Sania Nazir And Anr vs Union Territory Of J&K And Ors
2026 Latest Caselaw 853 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Sania Nazir And Anr vs Union Territory Of J&K And Ors on 18 February, 2026

Author: Rahul Bharti

Bench: Rahul Bharti

                                               Serial No.102
                                            REGULAR CAUSE LIST


 IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR

                        WP(C) 200/2026
                         CM 485/2026

Sania Nazir and Anr.                                ...Petitioner(s)


Through:   Mr. Mohd Rafiq Bhat, Advocate


                               Vs.


Union Territory of J&K and Ors.                     ...Respondent(s)

Through:   Mr. Faheem Nisar Shah, GA
           Mr. Waseem Gul, GA

CORAM:
        HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                             ORDER

18.02.2026

1. In furtherance of proceedings in terms of the

order dated 17.02.2026, the petitioner No. 1 in person

has been brought from the Open Shelter for Girls,

Nowgam Srinagar by ASI Ms. Zuitunia Akhter of Police

Station Women, Rambagh Srinagar.

2. Ms. Azrah Manzoor, Social Worker, Open Shelter

for Girls, Nowgam Srinagar, has also come in

attendance along with the petitioner No. 1 so as to

lend her effective assistance to this Court in the

peculiar context of facts and circumstances of this

case.

3. This Court has been apprised by Ms. Azrah

Manzoor, Social Worker, Open Shelter for Girls,

Nowgam Srinagar, that in the course of her interaction

with the petitioner No. 1 at Open Shelter for Girls,

Nowgam Srinagar, the petitioner No. 1 being gullible

fell prey to the guiles of the petitioner No. 2 without

any knowledge and notice to her family members.

4. Ms. Azra Manzoor, Social Worker, Open Shelter

for Girls, Nowgam Srinagar apprises this Court that

the petitioner No. 1 seems to be now willing for

rejoining her parental home.

5. Before this Court proceeds in this regard to

handover the custody of the petitioner No. 1 in safe

and sound manner to her mother and other family

members, this Court needs to ensure that the

requisite legal regime is made fully operative to ensure

the proper handling and care of the petitioner No. 1 so

as to make effective the protection of law upon and

around her.

6. Ms. Azrah Manzoor, Social Worker, Open Shelter

for Girls, Nowgam Srinagar submits that Centre

namely, 'One Stop Centre' is located at Bemina

Srinagar, which is headed by Ms. Asiya Wani.

7. This Court directs Ms. Asiya Wani, Incharge 'One

Stop Centre', Bemina Srinagar, to immediately contact

Ms. Azrah Manzoor, Social Worker, Open Shelter for

Girls, Nowgam Srinagar, in the course of day itself for

the purpose of applying the protocol with respect to

the situation of the petitioner No.1 and apprise this

Court on Friday i.e., 18.02.2026 by appearing in

person.

8. Ms. Zuitunia Akhter, ASI Women Police Station

Rambagh, is directed to take petitioner No. 1 back for

the purpose of lodging her in the Open Shelter for

Girls, Nowgam Srinagar.

9. The petitioner No. 1 shall be kept at the said

Shelter till further orders from this Court.

10. The SHO Police Station, Shaheedgunj, Srinagar

is also present in person who has reported to have

made inquiries about the petitioner No. 2.

11. This Court calls upon Mr. Faheem Nisar Shah,

learned GA to procure from the SHO Police Station,

Bandipora, the requisite profile of the petitioner No. 2

who is also said to be resident of district Bandipora

and apprise this court on the next date of hearing.

12. Ms. Azra Manzoor, Social Worker, Open Shelter

for Girls, Nowgam Srinagar to submit her report in a

sealed cover to this Court about her interaction and

observation related to the petitioner No. 1's mental

state.

13. List again on 20.02.2026.

14. Copy of this order be provided to Mr. Faheem

Nisar Shah, learned Government Advocate under the

seal and signature of the Bench Secretary.

(RAHUL BHARTI) JUDGE

SRINAGAR:

18.02.2026 "Mir Arif"