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Hadiya Case: Husband moves to SC, seeks cancellation of order Directing NIA Probe
Shefin Jahan, Hadiya’s husband, whose marriage with Akhila alias Hadiya was annulled by the Kerala High Court, has moved the Supreme Court seeking to cancel the National Investigation Agency’s (NIA) probe into the incident.
Making reference to the video filmed by activist Rahul Easwar, who had visited Hadiya’s house Mr Jahan submits: “Mr. Easwar, after taking due consent from the family, filmed a video of the family, including the Detenue.”
In the video, the Detenue asks the following – “Is this house arrest what I deserve? Whether this should be the purpose of my life?”
The application also relies on the statement made by acting President of the Kerala Human Rights Commission, P Mohandas.
“That the State Human Rights Commission of Kerala has received several complaints regarding the detention of the Detenue. The acting President of the Kerala Human Rights Commission, P. Mohandas himself has gone on to make a statement that “Akhila is undergoing immense human rights violation at her house.””
It further submits that Hadiya has, on several occasions, made it clear that she has accepted Islam on her own accord. It alleges that despite such acceptance, she is being deprived of a dignified life and liberty during the detention that she is being deprived of a dignified life and liberty during the detention that she is being subjected to. Hence, in the light of such assertions by Hadiya herself, her husband questions the necessity of an NIA probe.
