YASMEENA JAMEEL Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Learned counsel for the petitioners' states that the petitioners have entered into wedlock out of their free will and without any undue threat or coercion.

(2.) It is stated that despite having married each other with their own free will and consent, the private respondents through the agency of police are trying to harass them and get them framed in false cases.

(3.) The documents reflecting the marriage of the petitioners are on record. Learned counsel for the petitioners has also placed on record the documents, which show that both the petitioners are major.