Minister of Law and Justice, Kiren Rijiju informed Rajya Sabha that the women living in live-in relationship are covered under the Protection of Women from Domestic Violence Act, 2005. The Act provides for protection of the rights of women who are victims of violence of any kind occurring within the family and for matters connected therewith or incidental thereto.
The Minister also pointed out that The Hon’ble Supreme Court and other Hon’ble Courts in a number of judgements have held the view that ‘live-in-relationship’, which are in the nature of marriage are covered under the provisions of PWDVA. In Navtej Singh Johar and Ors Vs Union of India and Ors (Writ Petition(Criminal) No. 76 of 2016) the Supreme Court held that consensual sexual acts of adults in private is constitutional.
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