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Muskan Devi And Another vs Ut Of J&K And Others
2021 Latest Caselaw 1022 j&K

Citation : 2021 Latest Caselaw 1022 j&K
Judgement Date : 2 September, 2021

Jammu & Kashmir High Court
Muskan Devi And Another vs Ut Of J&K And Others on 2 September, 2021
                                                                 Sr. No. 5



           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT JAMMU

                                                  WP(C) No. 1295/2021
                                                  CM No. 5309/2021


Muskan Devi and another                                .... Petitioner/Appellant(s)


                                 Through:-     None

                           V/s

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

                                 Through:-     Mr. Raman Sharma, AAG.


Coram :      HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE

                                      ORDER

1. The petitioners have filed the present writ petition seeking protection as

there is threat perception to their life in view of fact that they have contracted

marriage against the wishes of the respondents and of their own free will and

consent.

2. There is no representation on behalf of the petitioners.

3. The respondent no.2, SHO, Police Station Khour, in his status report, has

reported that the petitioner nos. 1 and 2 are major and have entered into a

marriage as per the law, out of their free will and without any coercion. There is

neither any missing report nor any complaint is pending against them. It is also

submitted that the petitioners have not approached the Police Station for any

protection or security cover on the apprehension of threat to their lives.

4. In view of the aforesaid submissions, this petition is disposed of with a

direction that in case the petitioners approach the respondents on any

apprehension of threat to their life and liberty, the respondents in terms of

judgment of Apex Court in the case of Lata Singh v. State of U.P. shall provide

adequate security to them and ensure no one interferes in their married life.

Disposed of as above.

(Sindhu Sharma) Judge JAMMU 02.09.2021 Raj kumar

 
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