KHUSBOO JAN Vs. UNION TERRITORY OF JK

JUDGEMENT

(1.) Petitioners are present.

(2.) Petitioner No. 1, namely, Khusboo Jan, states that she has attained the age of majority and has married Petitioner No. 2 of her own free will and without any undue threat or coercion.

(3.) The documents reflecting the marriage of the petitioners are on record. Learned counsel for the petitioners has also placed on record the document, which shows that the petitioners are major.