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Dali Devi & Anr vs Ut Of J&K & Ors
2021 Latest Caselaw 1167 j&K

Citation : 2021 Latest Caselaw 1167 j&K
Judgement Date : 22 September, 2021

Jammu & Kashmir High Court
Dali Devi & Anr vs Ut Of J&K & Ors on 22 September, 2021
                                           Sr. No. 93
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
                               (Through virtual mode)

                                                           WP(C) No. 1998/2021
                                                             CM No. 7424/2021

Dali Devi & anr.                                        .... Petitioner/Appellant(s)

                         Through:-      Mr. Suhail Shahbaz, Advocate

                   V/s

UT of J&K & ors.                                                .....Respondent(s)

                         Through:-

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

1. Petitioners seek a direction to respondent Nos. 2 to 6 to protect their

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

respondent Nos. 7 to 10, who are threatening them. It is submitted that

the petitioners are major and have married out of their own free will. The

proof of petitioners' date of birth has been placed on record. Petitioners

submit that since they have solemnized the marriage against the wishes of

respondent Nos. 7 to 10, as such, they are facing harassment at their

hands. Both the petitioners are present, through virtual mode, and are

identified by their counsel.

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

Requisites for the same within one week.

3. List on 27.10.2021.

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

Bench, respondent Nos. 2 to 6 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 shall ensure that nobody interferes

in their married life and adequate security be provided to them, if the

petitioners approach them.

(Sindhu Sharma) Judge JAMMU 22.09.2021 RAM MURTI

RAM MURTI 2021.09.23 14:39 I attest to the accuracy and integrity of this document

 
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