GH. NABI THOKER @ SHAHEEN Vs. STATE & ORS.

JUDGEMENT

(1.) People of our country, besides giving rights, have assigned duties to themselves. A visibly conscious decision has been taken to live by and through parliamentary democracy. The promises, rights and duties have been formulated to shape the future of the people and consequently of the country itself.

(2.) The letters inscribed on the book of Constitution will strike deep roots not only in the soil of the State, but the souls of the people, when its spirit is transformed into a discernable living reality.

(3.) The Constitutional Courts of this country have carried forward mission and vision of Constitution makers with diehard honesty and have emphasized on the fundamental unity of the country by guaranteeing to all the citizens equality before law and equal protection of laws.