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Judgment
Mr B.A. Dar Sr AAG waives notice on behalf of respondents. 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 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 respondents to provide them adequate security cover and ensure that no harassment is caused to them.
Mr. Parvaiz Lone, learned counsel for the petitioners, states that petitioners would be satisfied, if a direction is issued to respondents 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, Kupwara and Station House Officer Police Station, Trehgam Kupwara, 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. 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 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.