SUMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred this petition for issuance of necessary directions to the official respondents to provide adequate security and protection to the petitioners on the ground that they are facing grave threat of life and liberty at the hands of private respondent.

(2.) Learned counsel for the petitioners submits that Article 21 of the Constitution of India provides for right to life and personal liberty under the ambit of fundamental rights and any threat to the same amounts to violation of the rights.

(3.) As per the mandate of Article 21 of the Constitution of India, no person shall be deprived of his right to life and liberty except the procedure established by law, it is therefore, the duty of the State authorities to ensure that dehors the procedure established by law, this fundamental right may not be violated or infringed in any manner.