RUPINDER SINGH SODHI Vs. UNION OF INDIA

JUDGEMENT

(1.) By these writ petitions, the petitioners, some of whom are practising lawyers and some Members of the Parliament, ask for an appropriate writ directing the State of Haryana and the State of Uttar Pradesh to remove all obstructions on the highways and to allow unhindered and unintercepted the use of highways, railways and airways without making any discrimination against the Akali Sikhs on the ground of religion. Stated briefly, the case of the petitioners is that in the recent past, a movement was set afoot in the State of Punjab consequent upon certain demands made by the members of the Akali Party and as a result of that movement, large scale arrests of Sikhs were effected, bordering on harassment and persecution. It would appear that a declaration was made by certain Akali leaders that a Morcha would be taken to Delhi on November 19, 1982 which coincides with the inauguration of the Asiad games Apprehending that the Morcha will interfere with the holding of the games, the border States, particularly Haryana and Uttar Pradesh, appear to have taken certain measures to intercept the movement of Akalis across the border on to Delhi with a view to ensuring that the proposed Morcha is not staged in the manner feared and the Asiad not disrupted.

(2.) Mr. Hardev Singh who appears on behalf of the petitioners argues that highways are dedicated to the public and are meant for their use for passing and repassing. Them fore, he argues, no obstruction can be placed thereon which will impede the free flow of traffic, any such obstruction being per se un-lawful. Having given our anxious consideration to the submissions made by Mr. Hardev Singh, we agree that no one is entitled to barricade a highway so as to prevent members of the public from using it while they are on their lawful business in the pursuit of normal avocations of life. But the police, whose duty it is to enforce law and order in the wake of threatened mass agitations which are reasonably likely to lead to breach of public peace, are entitled in the discharge of that duty to impose reasonable restraints on the physical movement of members of the public in order to the protection of public property and the avoidance of needless inconvenience to other citizens in their lawful pursuits. But all such restraints on personal liberty, if at all, have to be commensurate with the object which furnishes their justification. They must be minimal and cannot exceed the constraints of the particular situation, either in nature or in duration. Above all, they cannot be used as engines of oppression, persecution, harassment or the like. The sanctity of person and of privacy has to be maintained at all costs and that cannot ever be violated under the guise of maintenance of law and order.

(3.) We feel. uneasy and concerned to hear that policemen of certain States have violated the norms of decency in their dealing with the situation arising out of the Akali-Asiad tangle. We assume for lack of better evidence that the grievance made by the petitioners before us is more the offspring of a natural feeling of resentment at being stopped and searched than of any substantial invasion of their personal freedom. If and when them is Proof of latter, Courts may have to step in and stop the excesses. But the rule of law requires that no person shall be subjected to harsh, uncivilised or discriminatory treatment even when the objective is the securing of the paramount exigencies of law and order. Therefore, no Sikh can be allowed to be so treated if our Constitution has to have my meaning and affect.