FATTE Vs. UT OF JAMMU AND KASHMIR

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 from respondents.

(2.) Heard, perused and considered.

(3.) Perusal of record annexed with writ petition, prima facie, reveals that petitioners are major and have contracted marriage on 14/3/2024, according to Muslim Personal Law, rites and customs.