SHARIFA BIBI Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The present petition has been filed by the petitioners, who are not present in the court today, seeking a writ of mandamus, directing the respondents No. 2 to 4 to provide adequate security cover to them, who have solemnized marriage out of their own free will and consent and further that no harassment be caused to them at the behest of respondents No. 5 to 8 and their relatives.

(2.) The documents reflecting the marriage of the petitioners are on record. The petitioners have also placed on record the documents, which show that both of them are major.

(3.) It is stated in the petition that despite having married each other with their own free will and consent, the private respondents through the agency of police may try to harass them and get them framed in false cases.