Prinka Sharma And Another vs Union Territory Of J And K And ...
2021 Latest Caselaw 501 j&K

Sr. No.156

      HIGH COURT OF JAMMU AND KASHMIR AT JAMMU


                                                      WP(C) No. 803/2021
                                                      CM(3454/2021)

                                            (Through Video Conferencing)

Prinka Sharma and another

                                            ......Petitioner(s)
                         Through:- Mr. Pawan Kumar Hans, Advocate

             V/s

Union Territory of J and K and others

                                            ......Respondent(s)
                         Through:- None.

Coram :-     HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE


                             JUDGMENT(ORAL)

1. Petitioners through the medium of instant petition, claim that they

being major have contracted the marriage out of their free will and are

living together as husband and wife, but are apprehensive of being

subjected to physical violence at the hands of respondents No. 5 and 6

as petitioner No. 1 has contracted the marriage against their wishes.

They seek protection and security cover from the official respondents.

2. Heard and perused the file. From the perusal of record annexed with

the writ petition, it reveals that petitioners are major and have

contracted the marriage according to Hindu Law, rites and customs.

3. Keeping in view the prayer made in the writ petition, I deem it proper

to dispose of the same at this stage itself by directing the official

respondents to provide adequate security cover to the petitioners and

act in accordance with the law laid down by the Apex Court in Lata Page 2 of 2 WP© No. 803/2021

Singh v. State of UP, (2006) 5 SCC 475. However, it is made clear

that if there is any FIR against the petitioners, in that eventuality,

Police may go ahead with the investigation, of course, under rules.

4. Disposed of along with connected CM(s).

(Tashi Rabstan) Judge Jammu 22.04.2021 Madan Verma-PS

Whether the order is speaking : Yes/No.

Whether the order is reportable : Yes/No.