PERMEENA BANNO Vs. UT OF JAMMU AND KASHMIR

JUDGEMENT

(1.) Through the medium of this petition, the petitioners seek a direction upon official respondents to provide them the police protection as they apprehend danger to their lives from respondents No.4 to 7 who are their relatives. It is submitted that the petitioners are major and that they have entered into wedlock out of their free will and volition. It is contended that because the petitioners have contracted the marriage against the wishes of respondents No. 4 to 7, as such, they are facing harassment at their hands. It is averred in the petition that there is apprehension in the mind of the petitioners that they would be killed by respondents No.4 to 7 in order to satisfy their ego. The petitioners, therefore, seek protection and security cover from official respondents.

(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 the 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.) I have heard the counsel for the petitioner and perused the record on the file.