PARVIN AKHTER Vs. UT OF J & K

JUDGEMENT

(1.) Through the medium of this petition under Article 226 of the Constitution of India petitioner seeks the following writs:

(2.) The petitioner had challenged primarily the detention order passed on 14/2/2014 by the Government of J&K, whereby her husband had been ordered to be detained under J&K Public Safety Act 1978. The impugned orders have been challenged on many counts.

(3.) Pursuant to notice, status report has been filed by the respondent asserting therein that the person, namely, Sayeed Tanveeer Hussain Bukhari @ Zaman Hussain Shah S/O Hakim Hussain Shah had been arrested by a unit of 43 Bn/RR of Raj Rifle on 19/4/2005 in forest area of Thannamandi and from whose possession some arms and ammunition was recovered during search operation, who also disclosed that he was a terrorist trained in POK along with other associates and belongs to TJI organization, as such, a case was registered vide FIR No. 39/2005. After investigation of the case, charge sheet was laid before the court of law. On being released on bail by the court, he married petitioner Parvin Akhter of Churungh and continued to work for ISI and also associated with militant groups, throughout Jammu and Kashmir.