FIRDAUS ALIAS SIMRANJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The Constitutional philosophy completely eradicates discrimination on the grounds of casts, creed, religion, domicile etc. It has propounded the equality and freedom. But after a lapse of 68 years since after coming into force of the Constitution of India, the citizens, especially in the ruralities, are under the influence of orthodox phenomina and believe in the traditional societies. It gravely affects the doctrine of social justice and equality.

(2.) The social values in ancient society had propounded freedom, liberty and equality but the shackles of millennium long slavery made the society complexened one and it resulted into the darkest aspect of castism.

(3.) Both the petitioners are claiming legally wedded spouses, albeit , validity of marriage is not in issue before this court. Now they are residing together but they apprehend danger to their life, limb and liberty from the hands of private respondents. Being the citizens of independent India, both of them have right to reside with honour and dignity. Therefore, they have sought the protection from the hands of private respondents and they also sought direction to remaining respondents to provide them protection.