RAKESH SINGH KATOCH Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioners have approached this Court seeking protection of their life and liberty as they have solemnized marriage against the wishes of the family members of petitioner No.2.

(2.) The petitioner No.1 is stated to be serving with the Indian Army and posted in 9 Bn. Punjab at Siachin Glacier, whereas the date of birth of petitioner No.2 as per 10th class certificate annexed with the petition is 10.02.2000. Hence, both are of marriageable age.

(3.) The marriage was solemnized on 11.07.2019.