BIRKASH DEVI Vs. STATE TH. HOME DEPTT.
LAWS(J&K)-2019-5-107
HIGH COURT OF JAMMU AND KASHMIR
Decided on May 28,2019

Birkash Devi Appellant
VERSUS
State Th. Home Deptt. Respondents


Referred Judgements :-

LATA SINGH VS. STATE OF U P [REFERRED TO]


JUDGEMENT

Dhiraj Singh Thakur, j, - (1.)Petitioners are present in person.
(2.)Petitioner No. 1, namely, Birkash Devi 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 show that both the petitioners are major.


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