ANUJ KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The concept of personal liberty is the bedrock of a constitutional democracy, a primordial right so inextricably linked to human dignity, that one cannot conceive of meaningful existence in its absence. It is neither a gift of the state nor a creature of th the codified statutes, rather it is a pre-political political and inherent attribute attribute of humanity that the law merely seeks to recognize and fortify. The antiquity of this reverence is evidenced by the fact that as early as 13th Century, long before the contemporary lexicon of human rights was articulated, Clause 39 of Magna Carta (1215) decreed that no free authenticity of this order/ judgment man shall be disseised of his liberties save by the per legem terrae, i.e. the law of land, relevant whereof (translated version) reads thus:

(2.) The petition in hand has been preferred by the accused - Anuj Kumar Singh with the following substantive prayer(s):

(3.) The relevant factual backdrop of the lis in hand is adumbrated thus: