December 10, 2018:
On Monday, the Supreme Court of India has returned the investigation reports submitted to the National Investigation Agency in connection with the Kerala love jihad case.
Three of the all files submitted were not even opened by the Supreme Court. The office report said that the sealed envelopes have been received from the NIA since the matter is disposed of.
Bench headed by Justice A M Khanwilkar ordered that the sealed envelope be sent back to the NIA.
It was on the directions of the Supreme Court that the NIA conducted a detailed investigation which went on for over 6 months. With the court returning the files, it officially brings to an end the probe into the Hadiya inter-faith marriage case.
The Kerala High Court, it may be recalled had annulled the marriage.
In between Aug & Dec 2017, the NIA had submitted at least three status reports. The court it may be recalled had in March this yer restored the marriage holding that she is free to follow her pursuits.
Bench however added that the NIA was free to probe other instances of criminality in the case. It was alleged by her father that she was tricked into the marriage after having been forcibly converted to Islam.
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