SHIVANI CHOUDHARY Vs. U.T. OF J&K

JUDGEMENT

(1.) Petitioners appear to have entered into wedlock. According to the counsel for the petitioners, they have done it out of their free will and without any undue threat or coercion. Neither the petitioner No. 1 nor the petitioner No. 2 are present in the court today from whom it can be ascertained as to whether what is stated by the learned counsel is true or not. The allegation is that the police authorities at the behest of the close relations of petitioner No. 1- Shivani Choudhary are trying to harass the petitioners.

(2.) In Lata Singh v. State of UP and anr, AIR 2006 SC 2522 wherein the Apex court held thus:

(3.) Be that as it may, this petition is disposed of with a direction to the respondent Nos. 2 to 4 to take note of the judgement supra and proceed in accordance with law.