Madras High Court: N. Anand Venkatesh, J., while addressing a concern with respect to threat to life and liberty of the same-sex couple, stated that:

“…it is a sample case of how the society even now is grappling to come to terms with same sex orientation.”

Petitioners have same-sex relationship and the same was being opposed by the 4th and 5th respondents, who are the father of the respective petitioners.

Petitioner counsel, Manuraj submitted that since the parents did not agree with the same sex relationship, complaints were registered and two FIRs wherein it was submitted that a girl was missing.

Petitioners were being made to run from pillar to post for their own safety and security. Counsel submitted that the respondent police should be directed not to cause harassment to the petitioners and also ensure that no danger from the 4th and 5th respondents would be caused.

Government Advocate on behalf of the respondent Police submitted that police will be instructed in this regard and safety will be ensured.

Bench in view of the facts and circumstances of the matter expressed that, the case in hand requires to be dealt with more sensitivity and empathy.

Matter to be posted on 29-03-2021, in his Lordship’s Chamber. [S. Sushma v. Director General of Police, 2021 SCC OnLine Mad 1188, decided on 22-03-2021]

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