MOHAN LAL Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Both the petitioners are present in person. Petitioner No. 2- Navjyot states that she has attained the age of majority and married with petitioner No. 1 out of her own free will and consent.

(2.) The documents reflecting the marriage of the petitioners are on record. The petitioners have also placed on record the documents, which show that both of them are major.

(3.) It is stated in the petition that despite having married each other with their own free will and consent, the private respondent through the agency of police are harassing them and intend to get them framed in false cases.