MAH JABINA Vs. UT OF J & K

JUDGEMENT

(1.) Petitioners seek a direction to respondent Nos. 2 to 4 to provide them the police protection as they have married against the wishes of respondent Nos. 5 & 6, who are extending open threats to the petitioners. It is submitted that the petitioners are major and have married out of their own free will. Copies of Marriage Agreement dated 13.09.2021, Marriage Certificate dated 13.09.2021 and proof of petitioners' date of birth has been placed on record. Petitioners submit that since they have solemnized the marriage against the wishes of the family members of petitioner No.1.

(2.) Learned counsel for the petitioners refers to the decision of the Supreme Court in Lata Singh v. State of U.P. and anr.; 2006 (5) SCC 475, and submits that in absence of there being any legal impediment, the petitioners are entitled to marry according to their choice and the official respondents are duty bound to protect the life and liberty of the petitioners.

(3.) Both the petitioners are present in the Court and are identified by their counsel.