All HC | ‘We are not against live-in relationship’; HC grants protection to couple of marriageable age

Allahabad High Court: The Division Bench of Dr Kaushal Jayendra Thaker and Dinesh Pathak, JJ., held that it is not against the

Allahabad High Court: The Division Bench of Dr Kaushal Jayendra Thaker and Dinesh Pathak, JJ., held that it is not against the live-in relationship.

Petitioners preferred the present petition stating that they wanted to have a live-in relationship.

During the pendency of the present petition, the above-stated couple converted their live-in relationship to marriage.

Petitioners apprehended that they would be harassed and would not be permitted to live in peace by private respondents.

High Court held that:

We are not against live in relationship.

Bench stated that the petitioners were of marriageable age and wanted to live in relation, subsequently, they married each other. Court referred to the following Supreme Court decisions:

Hence, in view of the above observations petition was partly allowed. [Chhaya v. State of U.P., 2021 SCC OnLine All 429, decided on 18-06-2021]


Advocates before the Court:

Counsel for Petitioner:- Kuldeep Singh Chahar, Nitin Kumar

Counsel for Respondent :- C.S.C

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