RIMPY MALA Vs. STATE

JUDGEMENT

(1.) The case of the petitioners is that they are major and out of their love and affection, they have decided to marry each other. Petitioner No.2 and his family approached respondent No.4 and 5 for marriage but they have not shown any interest in the said proposal and are unwilling to marry petitioner No.1 with petitioner No.2, which compelled petitioners to run away from their houses and came to Jammu where they executed marriage agreement duly registered by Public Notary on 3/4/2019 and thereafter solemnized marriage in Arya Samaj according to Hindu Rites and Customs. After the solemnization of the marriage between the petitioners, petitioner No.1 joined the company of petitioner No.2 as his legally wedded wife. It is further stated that as the said marriage was against the wishes of respondent Nos.4 and 5, they may lodge a false and frivolous complaint against petitioner No.2 and his family members.

(2.) The petitioners, in person, appeared before this court at the time of hearing of the petition along with their counsel. They have categorically stated in the open Court that they have solemnized marriage with each other on 3/4/2019 with their own free will and consent, and without any force from anybody. They have also executed marriage agreement on 3/4/2019.

(3.) During the course of argument, learned counsel for the petitioners, has stated that the petitioners would be satisfied, if this petition is disposed of at this stage by directing official respondents to provide adequate protection from the harassment at the hands of respondent No.4 and 5.