Human Rights Commission in this State seeks Law against Live-in Relationships

On Wednesday, the Rajasthan Human Rights Commission demanded that the State Govt. enact a law against live-in relationships to secure the rights of a woman to live a dignified life in the society.

A Bench of the State Human Rights Commission, comprising justices Prakash Tatia & Mahesh Chandra Sharma, sent a recommendation letter in this regard to the chief secretary & the additional chief secretary (Home Department), urging the state to enact a law & also request the Centre to follow suit.

In live-in relationships, a woman has to sacrifice her right to a dignified life, it said. The commission added that it had invited suggestions from stakeholders, including police & the civil society, on whether a law be enacted to provide security to women in live-in relationships.

It said since women in live-in relationships are not able to secure their fundamental rights, it was the duty of the state government & human right activists to run awareness campaigns against such cohabitation outside marital boundaries.

The Bench added, It is the duty of the State & the Central Govts to take immediate steps & prohibit live-in relationships by enacting a law.

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