Ulfat And Anr vs Union Territory Of J And K Th. Ssp
2026 Latest Caselaw 815 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ulfat And Anr vs Union Territory Of J And K Th. Ssp on 17 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                  Serial No. 132
                                                              Supplementary Cause list
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                                   WP(C) 286/2026

ULFAT AND ANR.                                             ...Appellant(s)/Petitioner(s)

Through:    Mr. Zakaria Rafiqi, Advocate
                                         Vs.

UNION TERRITORY OF J AND K TH. SSP
                                                                        ...Respondent(s)
SRINAGAR AND OTHERS.
Through: Mr. Waseem Gul, GA vice
         Mr. Mohsin Qadri, Sr.AAG
CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                      ORDER

17.02.2026

1. Petitioners are stated to have solemnized marriage out of their volition against the wishes of their respective families, who are now bent upon to disturb their marital life. Apprehending arrest by the police concerned, at the instance of private respondents, the petitioners have approached this court to seek protection to their life and liberty in application of the ratio laid down by the Apex Court in case titled "Lata Singh v. State of U.P. (2006) 5 SCC 475, and Shakti Vahini v. Union of India and others AIR 2018 SC 1601".

2. Notice. Notice waived by Mr. Waseem Gul, learned Government Advocate appearing vice Mr. Mohsin Qadri, learned Sr. AAG on behalf of official respondents.

3. Heard learned counsel for the petitioners.

4. The documents placed on record by the petitioner do disclose that they have attained the age of majority and have entered into wedlock on 10.01.2026.

5. Having regard to the ratio laid down by the Apex court in the judgment supra, as also the averments taken in the memo of petition, the petition is allowed and the official respondents are directed not to interfere with the petitioners' marital life. This order shall not, however, be construed as an acknowledgment of the validity of marriage of the petitioners and any dispute in respect thereof would be independent of the directions passed herein above.

6. Disposed of.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

17.02.2026 "Adil Ismail"