Jafaria Vs.
Union of India & Ors. [2010] INSC 213 (22 March 2010)
Judgment
IN THE
SUPREME COURT OF INDIA CRIMINAL ORIGINAL JURISDICTION WRIT ETITION CRIMINAL) NO.
49 OF 2009 VERSUS
O R D E R
1.
According to the petitioner, he is a permanent resident of Chorewala,
District Rahimiarkhan, Pakistan and has been illegally detained for the last
three and a half years in Central Jail, Jaipur though he has undergone actual
sentence of nine years awarded by Sessions Court in Sessions Case No. 228 of
1997 by judgement dated 16.01.2006. The present confinement, according to him,
is contrary to Article 21 of the Constitution of India. In the writ petition he
has also highlighted various details and finally prayed for issuance of a writ
of Habeas Corpus to release him from Central Jail, Jaipur forthwith.
2.
Pursuant to the notice issued by this Court, State of Rajasthan
has filed a counter affidavit stating that they have no objection in releasing
the petitioner from Central Jail, Jaipur.
3.
On behalf of the Government of India, Deputy Secretary
(Foreigners) in the Ministry of Home Affairs,filed an affidavit highlighting
its stand. Mr. Gopal Subramanium, learned Solicitor General appearing for the
Union of India, by drawing our attention to paragraph 10 of the said affidavit
submitted that in view of the decision taken by the Union of India, no
direction is required from this Court. It is useful to refer paragraph 10 of
the said affidavit which reads as under:
'Most
respectfully, it is further submitted that for the repatriation of all Pak
nationals including Mr. Jafaria, who have completed their sentence and who have
been confirmed by the Pakistani authorities as Pakistani nationals, this
Ministry had sought 'No Objection' from the State Governments concerned
(including Government of Rajasthan in respect of Mr. Jafaria). No objection
from the Government of Rajasthan in respect of Mr. Jafaria has since been
received. It has accordingly been decided to repatriate Mr. Jafaria to Pakistan
on 25th March, 2010 through the Attari-Wagha border'.
4.
In view of the specific information that the Government of India
has taken a decision to repatriate the petitioner namely, Jafaria, to Pakistan
on 25th March, 2010 through Attari-Wagha Border, no further direction is required
except recording the above information. This Court appreciates the efforts made
by the learned Solicitor General and the ultimate decision by the Government of
India.
5.
With the above observation, the writ petition is disposed of.
...................J. [P. SATHASIVAM]
...................J.
NEW DELHI
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