Punjab and Haryana High Court: The Bench of H.S. Madaan, J., had dismissed the instant petition filed by one live-in couple for the protection of their life and liberty.

The Petitioners Gulza Kumari and Gurwinder Singh had submitted before the Court that presently they were residing together and were intending to get married shortly. The couple urged the Court to provide them protection as they were apprehending danger to their lives at hands of parents of Gulza Kumari.

The Bench opined that as a matter of fact, the petitioners in the garb of filing the instant petition were seeking seal of approval on their live-in-relationship, which is morally and socially not acceptable. Hence, no protection order could be passed in such cases. Accordingly, the petition was dismissed.

[Gulza Kumari v. State of Punjab, 2021 SCC OnLine P&H 896, decided on 11-05-2021]


Kamini Sharma, Editorial Assistant has put this report together 

Appearance before the Court by:

Counsel for the Petitioners: Adv. J.S. Thakur

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