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Judgment
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 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. Bilal Ahmad Khan, 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, Budgam, 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. 2 and 3. Disposed of.