Nuzhat Khan And Anr vs Ut Of J&K And Ors
2026 Latest Caselaw 988 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Nuzhat Khan And Anr vs Ut Of J&K And Ors on 20 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                  Serial No. 85
                                                                                  Supplementary List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR


                                                     WP(C) No. 314/2026

                Nuzhat Khan and Anr.
                                                                          ..... Appellant/petitioner(s)
                                                    Through: -
                                         Mr. Farooq Ahmad Paul, Advocate


                                                            V/S
                UT of J&K and Ors.
                                                                                 ..... Respondent(s)

Through: -

Ms. Maha Majeed, AC vice Mr. Mohsin Qadri, Sr. AAG

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 20.02.2026

01. 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".

02. Notice. Notice waived by Ms. Maja Majeed, learned assisting counsel

on behalf of official respondents.

03. Heard learned counsel for the parties.

04. The documents placed on record by the petitioners do disclose that

they have attained the age of majority and have entered into a wedlock

on 14.02.2026.

05. 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.

06. Disposed of.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 20.02.2026 "Mohammad Yasin Dar"