October,28,2016:
SC dismissed a petition seeking to restrain the Government from using Armed Force's action for political gains.
On Friday, Supreme Court expounded that country's armed forces are answerable to Cabinet and the government "otherwise there would be martial law in the nation."
Apex Court further enunciated while it dismissed the petition seeking to restrain the Government from using for political gains, actions by the India's Armed Forces, including the last month's surgical strikes on terrorist camps situated in Pakistan-occupied-Kashmir (PoK).
Petition stated that armed forces are responsible only to the President and thus the government shouldn't interfere in their decision making process.
Since the Surgical Strikes Defence Minister Manohar Parrikar has criticism for his public statements on the strikes. In fact, Manohar Parrikar stated that he has now stopped using the word 'strike'.
The surgical strikes were carried out on the intervening night of September 28-29,2016 on seven terror launch pads across the Line of Control, with the Army inflicting casualties on the terrorists preparing to infiltrate from PoK.
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