LAWS(PAT)-2020-12-9

SUMIT KUMAR Vs. STATE OF BIHAR

Decided On December 22, 2020
SUMIT KUMAR Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Torture, either mental or physical, represents the worst violations of individual human personality, an outright and premeditated attack on human dignity. It has no place in the governance of the State and its legitimate use of force. In any democracy, the right to live with dignity and self-worth, cannot be violently defiled within the ambit of Rule of Law and good governance.

(2.) Truck drivers in our country are amongst the most vulnerable sections of our society. The backbone of the national economy is dependent upon the untiring and ever driving efforts and labour of the poor, mostly illiterate and the vulnerable. In the absence of the hard work and toil of truck drivers, economic activity throughout the country is bound to come to a standstill.

(3.) Truck drivers lack proper education; proper healthcare; face daily hardships; have strained and unstable personal relationships; and most importantly are most susceptible to be at odds with the law and the functionaries of the State. These individuals are under the constant, endless pressure to make ends meet and ensure the survival of their families. It is these vulnerabilities that make them prone to derelictions of the "dark side of human civilization."