IRSHAD AHMED Vs. UT OF J&K

JUDGEMENT

(1.) Petitioners claim that they, being major, have contracted marriage out of their freewill and are living as husband and wife, but are apprehensive to be subjected to physical violence and harassment at hands of their relatives, as petitioners have contracted marriage against their wishes. Petitioners, therefore, seek protection and security cover from respondents.

(2.) Heard and perused the file.

(3.) Perusal of record annexed with writ petition reveals that both the petitioners are major and have contracted marriage on 5/2/2022 according to Muslim Personal Law, rites and customs.