Rajnesh Oswal, J
1. The grievance of the petitioners is that being majors, they have solemnized their marriage on 22.05.2022 with their free will and without any
pressure, threat or coercion. Learned counsel for the petitioners submits that the respondent Nos. 4 & 5 are continuously harassing and threatening
the petitioners of dire consequences, despite knowing the fact that the petitioners have solemnized their marriage. The petitioners have raised an
apprehension of a threat to their life at the hands of private respondents. The petitioners have placed on record photocopies of certificates to show
their age proof. The petitioners have also placed on record the copy of marriage agreement and copy of nikah nama.
2. Without commenting upon the validity of the marriage, this writ petition is disposed of at this stage with a direction to the petitioners that in the event
they apprehend any threat to their life and liberty at the hands of the respondent Nos. 4 & 5, they shall approach respondent No. 3 i.e. SHO, Police
Station, Bhaderwah, who shall look into the grievance of the petitioners and if found genuine, he shall provide protection to the petitioners against the
threats from respondent Nos. 4 & 5. This order shall not be considered as a stamp of approval of marriage solemnized between the petitioners and
shall not come in the way of investigation in the event any FIR has been registered.
3. At this stage, petitioner No. 2 volunteers to deposit a sum of Rs. 5.00 lacs as FDR in the name of petitioner No. 1. The petitioner No. 2 shall furnish
the photocopy of the FDR with the respondent No. 3 at the time of furnishing of this order.
4. Disposed of along with connected CM.
