MASOODA PARVEEN Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, a prayer has been made that the respondent - Union of India be called upon to pay compensation and to provide a job on compassionate grounds for the custodial death of Ghulam Mohi-ud-din Regoo, the husband of petitioner No.1.

(2.) The facts taken from the petition are as under: The deceased Ghulam Mohi-ud-din Regoo, was an advocate enrolled and practising in the High Court of Jammu and Kashmir before the Srinagar Bench. In addition to his practice he was also a small-time businessman trading in saffron, but on account of certain factors, sustained heavy losses on which his creditors approached local militants for help in recovering the amounts due to them. As a consequence of this pressure, Regoo shifted from his village Chandhara to Sopore and remained away for a period of two years from 1992 to 1994 and then returned as there was in the meanwhile a decline in the strength of the militants. It appears that some militants who were working along with the Army got him arrested on 6th October, 1994 on the allegation that he was a Pakistani Trained Militant (PTM) and he was kept in custody for about three months and then released, and on return continued to follow his vocations in a peaceful manner. On 1st February, 1998 some surrendered militants along with a unit of the Army (17 Jat ) reached Regoos home in Chandhara at about 8.30 p.m. and searched his house but found nothing incriminating therein. He was nevertheless taken to the Lethapora Army Camp, the Head Quarters of the 17 Jat, and tortured mercilessly leading to his death whereafter explosives were placed on his dead body and then detonated to camouflage the murder. It is further the petitioners case that the morning after the incident, his body was handed over to the police and was thereafter subjected to a very casual and cursory post mortem examination. It is in these circumstances that a case for compensation etc. has been made on the plea that the deceased had left behind an indigent family comprising of petitioner No.1 (his widow) and four children, the eldest being a son 20 years of age. Petitioner No.1 sent several applications to the State Chief Minister, and other Government agencies and also addressed letters to the Chief Justice of India on 22nd June, 1998 and 20th July, 1998, on which the matter was referred to the Supreme Court Legal Services Committee which advised her to approach the State High Court. Petitioner No. 1 in her letter dated 19th October, 1998 to the Chief Justice of India pointed out that she was not interested in pursuing her case before the Jammu and Kashmir High Court as the Bar Association was politicizing it which was not called for. The matter was accordingly treated as a Writ Petition under Article 32 of the Constitution of India and after notice to the parties, Rule-Nisi was issued on 9th February, 2001.

(3.) Two affidavits in reply have been filed by the respondents; one by Major D.S. Punia, the officer in-charge of the patrol of the 17 Jat which had arrested Regoo and taken him for interrogation to the Lethapora Army Camp and the other by respondent Nos. 3 and 4 the State of Jammu and Kashmir etc.