RISHANA NIZAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayers in the writ petition are as follows:-

(2.) Heard Sri.R.Kishore, learned counsel for the petitioner, Sri.P.Vijayakumar, learned ASGI for the 1 st respondent (Union of India) and Sri.S.Manu, learned Central Government Counsel appearing for respondents 2 to 4.

(3.) It is averred by the petitioner in the writ petition that she is a BDS student and is now doing her House Surgency in the Government Medical College, Pariyaram, Kannur District and that she has married one Faisal in August, 2016 as per Muslim Customary rites and that her husband has been working in a contracting company associated with the Trivandrum Domestic Airport. On 13.04.2019, the husband of the petitioner was arrested by the 4th respondent alleging that the petitioner's husband is involved in a crime which has been registered as OR No.DRI/CoZU/TVM/05/2019 of the Directorate of Revenue Intelligence, Trivandrum and has been arrayed as accused No.4 therein. It is stated that the petitioner's husband has been arrested based on statement of another accused recorded under Section 108 of the Customs Act.