KAJU KUMAR Vs. STATE OF J & K

JUDGEMENT

(1.) Petitioners claim that they have married each other of their own free will and volition and that the respondents are bent upon harassing them and disturbing their matrimonial life.

(2.) Neither the petitioners nor their counsel is present in person before the Court. However, the issue is covered by a judgment of the Hon'ble Supreme Court in Lata Singh v. State of UP and another, AIR 2006 SC 2522, wherein it was observed as under: