KESH MOHD Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Petitioner Nos. 1 and 2 are present in the Court alongwith their counsel.

(2.) This petition is filed by the petitioners seeking directions from respondent Nos. 2 to 4 to provide adequate security cover to the petitioners, who were solemnized the marriage as against the wishes of their parents, therefore, they are exposed to open threat.

(3.) Both the petitioners are asked and stated that they have solemnized the marriage as per Muslim law applicable followed by marriage agreement duly executed by the competent. Petitioner No. 2 states that she has married to the petitioner No. 1 out of free will, pressure, coercion and undue influence from any quarter.