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:
- Gian Devi v. Superintendent, Nari Niketan; (1976) 3 SCC 234
- Lata Singh v. State of U.P., (2006) 5 SCC 475
- Bhagwan Dass v. State (NCT of Delhi), (2011) 6 SCC 396
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