Jammu & Kashmir High Court
Shahid Ahmed And Another vs Union Territory Of J And K And Others on 1 February, 2021
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Serial No. 122
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
(Through Video Conferencing at Jammu)
WP (C) No. 127/2021
CM No. 619/2021
Shahid Ahmed and another ...Petitioner(s)
Through:- Mr. Irfaan Khan, Advocate.
v/s
Union Territory of J and K and others ....Respondent(s)
Through:- Mr. Raman Sharma, AAG.
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
1. According to the learned counsel the petitioners have married against the wishes of private respondents 7 to 9 and , as such, are being unnecessarily harassed. They claim to have sought protection and security from the official respondents who are stated to have failed in this regard.
2. Both the petitioners were present in the office of the learned counsel and connected through virtual mode.
3. Heard learned counsel for the petitioners, petitioners in person and perused the record.
4. From the perusal of record annexed with the writ petition, it reveals that petitioners are major and have contracted the marriage on 25.01.2021, according to Muslim Law, rites and customs.
5. Keeping in view the prayer made in the instant writ petition, it is deemed appropriate to dispose of the same at this stage with the observation 2 WP(C) No. 127/2021 that respondent No. 6- Station House Officer, Police Station Arnas shall take appropriate steps to protect the life and liberty of the petitioners and in this regard act in accordance with the law laid down by the Hon'ble Supreme Court in Lata Singh v. State of UP, (2006) 5 SCC 475 and in case there is no other legal impediment thereto.
6. It is made clear that this order shall not be construed as an authentication of the marriage of the petitioners.
7. The writ petition is, accordingly, disposed of.
(JAVED IQBAL WANI) JUDGE Jammu 01.02.2021 Renu RENU BALA 2021.02.02 16:11 I attest to the accuracy and integrity of this document