Monika D/O Late Shri Pappu Ram vs State Of Rajasthan
2021 Latest Caselaw 6692 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 7499/2021

1.        Monika D/o Late Shri Pappu Ram, Aged About 19 Years,
          R/o Ward No. 04, Sardarpura Kharta, Tehsil - Suratgarh,
          Dist. Shri Ganganagar, Raj. 335803.
2.        Surya Prakash S/o Shri Madan Lal, Aged About 20 Years,
          R/o Ward No. 12, Goluwala Sihagan, 22 Jrk, Dist.
          Hanumangarh, Rajasthan. 335802. Both Are Presently
          Residing At Shiv Vilash Hotel, 27, Vivek Nagar, Sindhi
          Camp Bus Stand, Station Road, Jaipur - 302006.
                                                                   ----Petitioners
                                    Versus
1.        State Of Rajasthan, Through Pp.
2.        Superintendent Of Police, Hanumangarh, Rajasthan.
3.        Station   House       Officer,       Police       Goluwala,     District
          Hanumangarh.
4.        Rajkumar Godara S/o Shri Dayaram, R/o Ward No. 1,
          Goluwala Sihagan, 22 Jrk, Dist. Hanumangarh, Rajasthan.
          335802.
                                                                 ----Respondents

For Petitioner(s) : Mr. Ranjeet Singh Gaur For State : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

20/11/2021

1. Petitioners have preferred this criminal misc. petition under

Section 482 Cr.P.C. seeking protection for life and liberty.

2. It is contended by counsel for the petitioners that petitioners

have entered into live-in-relationship.

3. I have considered the contentions and have perused the

record.

(2 of 2) [CRLMP-7499/2021]

4. As per the documents annexed, Petitioner No.2 has not

attained the age of marriage.

5. The pre-requisites for a live-inrelationship as held by the

Apex Court in D.Velusamy vs. D. Patchaiammal, (2010) 10

SCC 469 is that the couple must hold themselves out to society as

being akin to spouses and must be of legal age to marry or

qualified to enter into a legal marriage, including being unmarried.

6. Petitioner has not attained the age of marriage, living in live-

inrelationship is not permissible, hence, this Court is not inclined

to entertain the misc. petition.

7. Accordingly, Criminal Misc. Petition is dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /198

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