Suman Kumari W/O Balbir Singh vs State Of Rajasthan ...
2023 Latest Caselaw 6444 Raj/2

[2023:RJ-JP:32893]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Writ Petition No. 1686/2023

1.     Suman Kumari W/o Balbir Singh, Aged About
       20     Years,      R/o      Nangli       Goojran,        District
       Jhunjhunu (Rajasthan).
2.     Vikram Singh Nagar S/o Tejvir Singh, Aged
       About      25     Years,       R/o     Dhani        Dolitala,vpo
       Bilawa, Tehsil Khetri, District Jhunjhunu.
                                                         ----Petitioners
                                Versus
1.     State Of Rajasthan, Through P.p.
2.     The Director General Of Police, Rajasthan,
       Jaipur.
3.     The Superintendent Of Police, Jhunjhunu.
4.     The Station House Officer, Police Station
       Khetri, District Jhunjhunu.
5.     Chotu Ram S/o Unknown, Residing At Nangli
       Goojran, District Jhunjhunu (Rajasthan).
6.     Puran Singh S/o Chotu Ram, Residing At
       Nangli          Goojran,            District         Jhunjhunu
       (Rajasthan).
7.     Balbir Singh S/o Chotu Ram, Residing At
       Nangli          Goojran,            District         Jhunjhunu
       (Rajasthan).
                                                   ----Respondents

For Petitioner(s)        : None
For                      : Mr. Atul Sharma, P.P. &
Respondent(s)              Mr. R.S. Bhardwaj, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 03/11/2023

No one is present on behalf of petitioners.

[2023:RJ-JP:32893] (2 of 2) [CRLW-1686/2023]

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 writ

petition is accordingly dismissed.

Stay application stands disposed.

(UMA SHANKER VYAS),J

DANISH USMANI /473

Powered by TCPDF (www.tcpdf.org)