PRIYA RANI 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 67 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.

(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. Hon'ble Supreme Court of India in case "Lata Singh Vs. State of U.P. and Anr." Reported as 2006 (5) SCC 475; has observed in para No.17 and 18 as under:-

(3.) We sometimes hear of 'honour' killings of such persons who undergo intercaste or interreligious marriage of their own free will. There is nothing honourable in such killings, and in fact they are nothing but were barbaric and shameful acts of murder committed by brutal, feudal minded persons who.