SHELLI SEHRIA Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The petitioners have approached this Court seeking protection of their life and liberty as they had solemnized marriage against the wishes of family members of petitioner No.1. It is an inter-religion marriage.

(2.) They had filed the present petition on 10.08.2020, which was listed in the Court on 11.08.2020. On that date, learned counsel for the petitioners submitted that the petitioners are facing threat to their life and liberty from family members of petitioner No.1, hence, they are not able to come to his office to appear in Court. He prayed for grant of interim protection so as to enable them to appear in court and make a statement.

(3.) On 11.08.2020 this Court passed the following order: