RAMAN KUMAR Vs. STATE OF J & K

JUDGEMENT

(1.) The case of the petitioners is that they are major and were having a love affair. They disclosed the fact of their love affair to their respective parents and requested them for the solemnization of marriage between the petitioners, to which, the parents of petitioner No.1 agreed but the parents of petitioner No.2 out-rightly rejected the proposal. Even respondent Nos.4 to 6 threatened petitioner No.1 that if in future petitioner No.1 even tried to see petitioner No.2, they will eliminate him.

(2.) Constrained by the above mentioned situation, both the petitioners being major and capable of understanding their well-being, on 3/4/2019 performed Marriage as per Hindu Rites and Customs at Arya Samaj Janipur Jammu, out of free will, without any pressure, coercion and undue influence from any quarter. They also executed marriage agreement on 3/4/2019 duly registered by Notary Public, Jammu, as is evident from Annexure-II. After the solemnization of marriage between the petitioners, respondent Nos.4 to 6 had also threatened the petitioners that they will eliminate both the petitioners. The lives of the petitioners have been made miserable by respondent Nos.4 to 6 as both the petitioners had married against the wishes of respondent Nos.4 to 6.

(3.) They have proceeded to state that their movement has been restricted due to the continuous harassment meted out to them at the hands of respondent No.4 to 6. They have also stated that the threat perception looms large on their heads, as the respondent Nos.4 to 6 have openly declared that they will do away with the lives of petitioners in order to satisfy their ego.