SHAHNAZ KOUSER Vs. STATE OF J & K

JUDGEMENT

(1.) Petitioners are present in person.

(2.) Petitioner No. 1, namely, Shahnaz Kouser, 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.

(3.) The documents reflecting the marriage of the petitioners are on record. Learned counsel for the petitioners has also placed on record the documents, which shows that both the petitioners are major.