MEENA KUMARI Vs. STATE OF J & K

JUDGEMENT

(1.) The case of the petitioners is that they are well educated, major and have solemnized the marriage with each other with their free consent without any pressure, coercion or undue influence from any quarter. The petitioners have executed marriage agreement on 1/10/2018 duly registered by Notary Jammu as is evident from Annexure-I and also sworn separate affidavits stating therein that they are major and as such, they have solemnized the said marriage without any pressure from any quarter. After the execution of marriage agreement, petitioners have performed marriage at Arya Samaj, Janipur Colony, Jammu, on 29/11/2018 as is evident from Annexure-III.

(2.) It is further stated in the petition that private respondents and relatives of petitioner No.1 are not happy with the said marriage as the said marriage is against the wishes of her parents and relatives, as such, respondent Nos.5 and 6 are giving threats to take away the lives of the petitioners if petitioner No.1 will not leave her husband i.e. petitioner No.2 and married to a person selected by them. Private respondents are unnecessary harassing and threatening the petitioners for the reasons that the petitioner No.1 has married against the wishes of her parents and relatives particularly respondent Nos.5 and 6.

(3.) They have proceeded to state that their movement has been restricted due to the continuous harassment meted out to them at the hands of respondent Nos.5 and 6 and their relatives. They have also stated that the threat perception looms large on their heads, as the respondent No.5 and 6 have openly declared that they will do away with their lives.