High CourtsSingle Bench(2021) 02 J&K CK 0078

Bilal Ahmad Dar And Anr vs Union Territory Of J&K And Ors

Jammu And Kashmir High Court · Decided on 12 February 2021

HON’BLE JUDGES
Sanjay Dhar, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 211 Of 2021, CM No. 799 Of 2021

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Judgment

19 paragraphs · 376 words
1.

Through the medium of instant petition, the petitioners seek a direction upon official respondents to provide them adequate protection as they

apprehend danger to their lives from the private respondents. It is submitted that the petitioners are major and that they have entered into wedlock out

of their free and volition. In support of their contention, the petitioners have placed on record copies of Nikah Nama, marriage agreement, affidavit of

petitioner No.2, copies of Aadhar Cards and age certificate of petitioner no.2.

2.

It is contended in the petition that because the petitioners have contracted marriage against the wishes of private respondents, as such, they are

facing harassment at hands of private respondents.

3.

Learned counsel for the petitioners while placing reliance on the judgment of the Supreme Court in Lata Singh v. State of U.P. and anr. 2006 (5)

SCC 475, submitted that in absence of there being any legal impediment, the petitioners are entitled to enter into wedlock as per their choice and the

official respondents are duty bound to protect their life and liberty.

4.

I have heard the counsel for the petitioners and perused the material on record.

5.

Perusal of the record annexed with the writ petition reveals that the petitioners are major and they have contracted marriage according to Muslim

Personal Law, rites and customs. Any person having attained the age of majority is entitled to contract the marriage as per his/her wishes and the

police is duty bound to protect the life and liberty of such persons.

6.

Keeping in view the relief sought, this writ petition is disposed of, at this, with a direction to the official respondents to provide adequate security

cover to the petitioners in accordance with the law laid down by the Supreme Court in Lata Singh v. State of U. P. (2006) 5 SCC 475, if and when

petitioners approach them.

7.

It is made clear that no opinion is being been expressed with regard to the authenticity of age proof of the petitioners, particularly that of petitioner

No.2 as also with regard to the validity of their marriage. The official respondents are free to take a view on the basis of the available material and

thereafter proceed in accordance with the law.