MOHD. SHABIR Vs. UT 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. 2-Rubeena Bibi are trying to harass the petitioners.

(2.) In similar circumstances, where the parties had entered into wedlock of their own free will and volition, the Hon'ble Supreme Court in Lata Singh v. State of UP and Anr., AIR 2006 SC 2522 has held as under:

(3.) In view of the above, this petition is, accordingly, disposed of at this stage, with a direction to the official respondent Nos. 2 to 4 to take appropriate action strictly in accordance with the ratio of the aforementioned judgment.