ASMA CHOWDHARY Vs. UT OF J & K

JUDGEMENT

(1.) (through video conference from Srinagar) 1. Petitioners claim to be major, as such, claim to have contracted marriage out of their own free will, in support whereof, copies of Aadhar Card and 10th Class Mark Sheet issued by the J&K State Board of School Education, wherein Date of Birth of petitioner No.1 is recorded as 14.08.1997 have been annexed. In support of the contract of marriage, photocopy of the marriage agreement, duly attested two affidavits and the Nikahnama issued by the concerned Qazi have been placed on record.

(2.) Learned counsel for the petitioners prays for protection, as according to him, the petitioners have contracted marriage against the wishes of their parents, therefore, are apprehending harassment at their behest through respondent Nos.1 to 6.

(3.) The Hon'ble Apex Court in the case of Lata Singh Vs. State of U.P. and another reported in(2006) 5 SCC 475 has issued the following directions:-