HARBANS SINGH RAINAL Vs. STATE OF J&K

JUDGEMENT

(1.) "Every mans house is his castle" and in Semaynes case (1604) 5 Co Rep 91a: Sm. L.C. (13th Edn.) 104 at P. 105 where this was applied it was stated that "the house of everyone is to him as his castle and fortress as well as for his defence against the injury and violence as for his repose."

(2.) IT is above concept which the petitioner seeks to enforce by resorting to Article 226 of the Constitution of India.

(3.) THE petitioners are seeking directions from this court to the effect that the respondents should not conduct domiciliary visits as their visits interfere with the liberty of the petitioners.