SUGNA BAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The criminal writ petition has been preferred by the petitioners under Article 226 of the Constitution of India seeking direction for being provided with adequate security and protection.

(2.) The petitioners, both being major persons, claim to be in a live-in relationship. They submit that they are living with each other against the wishes of their parents and thus, they feel threatened at the hands of respondent nos.4 to 15.

(3.) Petitioners, who are major and willingly living in a relationship without entering into marriage, also cannot be denied protection of their life and liberty since it is a fundamental right of every citizen being part of Article 21 of the Constitution of India, as has been observed by the Hon'ble Supreme Court in S. Khushboo Vs. Kanniammal [(2010)5 SCC 600] and Joseph Shine Vs. Union of India [(2019)3 SCC 39]. Thus, the petitioners deserve protection of their life and liberty in accordance with law.