Through: Mr. Vikas Pankaj Sharma vs Union Territory Of J&K And Others
2022 Latest Caselaw 4 j&K

                                                                      Sr. No. 28

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU
                                 (Through Virtual Mode)

                                                 WP (C) No. 38/2022
                                                 CM No. 108/2022


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


                         Through: Mr. Vikas Pankaj Sharma, Advocate.


                    Vs

Union Territory of J&K and others                              ..... Respondent(s)



                         Through: Mr. Raman Sharma, AAG.

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

                                     ORDER

14.01.2022

Issue notice. Mr. Raman Sharma, AAG accepts notice on behalf of the

official respondents.

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 14.01.2022 Shammi