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Judgment
Heard.Â
Petitioners claim that they are major and have tied nuptial knot out of their free will in accordance with Hindu ritual 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 respondents 3 and 4 to provide them adequate
security cover and ensure that no harassment is caused to them by the private respondents and their relatives.Â
Learned counsel for the petitioners states that he will feel satisfied in case a direction is issued to the official respondents to provide adequate security
to the petitioners so that no harm is caused to them by the private respondents and their relatives.Â
Having regard to the averments in the petition and the relief sought, this petition is admitted and disposed of by providing that respondent Nos. 3 and
4 that is, the Senior Superintendent of Police, Jammu and the SHO Police Station, Bishnah shall provide adequate security to the petitioners to 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. 1 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 Nos. 3 and 4. Â
Disposed of.