Punjab-Haryana High Court
Ujjawal And Another vs State Of Haryana And Others on 12 May, 2021
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
113 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP-4268-2021(O&M)
Date of decision: 12.05.2021
Ujjawal and another
.......Petitioners
Versus
State of Haryana and others
......Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr.Vishal Mittal, Advocate, for the petitioners
ANIL KSHETARPAL, J. (ORAL)
Petitioner no.1 is barely 18 years old whereas petitioner no.2 is 21 years old. They claim to be residing together in a live-in relationship and claim protection of their life and liberty from the relatives of petitioner no.1.
In the considered view of this Bench, if such protection as claimed is granted, the entire social fabric of the society would get disturbed. Hence, no ground to grant the protection is made out.
Dismissed.
12.05.2021 (ANIL KSHETARPAL)
rekha JUDGE
Whether speaking/reasoned Yes / No
Whether Reportable Yes / No
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