: -