Rajasthan High Court
Vinita Gurjar D/O Narayan Singh vs The State Of Rajasthan ... on 6 October, 2023
Bench: Uma Shanker Vyas
[2023:RJ-JP:27367]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 2148/2023
1. Vinita Gurjar D/o Narayan Singh, Aged About
25 Years, R/o S76, Vastu Nagar, Phase 7,
Vardhmansarovar, Near Jain Mandir,
Mansarovar, Jaipur
2. Deepak S/o Gurjarmal, Aged About 28 Years,
R/o Moloni, Bharatpur
----Petitioners
Versus
1. The State Of Rajasthan, Through Principal
Secretary, Home Department, Government
Secretariat, Jaipur.
2. The Director General Of Police, Rajasthan,
Jaipur.
3. Supritendent Of Police, District Jaipur.
4. S.h.o. Police Station, Ashok Nagar., Jaipur.
5. Narayan Singh Gurjar S/o Unknown, R/o S76,
Vastu Nagar, Phase 7, Vardhmansarovar, Near
Jain Mandir, Mansarovar, Jaipur .
6. Santra Devi W/o Narayan Singh Gurjar, R/o
S76, Vastu Nagar, Phase 7, Vardhmansarovar,
Near Jain Mandir, Mansarovar, Jaipur .
7. Govind Singh S/o Narayan Singh Gurjar, R/o
S76, Vastu Nagar, Phase 7, Vardhmansarovar,
Near Jain Mandir, Mansarovar, Jaipur .
8. Sunita D/o Narayan Singh Gurjar, R/o S76,
Vastu Nagar, Phase 7, Vardhmansarovar, Near
Jain Mandir, Mansarovar, Jaipur .
9. Asha D/o Narayan Singh Gurjar, R/o S76,
Vastu Nagar, Phase 7, Vardhmansarovar, Near
Jain Mandir, Mansarovar, Jaipur .
10. Namonarayan S/o Rameshwar Prasad, R/o
Palasod Tehsil Bamanwas, Dist
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[2023:RJ-JP:27367] (2 of 3) [CRLW-2148/2023]
Sawaimadhopur.
11. Nirmala W/o Ranjeet Singh, R/o Palasod Tehsil
Bamanwas, Dist Sawaimadhopur.
12. Sukhbir Gurjar S/o Unknown, R/o Nayaganv
Tehsil Todabhim Dist Karoli
13. Bhairo Singh S/o Unknown, R/o Nayaganv
Tehsil Todabhim Dist Karoli
14. Gujjarmal S/o Harhans Gurjar, R/o Ucchain,
Bharatpur.
15. Mumta Devi W/o Gujarmal, R/o Ucchain,
Bharatpur.
----Respondents
For Petitioner(s) : Mr. Shivraj Chauhan, Adv.
For : Mr. Bhawani Shankar Sharma,
Respondent(s) P.P. &
Mr. Krishna Singh, Adv., for
complainant(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Judgment / Order
06/10/2023
Petitioners have preferred this petition seeking
protection of life and liberty.
From perusal of the record, it is revealed that
Petitioner No.2 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.
[2023:RJ-JP:27367] (3 of 3) [CRLW-2148/2023]
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 /534
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