Krishan Prajapat S/O Shri ... vs The State Of Rajasthan ...
2023 Latest Caselaw 6191 Raj/2

[2023:RJ-JP:30727]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Writ Petition No. 2270/2023

1.     Krishan       Prajapat       S/o      Shri        Bhanwari     Lal
       Prajapt, Aged About 30 Years, R/o Ward No.
       16, Kumharon Ka Mohalla, Gram Khejroli,
       Police     Staton       Govindgarh,           Tehsil    Chomu,
       District Jaipur (Raj.)
2.     Gurmeet Kaur D/o Shri Fateh Singh, Aged
       About 40 Years, R/o Madhowala, Doivala
       Markharm             Grant         Dehradun,            Doiwala
       Uttrakhand Pin No. 248140
                                                         ----Petitioners
                                Versus
1.     The State Of Rajasthan, Through Its Public
       Prosecutor.
2.     The Director General Of Police, Rajasthan,
       P.h.q. Lalkothi, Jaipur (Raj.)
3.     The Superintendent Of Police, District Jaipur
       Rural (Raj.)
4.     The Station House Officer (S.h.o)., Police
       Station       Govindgarh,          District       Jaipur     Rural
       (Raj.)
5.     The      Superintendent             Of       Police,       District
       Dehradun (Uttrakhand).
6.     The Station House Officer (S.h.o), Police
       Statoin          Doiwala,            District          Dehradun
       (Uttrakhand)
7.     Jasveer S/o Shri Jogendra Singh, R/o Gram
       Madhovala, Tehsil And Police Station Doiwala,
       District      Dehradun           (Raj.)       (Husband          Of
       Petitioner No. 02)
                                                    ----Respondents

For Petitioner(s) : Mr. Pallav Jhalani, Adv., with

[2023:RJ-JP:30727] (2 of 2) [CRLW-2270/2023]

Mr. Heeralal Prajapat, Adv.

                                   For                      : Mr. Bhawani Shankar Sharma,
                                   Respondent(s)              P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

19/10/2023

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. 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 /758

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