TAJA BEGUM Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) In the petition it has been projected that on 12th April, 2016, minor daughter of the petitioner has been taken into custody by the respondents No.6 and 7 whereas on 13th April, 2016, husband and sister of the petitioner have also been illegally detained when they have not committed any offence. Such type of detention offends the right to liberty as guaranteed by Article 21 of the Constitutional.

(2.) Vide order dated 16.04.2016, respondents No.6 and 7 were under command to declare the law and authority under which Mst. Rehana Akhtar (minor), Mohammad Akbar Ganai and Zaiba Begum have been kept in police custody, with a further direction not to produce the minor girl, Rehana Akhtar, before the print and electronic media and to produce the said persons before the nearest Court of Chief Judicial Magistrate/Judicial Magistrate.

(3.) The status report has been filed wherein it is stated that on the request and choice of Mr. Mohammad Akbar Ganai (father of the girl), they were shifted to the house of a friend in close contact to police station and their location was kept hidden even to the petitioner so that they may remain safe and secure.