RUKSANA BEGUM Vs. SENIOR SUPERINTENDENT OF POLICE JAMMU

JUDGEMENT

(1.) Pursuant to the directions issued by this Court dtd. 15/3/2019, Ruksana Begum has been produced in the Court. It appears that her statement was recorded before the Registrar Judicial of this Court, wherein she stated that she wants to marry one Harjinder Singh, S/o Gulzar Singh, R/o Bishnah, Laswara, Jammu, who belongs to the Sikh community and that her parents had kept her in illegal confinement for the last one and a half years against her wishes. In the open Court, she has reiterated what had been stated by her before the Registrar Judicial.

(2.) Considering the submissions made, it is clear that the petitioner cannot be prevented from exercising her right to live with a person of her choice. Reference in this regard can be made to the judgment passed by the Apex Court in Lata Singh v. State of UP and anr, AIR 2006 SC 2522. Accordingly, this petition is allowed.

(3.) The Station House Officer, Nagrota and Station House Officer, Bishanah are directed to ensure that no harm is caused to the life and limb of the petitioner - Ruksana Begum and Harjinder Singh on account of their relationship. Disposed of accordingly along with connected IA.