2015 AIR SCW 1923 ::2015 (3) AIR Bom R 380 ::2014 (3) KLT SN 58.2 (SC) ::2015 (1) SCC (Cri) 834 ::(2014) 10 Scale 372 ::AIR 2015 SC (Civ) 1409 ::(2014) 6 AllMR 425 (SC) ::2015 (2) SCC 130 ::2015 (109) ALR SN 18 (SC) ::(2014) 7 Mad LJ 242 ::2014 (144) AIC (SOC) 5 (SC)

Supreme Court Of India

Hon'ble Judge(s): T. S. Thakur, Adarsh Kumar Goel , JJ

(A) Constitution of India , Preamble, Art.21, Art.37, Art.38, Art.39— Welfare State - Protection of life and liberty of citizens - State as parens patriae is responsible to protect life and liberty of its citizens not only within country but also outside country in certain situations. (Para 10) (B) Constitution of India , Preamble, Art.21, Art.37, Art.38, Art.39, Art.32— Life and liberty -Release of Indian citizens held as hostages by pirates - Petition for seeking direction to Govt. - Supreme Court as sentinel on the qui vive for protection @page-SCW1924of rights of citizens has to step in if State fails to perform its duty - Issue however found to have received attention of Government of India at highest level and Govt. found to be taking all efforts for securing release of Indian hostages - Considering efforts taken by Govt. and also fact that securing release of Indian citizens would require co-ordination with international agencies and bodies which is better to be left to wisdom of experts in Government -Court simply directed Govt. that matter may be periodically reviewed at appropriate level and a nodal officer may be designated who may continue to co-ordinate and oversee efforts taken. (Para 12 13) ....