MOYNA KHATUN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition is filed under Article 226 of the Constitution of India for issuance of direction to official respondents to protect the life and liberty of the petitioners at the hands of the private respondents.

(2.) Learned counsel for the petitioners submits that petitioner No.1 namely Moyana Khatun is aged about 18 years (D.O.B. 01.01.2003), whereas, petitioner No.2 namely Labh Singh is aged about 19 years (D.O.B. 16.03.2002) and in pursuance to a deed of Live-In-Relationship dated 04.03.2021, is executed between the petitioners, wherein, petitioner No.1 is referred to as the 'Female Partner' and petitioner No.2 is referred to as the 'Male Partner', certain terms and conditions have been settled in the said deed of live-in-relationship by way of mutual consent.

(3.) Interestingly, by way of innovation a new concept of contractual Live-In-Relation is developed as in para 1 of the said deed, it is stated that both the parties have agreed that their live-in-relationship is not 'Marital Relationship' and in para 5 it is stated that the parties will fully cooperate with each other without any dispute and issue and will not claim anything against each other.