SHEELA NAWARIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been jointly filed by the petitioners, who allege to be of marriageable age and have been living together on willingly.

(2.) It is submitted by the learned counsel for the petitioners that the petitioners are in a live in relationship and their relationship has become the cause of their parent's annoyance. Thus, they has a reasonable apprehension that they might become victim of honour killing. The learned counsel for the petitioner has placed reliance on the decision of the Apex Court in the case of Lata Singh v. State of UP reported in (2006) 5 SCC 475 and the fact that the concept of live-in-relationship has now received statutory recognition by the Protection of Women from Domestic Violence Act, 2005.

(3.) Learned counsel for the petitioners has prayed that necessary direction be issued to the respondents Nos. 2 to 6 to protect the petitioners as they apprehend danger to their life and liberty at the hands of those who are against the relationship between the petitioners.