ARJUN DEV Vs. STATE OF J & K

JUDGEMENT

(1.) Case of the petitioner is that the petitioner and respondent No. 7 were in love for the last five years. They tried to persuade their parents to solemnize marriage but they did not agree. On 24/4/2019, they solemnized marriage according to their wishes and started living as husband and wife at village Majua, Tehsil Bishnah, District Jammu.

(2.) It is stated that the respondent No. 4 to 18 committed criminal trespass in the house of the petitioner, beat all the family members of the petitioner and respondent No. 7. The petitioner and respondent No. 7 were brought to the Police Station, Bishnah and in the Police Station the respondents No. 8 to 18 snatched Mangalsutra, Bridal bangles, removed sandoor from the forehead of the respondent No. 7 and beat the respondent No. 7 in the police station. It is further stated that the respondent No. 7 refused to go with the respondents but they forcibly took her with them to Pathankot despite showing all the documents of marriage to the police.

(3.) It is stated that the respondent No. 7 informed the police that she solemnized marriage with the petitioner out of her own will and wants to live with the petitioner as legally wedded wife of the petitioner, but the respondent forcibly took her to Punjab and kept her and the petitioner in wrongful confinement for five days.