Priyanka D/O Shri Sundar Singh W/O ... vs State Of Rajasthan ...
2023 Latest Caselaw 6357 Raj/2

[2023:RJ-JP:32387]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No.
                            8651/2022

1.     Priyanka D/o Shri Sundar Singh W/o Shri
       Krishan, Aged About 21 Years, R/o Ward No.
       9, Mubarikpur, Tehsil Farukh Nagar, Gurgaon
       (Haryana), Presently R/o Village Ronija, Post
       Ladpur,       Tehsil      Kotkasim,          District     Alwar,
       Rajasthan.
2.     Pradeep Kumar S/o Shri Vijay Kumar, Aged
       About 23 Years, R/o Village Ronija, Post
       Ladpur,       Tehsil      Kotkasim,          District     Alwar,
       Rajasthan.
                                                         ----Petitioners
                                Versus
1.     State      Of     Rajasthan,         Through          Secretary,
       Department Of Home Affairs, And Justice,
       Secretariat Rajasthan, Jaipur.
2.     Superintendent Of Police, Bhiwadi, District
       Alwar.
3.     Station House Officer, Police Station Kotkasim,
       Police Distt. Bhiwadi.
4.     Krishan       S/o     Pyarelal,      R/o      Mohammadpur,
       Tehsil Farukh Nagar, Gurgaon (Haryana).
5.     Naveen        S/o     Pyarelal,      R/o      Mohammadpur,
       Tehsil Farukh Nagar, Gurgaon (Haryana).
6.     Ravi S/o Pyarelal, R/o Mohammadpur, Tehsil
       Farukh Nagar, Gurgaon (Haryana).
7.     Suresh        S/o     Prahlad,       R/o      Ward      No.   9,
       Mubarikpur, Tehsil Farukh Nagar, Gurgaon
       (Haryana).
8.     Sonu       S/o      Prahlad,        R/o      Ward       No.   9,
       Mubarikpur, Tehsil Farukh Nagar, Gurgaon
       (Haryana).




             (Downloaded on 11/11/2023 at 03:38:42 PM)
                                    [2023:RJ-JP:32387]              (2 of 2)             [CRLMP-8651/2022]


                                                                                      ----Respondents

For Petitioner(s) : Mr. Anil Choudhary, Adv.

                                   For                      : Mr. Imran Khan, P.P.
                                   Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

01/11/2023

Petitioners have preferred this petition seeking

protection of life and liberty.

From perusal of the record, it is revealed that

Petitioner No.1 is already married. A live-in-

relationship between a married and unmarried

person is not permissible.

The pre-requities for a live-in-relationship as

held by the Apex Court in "D.Velusamy vs. D.

Patchaiammal (2010) 10SCC 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.

Considering all the factual position, this petition

is liable to be dismissed. Hence, the criminal misc.

petition is accordingly dismissed.

Stay application stands disposed.

(UMA SHANKER VYAS),J

DANISH USMANI /294

Powered by TCPDF (www.tcpdf.org)