SAROJ KUMAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal writ petition has been filed under Article 226 of Constitution of India for protection to life and personal liberty of the petitioners.

(3.) It is submitted that none of the petitioners are married to any one else. Both are major and in live-in-relationship. The petitioners have approached this court for protection of their life and liberty as private respondents are not approving and recognizing their relationship.