POOJA MOURYA Vs. STATE OF M.P.

JUDGEMENT

(1.) It is submitted by the counsel for the petitioners that the petitioner no.1 is major and her date of birth according to Secondary School Examination is 28/1/1990, and the petitioner no.2 is major and his date of birth according to High School Certificate Examination is 28/6/1992. Both have decided to live in live-in relationship without performing marriage, however, it is being objected by the fathers of the petitioners, therefore, the present petition has been filed. The petitioners have also relied upon the judgment passed by the Supreme Court in the case of Lata Singh Vs. State of UP reported in (2006) 5 SCC 475.

(2.) Per contra, it is submitted by the counsel for the State that if the fathers of the petitioners have any objection on the live-in relationship of the petitioners, then it cannot be said that they are morally wrong, however, it is clear that where two major persons have decided to live their life as per their own wishes, then they are free to do so.

(3.) Heard learned counsel for the parties.