RUBINA BANOO Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Petitioner No. 1, namely, Rubina Banoo, states that she has attained the age of majority and has married petitioner No. 2, of her own free will and without any undue threat or coercion.

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

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