RUKHSANA JANJUA Vs. UT OF J & K

JUDGEMENT

(1.) Petitioners are present in person.

(2.) Petitioner No. 1, namely, Rukhsana Janjua, states that she has attained the age of majority and has married petitioner No. 2, namely, Yashed Altaf of her own free will and without any undue threat or coercion.

(3.) The documents reflecting the marriage of the petitioners are on record.