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High CourtsSingle Bench(2022) 05 J&K CK 0012

Pranav Sharma & Anr vs UT Of J&K And Ors

Jammu And Kashmir High Court · Decided on 7 May 2022

HON’BLE JUDGES
Rajnesh Oswal, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 1011 Of 2022

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Judgment

6 paragraphs · 342 words

Rajnesh Oswal, J

1.

The grievance of the petitioners is that being majors, they have solemnized their marriage on 15.02.2022 with their free will and without any pressure, threat or coercion. Learned counsel for the petitioners submits that the respondent Nos. 4 to 8 are continuously harassing and threatening the petitioners of dire consequences, despite knowing the fact that the petitioners have solemnized their marriage. The petitioners have raised an apprehension of a threat to their life at the hands of private respondents. The petitioners have placed on record photocopies of certificates to show their age proof. The petitioners have also placed on record the copy of marriage agreement and copy of marriage certificate from the Arya Samaj, Janipur Jammu.

2.

Without commenting upon the validity of the marriage, this writ petition is disposed of at this stage with a direction to the petitioners that in the event they apprehend any threat to their life and liberty at the hands of the respondent Nos. 4 to 8, they shall approach respondent No. 2 i.e. Sr. Superintendent of Police, Jammu, who shall look into the grievance of the petitioners and if found genuine, he shall provide protection to the petitioners against the threats from respondent Nos. 4 to 8. This order shall not be considered as a stamp of approval of marriage solemnized between the petitioners and shall not come in the way of investigation in the event any FIR has been registered.

3.

At this stage, petitioner No. 1 volunteers to deposit a sum of Rs. 2.00 lacs in the bank account of petitioner No. 2. The petitioner No. 1 shall file an affidavit with the Registrar Judicial of this Court within a period of seven days from today with regard to transfer Rs. 2.00 lacs in the Bank account of the petitioner No. 2.

4.

Disposed of along with connected CM.

5.

In view of the urgency expressed, copy of this order be provided to the learned counsel for the petitioners under the seal and signatures of the Bench Secretary-cum-Addl. Registrar.