BASHIR AHMED Vs. STATE OF J&K

JUDGEMENT

(1.) BASHIR Ahmed and Sajda Begum, petitioners, were selected by the Jammu and Kashmir State Haj Committee for Haj Pilgrimage 2008. After having deposited requisite Foreign Exchange and Airfare, as demanded by the functionaries controlling the Haj Pilgrimage, they had been waiting for getting Permission and Travel Documents, when the Jammu and Kashmir State Haj Committee informed Deputy Commissioner Reasi vide its reference No. Haj/2008/295 of October 12, 2008, that petitioners' pilgrimage had not been cleared.

(2.) PETITIONERS ' Haj pilgrimage appears to have been stalled on respondents' noticing that petitioner No. 1 was involved in FIR No. 67/2007 registered at Police Station Mahore under Sections 212, 216 RPC and Sections 18/20 of the Unlawful Activity Prevention Act, 1967.

(3.) LEARNED Judicial Magistrate First Class (Munsif) Reasi, after hearing the State in this behalf, permitted the petitioner No. 1 to leave the jurisdiction of the State for period of two months with effect from 10.11.2008 for Haj pilgrimage, after completing other requisite formalities. This permission was given to petitioner No. 1 subject to his furnishing two sureties and a Personal Undertaking, in the amount of Rs. 70,000/- each, undertaking that he would return to the State on or before January 11, 2009.