SOURAB Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the instant petition filed under Article 226 of the Constitution of India is for issuance of directions to respondents No.2 and 3 to protect the life and liberty of the petitioners, who are living in live-in relationship against the wishes of private respondents i.e. respondents No.4 to 9.

(2.) Learned counsel for the petitioners contends that petitioner No.2-Resham is aged 17 years and 18 days and referred to Neelam Rani and another vs. State of Haryana and others, 2011(1) RCR (Civil) 636 to submit that the girl in the said case was also more than 17 years of age and had been granted protection by this Court.

(3.) Learned counsel for the petitioners has stated that a co-ordinate Bench of this Court in a judgment dtd. 18/5/2021 passed in CRWP4521- 2021 titled as "Pardeep Singh and another vs. State of Haryana and others" has granted protection in a case where the petitioners were living in a "Live in Relationship".