Iram Choudhary And Another vs Ut Of J & K & Ors
2026 Latest Caselaw 2174 J&K

Jammu & Kashmir High Court

Iram Choudhary And Another vs Ut Of J & K & Ors on 10 April, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                          Sr. No. 200

       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

WP (C) No. 918/2026

Iram Choudhary and Another                             .....Applicant(s)/Petitioner(s)

                                  Through :- Mr. Mohd. Sher Khan, Advocate

                        v/s
UT of J & K & Ors.                                                 .....Respondent(s)

                                  Through :- Ms. Chetna Manhas, Advocate vice
                                             Ms. Monika Kohli, Sr. AAG


CORAM:    HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                    ORDER

10.04.2026

1. Petitioners claim that they, being major, have contracted marriage out

of their freewill and are living as husband and wife, but are

apprehensive to be subjected to physical violence and harassment at

hands of their relatives, for having contracted marriage against their

wishes. Petitioners, therefore, seek protection and security from the

official respondents.

2. Heard, perused and considered.

3. Perusal of record annexed with writ petition, prima facie, reveals that

petitioners are major and have contracted marriage on 25.03.2026,

according to Mohammedan law and customs.

4. In view of the ratio laid down by the Supreme Court in Lata Singh v.

State of U. P. (2006) 5 SCC 475, and Shakti Vahini v. Union of

India & Ors AIR 2018 SC 1601, the official respondents are

directed to provide adequate protection to the life and liberty of the

petitioners, however, this shall not prevent the official respondents to

carry out the investigation of a case which may be registered against

the petitioners in respect of any other incident.

5. Needless to say, that disposal of instant petition does not authenticate

petitioners' marriage or their age/majority to enter into marriage.

6. Disposed of along with connected CMs, if any.

(Moksha Khajuria Kazmi) Judge JAMMU 10.04.2026 Manik