MONIKA MEHRA AND ANR Vs. STATE & OTHERS

JUDGEMENT

(1.) The petitioners claim to be major, as such claim to have contracted marriage according to their own will and choice.

(2.) Through the instant writ petition, the petitioners seek issuance of directions to the official respondents to provide adequate security to them, on account of their allegedly facing threat to their life and liberty at the hands of respondent No. 6-father of petitioner No.1.

(3.) The date of birth of petitioner No.1-Monika Mehra is recorded in the Aadhar Card (Annexure 'C') issued by the Government of India and Matriculation Certificate issued by the J & K State Board of School Education, Jammu as 16.01997 (Annexure 'D'). In other words, petitioner No.1 is 21 years of age, while as per copy of Aadhar Card Annexure-C, issued by the Government of India, date of birth of petitioner No.2-Mukesh Kumar is recorded therein as 25.09.1996. In other words, petitioner No.2 is more than 21 years of age.