Punjab and Haryana High Court: Calling itunholy alliance”, Sant Parkash, J., denied protection to a married woman who was residing in live-in with another man.

The petitioners had approached the Court for issuance of directions to the Police official to protect their life and liberty from the hands of their (petitioners’ families) who were opposing their live-in relationship.

Brief facts of the case were that parents of petitioner 1- Simranjeet Kaur got her married with respondent 7 on 29-07-2018 against her wishes and out of that wedlock, a child was born. Petitioner 1 was not happy with her marriage and it was alleged that respondent 7 used to harass her mentally and physically, therefore, she left her matrimonial home. Presently, petitioner 1 was residing with petitioner 2 in live-in relationship.

It was averred in the writ petition that respondents 5 to 7 turned against alliance of the petitioners and were threatening them to eliminate. The petitioners apprehend that the private respondents would cause harm to them, therefore, a representation dated 13-08-2021 was made by them to the Superintendent of Police, whereupon no action had been taken. Hence, the present writ petition.

Considering the arguments made by the petitioners, the Bench observed that petitioner 1 was already married with respondent 7 and out of that wedlock a child was born. After some time of the marriage, petitioner 1 fell in love with petitioner 2 and now they were residing in live-in relationship. Noticing that petitioner 1 had not obtained legal divorce from respondent 7, the Bench held that petitioner 1 had entered into an unholy alliance with petitioner 2.

Moreover, except for the bald allegations that private respondents 5 to 7 were giving threat to the petitioners, no supportive material had been placed on record by the petitioners, much less the manner and mode of alleged threat extended to the petitioners. Furthermore, there was no valid and convincing material in the writ petition for exercising the extra-ordinary writ jurisdiction. In view of the above, the writ petition was dismissed.[Simranjeet Kaur v. State of Haryana, CRWP-7799 of 2021, decided on 18-08-2021]


Kamini Sharma, Editorial Assistant has reported this brief.


Appearance by:

For the Petitioners: Advocate Jarnail S. Saneta

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