RASHIKA KHANDAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have preferred this Criminal Miscellaneous Petition seeking protection of life and liberty.

(2.) 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.

(3.) The pre-requities for a live-in-relationship as held by the Apex Court in D. Velusamy vs. D. Patchaiammal (2010) 10 SCC 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.