SAYIMA JABEEN Vs. STATE OF J & K

JUDGEMENT

(1.) Petitioners through the medium of instant petition, claim that they being major have contracted the marriage out of their free will and are living together as husband and wife, but are apprehensive of being subjected to physical violence at the hands of respondents No. 5 to 7 as petitioner No. 1 has contracted the marriage against their wishes. They seek protection and security cover from the official respondents.

(2.) Heard and perused the file. From the perusal of record annexed with the writ petition, it reveals that petitioners are major and have contracted the marriage according to Muslim Law, rites and customs.

(3.) Keeping in view the prayer made in the writ petition, I deem it proper to dispose of the same at this stage itself by directing the official respondents to provide adequate security cover to the petitioners and act in accordance with the law laid down by the Apex Court in Lata Singh v. State of UP, (2006) 5 SCC 475. However, it is made clear that if there is any FIR against the petitioners, in that eventuality, Police may go ahead with the investigation, of course, under rules.