NEHA CHOKKAR Vs. STATE OF HARYANA

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 69 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. It gravely affects the doctrine of social justice and equality.

(2.) The social values in ancient society had propounded freedom, liberty and equality but the shackles of millennium long slavery made the society complexioned one and it resulted into the darkest aspect of castism. Hon'ble Supreme Court of India in case 'Lata Singh v. State of U.P. and Anr.' Reported as 2006 (5) SCC 475; has observed in para No.17 and 18 as under:-

(3.) Both the petitioners are claiming legally wedded spouses, albeit, validity of marriage is not in issue before this court. Now they are residing together but they apprehend danger to their life, limb and liberty from the hands of private respondents.