Jammu & Kashmir High Court - Srinagar Bench
(Virtual Mode) vs Union Territory Of Ladakh And ... on 20 May, 2021
S. No. 110
Before Notice (Supp)
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
WP (C) no. 971/2021
CM no. 3147/2021
(Virtual mode)
Khadeeja previous name Virah Pal Kour and anr.
.... Petitioner(s)
Through: Mr Bhat Khursheed, Advocate
V/s
Union Territory of Ladakh and others
... Respondent(s)
Through: Mr B. A. Dar, Sr. AAG
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge
ORDER
20.05.2021
When this matter was taken up for consideration on 18 th May, 2021, the court
while noticing the relief seeking protection to their life as guaranteed under the
Constitution of India in terms of Article 21 qua living a peaceful married life, had
directed the concerned police that in case the petitioners approach them, they shall
provide protection to them till next date. The court further desired to hear the
petitioner.
Ordinarily, the court on the strength of the pleadings of the parties supported by
the documents and the affidavit, issue directions qua protection to their life in tune
with the mandate of the judgment of Hon'ble Supreme Court delivered incase titled
Lata Singh vs. State of UP reported as AIR 2006 SC 2522 but keeping in view the
nature of pleadings vis-à-vis conversion of religion of the petitioner no. 1, it was
though proper to ensure that the statement of the said petitioner is recorded by this
court to ascertain as to whether the averments made in the writ petition are supported
by the said petitioner who is shown to have converted.
Today when the matter was taken up for consideration, petitioners 1 and 2
appeared through virtual mode along with their counsel. Petitioner no. 1 submitted
that she has, of her own free will with sound mind and without any force from any
quarter including the petitioner no.2, made a declaration qua conversion to Islam in
presence of the authorized persons which declaration is recorded and placed on record
of the petition as Annexure-1. She further stated that she being major has married the
petitioner no. 2 of her own free will and necessary requirements, in this connection,
have been fulfilled as required in terms of law. To substantiate the averment of being
major the petitioners have placed on record the date of birth certificates issued by the
AMJAD AHMAD LONE
2021.05.21 10:04
I attest to the accuracy and
integrity of this document
Board of School Education, which shows the date of birth of petitioner no. 1 as
19.12.1995 and that of petitioner no. 2 as 15.11.1989.
Petitioner no. 1 further submits that it was with great difficulty that she
managed, with the help of her friends in jammu, to cause appearance before this
Court. She submits that there is a persistent threat to her life as also of the petitioner
no. 2 as she has married petitioner no. 2 to the disliking of respondents 6 and 7 and it
is on their instance that large number of people are bent upon to kill the petitioners.
Petitioner no. 1 further submits that she looks up to this court to save her life as also
the life of her husband as this court ensures guarantee of the rights of the citizens as
enshrined in the Constitution of India.
Petitioner no. 1 further submits that at the instance of respondents 6 and 7,
respondent no. 4 has registered a case against the petitioners at Police Station Satwari.
In view of the fact situation as discussed above, the court felt it necessary to
seek the assistance of Mr B. A. Dar, learned Senior Additional Advocate General,
who being incidentally available, submits that he may be granted some time to
respond.
Heard learned counsel for the parties.
Notice is waived by Mr B. A. Dar, learned Sr. AAG, on behalf of respondents 1
to 5. Notice by whatever mode, shall be served upon respondents 6 and 7 within one
week. In the meanwhile, in order to ensure protection to the life of the petitioners in
peculiar facts and circumstances of the case, it has become necessary to direct
respondents 1 to 5 to ensure that the petitioners are not harassed/attacked/kidnapped
or caused any harm by respondents 6 and 7 or by anyone at their instance and they
shall be allowed to live their married life the way they like and protect their rights in
terms of the guarantee as enshrined by the Constitution of India. Respondents 1 to 5 in
general and 3 and 5 in particular, within whose jurisdiction the petitioners are stated to
be residing, i.e. SSP Budgam and SHO Police Station Chadoora, shall ensure
implementation of the directions in letter and spirit. SHO of Police Station Satwari,
Jammu is also directed not to take any coercive steps against the petitioners in
pursuance to the case if any registered.
Copy of this order be furnished to the learned counsel for the parties under the
seal and signature of Bench Secretary for compliance.
List on 28th May, 2021 in the supplementary cause list.
(Ali Mohammad Magrey)
Judge
Srinagar
20.05.2021
Amjad
AMJAD AHMADLone
LONEPS
2021.05.21 10:04
I attest to the accuracy and
integrity of this document
