Through: Mr. A.R Khan vs Ut Of J&K Ors
2022 Latest Caselaw 9 j&K

                                                                      Sr. No. 106

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

                                                 WP(C) No. 98/2022
                                                 CM No. 310/2022



                                                     .....Appellant(s)/Petitioner(s)
Ajay Kumar and anr.


                       Through: Mr. A.R Khan, Advocate.


                 Vs

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

                       Through: Mr. Raman Sharma, AAG


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

                                     ORDER

27.01.2022

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

accepts notice on their behalf.

Considered the plea of learned counsel for the petitioners, the petition can be

disposed of at this stage without issuing notice to the private respondents.

The petitioners submit in the petition that they are legally wedded couple

as they have entered into marriage of their own will on 20.01.2022 as per Hindu

rites. 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 27.01.2022 Tarun

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