Razia Begum And Another vs Ut Of J&K And Others
2021 Latest Caselaw 739 j&K

                                                            Sr. No. 115




     HIGH COURT OF JAMMU AND KASHMIR AT JAMMU


                                              WP(C) No. 1391/2021
                                              CM No. 5625/2021

Razia Begum and another                           .... Petitioner/Appellant(s)

                                  Through:- Mr. L. K Mishra, Advocate
                                            with Mr. Himanshu Sharma,
                                            Advocate

                            V/s

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

                                  Through:-

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. It is submitted by the counsel for the

petitioners that petitioner No. 1 has married petitioner No. 2 out of her free

will and this was not acceptable to respondent Nos. 4 to 13, who are now

harassing her.

2. Both the petitioners are present in person and are identified by their

counsel.

3. Petitioner No. 1 submits that she is major and her Date of Birth is

16.02.2002. She further submits that all her certificates are in the custody

of her parents who are threatening to the life and liberty of both of them.

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

Requisites for the same within one week.

5. List on 24.09.2021.

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

Bench, respondent Nos. 2 & 3 are required to act in accordance with the

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

2006 (5) SCC 475, and shall ensure protection/security be provided to

petitioners in view of apprehension of threat, if the petitioners approach

them.

7. Copy of the order be provided to learned counsel for the

petitioners under the seal and signature of Bench Secretary of this

Court.

(Sindhu Sharma) Judge JAMMU 16.07.2021 SUNIL-II

SUNIL KUMAR 2021.07.16 16:49 I attest to the accuracy and integrity of this document