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Raj. HC: Right To Live with Dignity Includes Being Able to Attend Once in a Lifetime Family Rituals - (29 Oct 2024)

CONSTITUTION

Rajasthan High Court, while allowing the interim bail application filed by the Accused’s son has ruled that right to life under Article 21 of Constitution includes right to live with dignity that encompasses attending once in a lifetime family rituals like right of father to attend son's marriage.

Tags : RAJASTHAN HIGH COURT   ARTICLE 21 OF CONSTITUTION   RIGHT TO LIFE  

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