RAMZAN KHAN Vs. UOI

JUDGEMENT

(1.) WITH respect to the pleadings in the writ petition, confronted with the record produced, learned counsel for the petitioner says that the writ petition is not being pressed on the pleadings constituting the writ petition as also the grounds urged but submits that he would be arguing only on 2 points.

(2.) REASON why counsel has given up the pleas urged in the writ petition is that the factual averments did not correspond with the actual record.

(3.) THE year was 1992. Militancy was at its peak in the State of Jammu & Kashmir. Local sentiments were against the members of Central Para Military Forces stationed in Jammu & Kashmir. THEre were instances where jawans had misbehaved with civilians and there were instances where civilians had made false allegations against Force personnel. Thus, directions were issued to all jawans that they would not leave the lines without proper authorization. THE purpose was to keep a record of movement of all the jawans.