Simran Kour & Anr vs Ut Of J&K & Ors
2026 Latest Caselaw 2181 J&K

Jammu & Kashmir High Court

Simran Kour & Anr vs Ut Of J&K & Ors on 10 April, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                  Sr. No. 2092026:JKLHC-JMU:1003
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

WP(C) No. 946/2026

Simran Kour & Anr.                                  .... Petitioner/Appellant(s)
                 Through:- Mr. Susheel Kumar Sambyal, Advocate
               V/s
UT of J&K & Ors.                                .....Respondent(s)
               Through:- Ms. Chetna Manhas, Assisting Counsel to
                          Mrs. 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 12.08.2025,

according to Hindu Rights and Rituals.

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 2026:JKLHC-JMU:1003 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 Asif Tantray