Priya Devi And Anr vs Ut Of J&K And Ors
2022 Latest Caselaw 512 j&K

                                                                              95
            HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT JAMMU

                                               WP(C) No. 676/2022
                                               CM No. 2150/2022

Si




Priya Devi and anr.                                  ....Petitioner/Appellant(s)

                 Through :- Mr. Dharamvir, Advocate.
                V/s
UT of J&K and ors.                                            ....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.

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 17.02.2022 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 in case the petitioners

approach the official respondents with the representation, the

official respondents shall assess the threat perception as projected

by the petitioners and accordingly proceed in the matter.

However, it is made clear that the court has not expressed any

opinion on the validity of the marriage between the petitioners nor

of threat or harassment allegations leveled against the private

respondents.

The petition is disposed of along with connected CM(s).

(Puneet Gupta) Judge JAMMU 29.03.2022 (Tarun)