MEHAK IRFAN Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Petitioners seek protection as they apprehend harassment at the hands of respondent no.4, given the marriage they have entered into against his wishes as also their relatives. Petitioners claim that they are major and have entered into marriage out of their own free will and consent.

(2.) I have heard counsel for parties. I have gone through the file as well.

(3.) Taking into account relief solicited for by petitioners, writ petition is disposed of with a direction to respondents to provide security cover to petitioners and act in strict accordance with law laid down by the Supreme Court in Lata Singh v. State of U. P. (2006) 5 SCC 475, and Shakti Vahini v. Union of India and others AIR 2018 SC 1601, however, subject to the condition that both petitioners are major, particularly petitioner no.1, and marriage has been solemnized in strict accordance with prevalent laws, and if there is any case/FIR against any of petitioner(s), police, in such event, shall be free to go ahead with the investigation under rules.