Mehnaz Glory And Another vs Union Territory Of J&K And Others
2021 Latest Caselaw 7 j&K/2

                                                                    Admission
                                                                    Sr. No. 108
              HIGH COURT OF JAMMU AND KASHMIR
                         AT SRINAGAR
                                     WP(C) No. 72/2021
                                     CM No. 268/2021
                                     CM No. 267/2021
                                     CM No. 205/2021

Mehnaz Glory and another                                    ......Petitioner(s)

                        Through :- Mr. Mansoor A. Mir, Advocate.
                                    v/s

Union Territory of J&K and others                           ......Respondent(s)

                         Through :-

Coram:        HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
::: :                                   (Through Virtual Mode from Jammu)
                                       ORDER

CM No. 267/2021

For the reasons stated in the application, the same is allowed. The

needful be done within three weeks after resumption of normal Court working.

Disposed of accordingly.

WP(C) No. 72/2021.

The petitioners submit in the petition that they are legally

wedded couple as they have entered into marriage of their own will. The

private respondent, brother of petitioner No.1, is causing interference in the

matrimonial life of the petitioners without any justification. The petitioners

are required to be protected from the harassment caused by the said

respondent.

As the petitioners claim to be major and having entered into

wedlock of their own volition they are required to be protected against the

harassment, if any caused by the said respondent. Learned counsel for the

petitioners has referred to judgment passed by the Hon'ble Supreme Court in 2 WP(C) 72/2021

writ petition (Crl) No. 028/2004 decided on 07.07.2006 titled Lata Singh Vs.

State of U.P.

Keeping in view the facts pleaded, the petition can be disposed

of at this stage even without notice by issuing appropriate directions to the

official respondents.

Accordingly, it is directed that the official respondents shall

provide necessary protection to the petitioners, if the petitioners approach the

official respondents with the allegations of harassment by the said

respondent.

However, it is made clear that the court has not expressed any

opinion on the validity of the marriage between the parties.

The petition is disposed of along with connected CM(s).

(Puneet Gupta) Judge Srinagar 22.01.2021 Shammi

Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No

SHAMMI KUMAR 2021.01.22 16:53 I attest to the accuracy and integrity of this document