Ankur Patiaya And Another vs Ut Of J&K And Others
2022 Latest Caselaw 295 j&K

                                                                 Sr. No. 170


         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

                                              WP(C) No. 363/2022
                                              CM No. 1337/2022


Ankur Patiaya and another                        .....Appellant(s)/Petitioner(s)


                        Through:   Mr. A.H.Bhat, Advocate.


                 Vs


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

                        Through:   Mr. Raman Sharma, AAG.

Coram: HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE

                                   ORDER

Issue notice to the official respondents. Mr. Raman Sharma,

learned AAG accepts notice on their behalf.

Keeping in view the nature of the petition, the same can be

disposed of at this stage.

The petitioners submit in the petition that they are legally wedded

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

respondents are 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 private respondents. 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 private

respondents. Learned counsel for the petitioners has referred to judgment

passed by the Hon'ble Supreme Court in writ petition (Crl) No. 028/2004

decided on 07.07.2006 titled Lata Singh Vs. State of U.P.

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 private respondents.

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

Jammu 25.02.2022 Pawan Chopra

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

PAWAN CHOPRA 2022.02.25 18:26 I attest to the accuracy and integrity of this document