KAUNSAR RAHIM Vs. UNION TERRITORY OF J&K

JUDGEMENT

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

(2.) Heard and perused the record.

(3.) Perusal of the record annexed with the Writ Petition reveals that the Petitioners are major and have contracted marriage on 1st of April, 2026, according to the Muslim Personal Law, rites and customs.