Guddi Keer D/O Kanhiya Lal vs State Of Rajasthan ...
2023 Latest Caselaw 5632 Raj/2

[2023:RJ-JP:27365]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Writ Petition No. 2142/2023

1.     Guddi Keer D/o Kanhiya Lal, Aged About 25
       Years, R/o Siswali, Tehsil Baran, Distt. Baran
       (Raj).
2.     Vikas Keer S/o Jagdish Keer, Aged About 22
       Years, R/o Keer Mohalla Dhuan Kalan, Tehsil
       Dhuni, Distt. Tonk (Raj).
                                                         ----Petitioners
                                Versus
1.     State Of Rajasthan, Through P.p.
2.     Superintendent Of Police, Tonk.
3.     Officer In-Charge, Siswali Thana., Baran
4.     Officer In-Charge, Ghad Thana., Tonk.
5.     Kanhiya Lal S/o Hira Lal, Aged About 60
       Years,     R/o      Kuwad,        P.s.    Indragarh,       Distt.
       Bundi.
6.     Ranglal S/o Kanhiya Lal, Aged About 25 Years,
       R/o Kuwad, P.s Indragarh, Distt Bundi.
7.     Kali W/o Kanhiya Lal, Aged About 55 Years,
       R/o Kuwad, P.s Indragarh, Distt Bundi.
8.     Kishan Lal S/o Prakash, Aged About 24 Years,
       R/o Siswali, Tehsil Baran, Distt. Baran.
9.     Pappu S/o Kalu, Aged About 40 Years, R/o
       Siswali Tehsil Baran, Distt. Baran.
10.    Kanta W/o Prakash, Aged About 41 Years, R/o
       Siswali Tehsil Baran, Distt. Baran.
                                                   ----Respondents

For Petitioner(s)        : None
For                      : Mr. Bhawani Shankar Sharma,
Respondent(s)              P.P.





                                    [2023:RJ-JP:27365]              (2 of 2)                 [CRLW-2142/2023]

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

06/10/2023

No one is present on behalf of petitioners.

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 /533

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