ZEENAT HABIB Vs. UT OF J&K

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as for the respondents. Perused the writ pleadings and the documents annexed therewith.

(2.) The petitioner is 22 years aged woman, who has been subjected to preventive detention and is thus languishing in jail for getting freed of which the petitioner has invoked the writ jurisdiction of this court under article 226 of the Constitution of India seeking a writ of habeas corpus for quashing her detention and restoring her personal liberty which is her guaranteed fundamental right under article 21 of the Constitution of India.

(3.) The respondent no. 2 ' District Magistrate, Bandipora came to be served by the Superintendent of Police (SP) Bandipora with a Dossier no. Lgl/PSA-07/2023/29905 dtd. 18/8/2023 with respect to the petitioner adjectivizing her in every negative term literally meaning to say that the petitioner is an overt and covert aid and associate of the terrorists and the terrorist organisations who is exploiting her gender to indulge in objectionable activities and serving as an informer of the terrorists, supplier of arms and ammunition to the terrorists, using social media as a tool for the nefarious and anti-national activities thereby posing a threat to public peace, tranquility and public order.