Shakeela Akhter And Another vs Union Territory Of J And K And Others
2026 Latest Caselaw 524 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Shakeela Akhter And Another vs Union Territory Of J And K And Others on 9 February, 2026

                                                                Serial No. 13
                                                                REGULAR LIST

  IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR
                      WP(C) 204/2026 CM(492/2026)
SHAKEELA AKHTER AND ANOTHER                       ...Petitioner/Appellant(s)

 Through: Mr. Rabinder Singh, Advocate
                                        Vs.
UNION TERRITORY OF J AND K AND OTHERS                        ...Respondent(s)

(POLICE / HOME) Through: None

CORAM:

HON'BLE MR. JUSTICE MOHD YOUSUF WANI, JUDGE ORDE R 09.02.2026

1. Petitioners are present in person.

2. Issue notice in the main petition as well as the interim application to the respondent, returnable within a period of four weeks, subject to taking of steps within a week's time for filing reply/objections.

3. Heard learned counsel for the applicants/petitioners in respect of his prayer for grant of relief in the interim application bearing CM No. 492/2026 and considered his submissions.

4. It is the case of the applicants/petitioners that they have married with each other out of their free will and choice without any undue influence from any side. That the non-applicant/respondent No.4 who happens to be the cousin of the applicant/petitioner No.1 is not happy with their marriage. That non-applicant/respondent No.4 has been influenced by non-applicant/respondent No.5 and as such the former has been unnecessarily insisting the applicant/petitioner No.1 to marry with non-

applicant/respondent No. 5, which is not possible as being forbidden by the Personal Law of the petitioner No.1.

5. The applicants/petitioners have placed on record the affidavits sworn by them to the effect that their alleged marriage with each other is their first marriage.

6. List on 13th March, 2026.

7. In the meantime, subject to any vacation or modification upon consideration of the objections/arguments of the other side and till any contrary orders, the non-applicants/respondents 1 to 3 are directed to provide protection to the applicants/petitioners as and when they approach for the same so that their life and liberty is not interfered with by the private non-applicants/respondents. That non-applicants/ respondents 4 and 5 are also restrained to cause any interference with the life of the petitioners.

8. It is however very needful to mention, this order shall not be construed any opinion of this court regarding the validity of the marriage between the petitioners.

(MOHD YOUSUF WANI) JUDGE SRINAGAR:

09.02.2026 "Mubashir"