SAJAD AHMED Vs. STATE OF JAMMU & KASHMIR

JUDGEMENT

(1.) The case of the petitioners is that they are major and capable of understanding their well-being, on 12/12/2018 performed Marriage as per Muslim Law, out of free will, pressure, coercion and undue influence from any quarter as is evident from Nikah Nama (Annexure-II). They also executed a Marriage Agreement dtd. 14/12/2018 (Annexure-I) duly attested by Notary Public, District Rajouri. After the solemnization of the marriage, petitioners went to the house of respondent No.6 for getting blessings but it was quite shocking to the petitioners when telephonically they were openly threatened by respondent No.6 of dire consequences. Respondent No.6, in order to satisfy his ego and for his reputation in the society is bent upon to eliminate petitioner No.1 and further forcibly trying to retrieve petitioner No.2. Even other private respondents are using all foul means to break the happy and prosperous marital life of the petitioners.

(2.) It is further stated in the petition that the petitioners are innocent and have solemnized the marriage with their own choice. The movements of the petitioners have been restricted in view of the continuous harassment and threat perception at the hands of respondent Nos.6 to 10 as they have openly declared that they will kill both the petitioners.

(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.6 to 10. They have also stated that the threat perception looms large on their heads, as the respondent Nos. 6 to 10 have openly declared that they will do away with their lives.