NASEEMA BANO Vs. UT OF J&K

JUDGEMENT

(1.) The petitioners, both being of the age of majority, have exercised their free will to enter into marital relationship and for that have earned displeasure of their respective families. To lend confirmation to the fact of their marriage having been solemnized out of their free will and volition, the petitioners have put on record a notarized marriage certificate dtd. 21/10/2022. Along with the writ petition, the petitioner no. 1's Aadhar Card evidencing her date of birth is also annexed which confirms the fact that the petitioner no. 1 was major at the time of solemnizing marriage with the petitioner no. 2.

(2.) The petitioners are in hiding fearing about safety and security of their life and limb suffering wrong at the hands of respondent nos. 4 and 5 are carrying hard feelings against the petitioners for their act of marrying each other.

(3.) Keeping in view the mandate and dictate of the Hon"ble Supreme Court as laid down in case of Lata Singh vs. State of UP and anr, 2006 (5) SCC 475 in terms whereof a direction has been set into effect for the Govt. Administration and Police Authorities throughout the Country to see to it that if any boy or girl who is a major undergoes inter-caste or inter-religious marriage with a girl or boy who is also major, then the marrying individuals are not to be harassed by any one nor to be subjected to threats or acts of violence, and in case any such threat or harassment is confronted to be inflicted on the individuals then the persons responsible for holding out such threats/harassments are to be taken to task by instituting criminal proceedings by the Police against such persons and further stern action to be taken as provided by law.