Nazia Sheikh And Another vs Ut Of J&K And Others
2021 Latest Caselaw 537 j&K

                                                             Sr. No. 125




      HIGH COURT OF JAMMU AND KASHMIR AT JAMMU


                                               WP(C) No. 897/2021
                                               CM No. 3731/2021


Nazia Sheikh and another                           .... Petitioner/Appellant(s)

                                   Through:- Mr. Sheran Mirza, Advocate

                             V/s

UT of J&K and others                                        .....Respondent(s)

                                   Through:-

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                    ORDER

01. Petitioners in this petition seeks directions to the respondent Nos.

1 to 7 to provide adequate security to them as they are facing grave threat

to their life and liberty. It is averred that petitioner No. 1 have adopted

Muslim Religion and she being major has married petitioner No. 2 in

accordance with Muslim Personal Rights and Customs on 26.04.2021.

Nikah Nama, Proof of date of birth(School leaving Certificate) is also

placed on record.

02. Both the petitioners are present through virtual mode and duly

identified by their counsel.

03. It is submitted that petitioners are living together but respondent

Nos. 8 to 10 have not accepted their marriage and have started harassing

and extending threats to them due to which they fear of their life and

liberty.

04. It is submitted that in view of the judgment of the Hon'ble Apex

Court in case titled Lata Singh v. State of U.P. and another, 2006(5)

SCC 475. They being major and having married out of their free will are

entitled to protection.

05. Notice to the respondents, returnable within four weeks.

Requisites for the same within one week.

06. List on 22.07.2021.

07. Meanwhile, subject to objections and till next date before the

Bench, official respondents shall provide adequate security to petitioners

in case they approached to them.

(Sindhu Sharma) Judge JAMMU 29.04.2021 SUNIL-II