YASMEEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal writ petition has been filed under Sec. 482 Cr.P.C. for protection to life and personal liberty of the petitioners.

(2.) Petitioners are major and they have solemnized marriage with each other. They apprehend violation of their right of privacy and personal liberty at the hands of private respondents as they are opposing their relationship.

(3.) The personal liberty and right of privacy is recognised and protected by catena of judicial pronouncements. One of the same is case of Navtej Singh Johar v. Union of India (Writ Petition (Cri.) No.76 of 2016, decided on 6/9/2018), with note that constitutional morality cannot be ignored in face of social morality.