JINAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred the instant writ petition for protection of their life and personal liberty.

(2.) Heard learned Counsel for both the sides and perused the material available on record.

(3.) Learned Counsel for the petitioners submits that both the petitioners are major and they are living in a live-in-relationship and in this regard, they have executed an agreement on 6/6/2024, but the private respondents and others are not happy with their relationship and they are threatening the petitioners. Private respondents have no right to harass the petitioners and to take the law in their hands. Given that their life and liberty is in danger, police protection may be granted to them. Reliance has been placed upon the judgment passed by a Coordinate Bench of this Court in the case of Leela Vs. State of Rajasthan (S.B. Criminal Misc. Petition No. 5045/2021 decided on 15/9/2021) wherein it was held that the right to claim protection under Article 21 of the Constitution of India is imperative and it cannot be waived off based on moral/legal validity of live-in relationship.