Minal Shan And Another vs Ut Of J&K And Others
2021 Latest Caselaw 794 j&K

                                               Sr. No. 116
         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU
                                                         WP(C) No. 1503/2021
                                                         CM No. 5951/2021

Minal Shan and another                                    .... Petitioner (s)
                                     Through:- Mr. Qayoom Choudhary, Adv.
                               V/s
UT of J&K and others                                      .....Respondent(s)
                                     Through:- Mr. Ravinder Gupta, AAG

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

1. Petitioners seek a direction to respondent Nos. 2 & 3 to protect their

life and liberty as they have married against the wishes of private respondent

Nos. 4 to 13, who are threatening them. Petitioner No. 1 who is present in

Court and identified by her counsel submit that she is major and has married

petitioner No. 2 out of her free will and this was not acceptable to respondent

Nos. 4 to 13, who are now threatening them.

2. Issue notice to the respondents, returnable within four weeks.

Requisites for the same within one week.

3. List on 25.10.2021.

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

respondent Nos. 2 & 3 shall not act in violation of the directions contained in

the judgment rendered in case titled Lata Singh v. State of U.P. and anr.;

2006 (5) SCC 475, and adequate security be provided to them, if the

petitioners approach them.

(Sindhu Sharma) Judge JAMMU 02.08.2021 Angita