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Judgment
Heard. Notice. Mr B.A. Dar Sr AAG waives notice on behalf of respondents 1 to 3. Petitioners claim that they are major and have tied nuptial
knot out of their free will in accordance with Muslim law and customs. They allege that private respondents are harassing them and causing
interference in their matrimonial life. Petitioners have, therefore, approached this Court by the medium of this writ petition seeking a direction to the
respondents not to harass them and a direction to the official respondents to provide them adequate security cover and ensure that no harassment
is caused to them by the private respondents and their relatives.
Mr. Bakht Parvaiz, learned counsel for the petitioners, states that petitioners would be satisfied, if a direction is issued to respondents 2 and 3 to
provide them adequate security and not subject them to harassment.
Having regard to the averments in the petition and the relief sought, this petition is admitted and disposed of by providing that respondents 2 and
3 i.e. the Senior Superintendent of Police, Budgam and Station House Officer Police Station, Beerwah Budgam shall ensure that no harm is caused
to the life and person of the petitioners. It is, however, made clear that this order shall not come in the way of investigation of any connected case
but the Investigating Officer shall start with ascertaining and having regard to the age of petitioner No. 2 and getting her statement recorded under
section 164-A Cr.P.C. Petitioner(s) shall deliver a copy of this order each in the office of respondent 2 and 3. Disposed of.
Copy of this order be provided to the learned counsel for the petitioners under the Seal and signature of Bench Secretary.