RAKHMAT JAAN Vs. STATE OF J & K

JUDGEMENT

(1.) In view of the urgency expressed by learned counsel for the petitioner, this petition is taken up for final disposal.

(2.) The case projected by the petitioners is that they being major have contracted marriage out of their free will on 25.07.2018 as per Muslim rituals and are living together as husband and wife, but are apprehensive of being subjected to physical violence at the hands of private respondents No.5 to 8, as petitioner no.1 has contracted the marriage against their wishes. Petitioners seek protection and security cover from official respondent Nos. 2 to 4.

(3.) Heard and considered.