SHAGUFTA MAQBOOL Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Petitioners are not present in person.

(2.) Learned counsel for the Petitioners states that petitioner No. 1 namely Shagufta Maqbool has attained the age of majority and has married with 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 have also placed on record the documents, which show that both the petitioners are major.