[Cites 0, Cited by 0]
Jammu & Kashmir High Court - Srinagar Bench
Sania Nazir And Anr vs Union Territory Of J&K And Ors on 20 February, 2026
Author: Rahul Bharti
Bench: Rahul Bharti
Serial No.128
SUPPL. CAUSE LIST-I
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) 200/2026
Sania Nazir and Anr. ...Petitioner(s)
Through: None
Vs.
Union Territory of J&K and Ors. ...Respondent(s)
Through: Mr. Faheem Nisar Shah, GA
Mr. Jahangir Ahmad Dar, GA
Mr. Mir Umar, Advocate
CORAM:
HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
ORDER
20.02.2026
1. A moment of vigil on the part of this Court being
able to prevent life of a 19 years aged young girl from
going waste, is best opening for this order as sequence
of events preceding this date of proceedings has been
able to establish.
2. Today, the petitioner No.1-Ms. Sania Nazir has
been brought in person from the Open Shelter for
Girls, Nowgam Srinagar by ASI Ms. Zuitunia Akhter of
Police Station Women, Rambagh.
3. Ms. Azrah Manzoor, Social Worker, Open Shelter
for Girls, Nowgam Srinagar has also taken pain to
accompany the petitioner No. 1-Sania Nazir.
4. Today respondent No. 8-Mst. Fareeda Begum,
mother of the petitioner No. 1-Ms. Sania Nazir has
also come in person along with counsel Mr. Mir Umar,
Advocate.
5. Respondent No. 8-Mst. Fareeda Begum, admits
that the petitioner No. 1-Sania Nazir is her daughter
and that there has been a lapse of parental vigil on her
part, otherwise the occasion would not have arisen of
her daughter escaping her care and custody.
6. This case has far reaching legal implications
which need to be fully attended to and addressed by
this Court rather than treating it as a one-off case and
dispose it like a mere ritual of restoring the custody of
the petitioner No. 1-Sania Nazir to her mother.
7. Therefore, the proceedings of this case would go
on suo moto before this Court particularly considering
the fact that even the role of the advocate purportedly
representing the petitioners needs to be seriously
brought under scanner.
8. In addition, the role of the religious
preacher/moulvi, by whose reference the alleged
Nikahnama dated 14.11.2025 has come to be
produced, also needs to be thoroughly scanned as to
whether there is a criminal racket going on with
respect to alluring young and gullible girls like the
petitioner No. 1 by self proclaimed peers and tantriks
(sorcerers) having a predatory presence and play in
the society.
9. This Court today has received a sealed cover
report from Ms. Azrah Manzoor, Social Worker, Open
Shelter for Girls, Nowgam Srinagar which does not
make a happy reading relatable to the
victim/petitioner No.1-Sania Nazir.
10. This Court puts on record its appreciation for
Ms. Azrah Manzoor, Social Worker, Open Shelter for
Girls, Nowgam Srinagar for her painstaking
involvement in the case and for submitting a well
worded and meaningful report, which is taken on
record to be kept in the sealed cover.
11. In the meantime, SHO Police Station
Shaheedgung, Srinagar has also come up with a
sealed cover report relating to the antecedents and
credentials of the petitioner No. 2 as could be gathered
and verified.
12. With respect to today's proceedings, this Court is
ordering restoration of the custody of the petitioner
No. 1-Sania Nazir to the respondent No. 8-Mst.
Fareeda Begum, her mother.
13. ASI Ms. Zuitunia Akhter, of Police Station
Women, Rambagh is directed to ensure that the
mother and daughter today board the public transport
for the purpose of going back to their native place and
also to note down the vehicle number as well as
mobile number of the driver of the vehicle for ensuring
the proof of their movement having taken place for
their native house.
14. Ms. Sehreen Zehra, Advocate is appointed as
amicus curie in this case for the purpose of assisting
this Court to take note of the issues which this case
has posted before this Court which seriously relates to
multiple aspects involving the safety and security of
the young and gullible girls, particularly in the rural
areas getting exposed to the nature of serious
mischief/wrong as this case reflects out.
15. Registry is directed to reflect name of Ms.
Sehreen Zehra, Advocate as amicus curie in the
causelist hence forth.
16. Ms. Azrah Manzoor, Social Worker, Open Shelter
for Girls, Nowgam Srinagar, is also requested to assist
the amicus curie Ms. Sehreen Zehra, Advocate in this
case.
17. This Court directs Registrar Judicial, Srinagar to
issue notice to Advocate Zafar Iqbal, who came up
with the present petition with his vakalatnama
accompanying with the petition with mention of his
mobile number being 9469019461.
18. Registrar Judicial, Srinagar is directed to ensure
that Advocate Zafar Iqbal is duly notified about next
date of hearing for his personal appearance.
19. This Court makes it clear that in the event of
Mr. Zafar Iqbal, Advocate evading or avoiding service
of notice to him directed to be issued for his personal
appearance, this Court shall be constrained to take
coercive measures for securing his presence.
20. This Court appreciates the role of Mr. Suhail
Anees Khan, SHO Police Station, Shaheedgung, for
rendering his effective assistance in the matter.
21. Dr. Aasiya Farooq, Central Administrator, One
Stop Centre for Women, District Srinagar, is also
present in person under whose supervision Ms. Azrah
Manzoor, Social Worker, Open Shelter for Girls, came
to handle this case in context of interaction with
petitioner No. 1-Sania Nazir.
22. In the meantime, SHO Police Station,
Shaheedgung is directed to get personal as well as
surety bond from the petitioner No. 2 for the sake of
securing his presence for appearance as and when
called/summoned either by the Police Station,
Shaheedgung or by the Police Station,
Submal/Bandipora.
23. Furthermore, this Court directs the Central
Administrator, One Stop Centre, Bandipora to
immediately contact the petitioner No. 1-Sania Nazir
as well as her mother-the respondent No. 8, by having
assistance of Women Police Station, Bandipora for the
purpose of rendering the services of a psychologist.
24. Senior Superintendent of Police (SSP), Bandipora
is directed to ensure fully safety and security of
petitioner No. 1-Sania Nazir as well as her mother-the
respondent No. 8, so as to ensure that the two are not
subjected to any sort of harm/risk from the end of the
petitioner No. 2 or any person acting for an on behalf
of the petitioner No.2.
25. Copy of this order be provided to Mr. Jahangir
Ahmad Dar, learned GA for the sake of notice and
compliance at the end of the Administrator One Stop
Centre, Bandipora.
26. List in continuation on 02.03.2026.
(RAHUL BHARTI)
JUDGE
SRINAGAR:
20.02.2026
"Mir Arif"
