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Court rejects Couple's Plea, the court said, "The petitioners within the garb of filing this petition are seeking seal of approval on their live-in-relationship, which is morally and socially not acceptable and no protection order within the petition are often passed. The petition stands dismissed accordingly."
The Punjab and Haryana court has said a live-in-relationship is morally and socially unacceptable while dismissing a petition filed by a runaway couple seeking protection.
Petitioners Gulza Kumari, 19, and Gurwinder Singh, 22 within the petition had stated that they were residing together and intended to urge married shortly.
They claimed danger to their lives from Ms. Kumari's parents.
"As a matter of fact, the petitioners within the garb of filing this petition are seeking seal of approval on their live-in-relationship, which is morally and socially not acceptable and no protection order within the petition is often passed. The petition stands dismissed accordingly," Justice HS Madaan said in his May 11 order.
According to petitioner's counsel JS Thakur, Mr. Singh, and Ms. Kumari were living together in the Tarn Taran district. He said Ms. Kumari's parents, who are in Ludhiana, didn't approve of their relationship. The couple could not get married as Ms. Kumari's documents, which have details of her age, were in possession of her family, Mr. Thakur added.
Justice HS Madaan, during a terse order, charge the couple with approaching the Court so on obtain a seal of approval on their "morally and socially not acceptable and no protection order in the petition can be passed"
The Court had said, "Petitioner no.1 (Girl) is barely 18 years old whereas petitioner no.2 (Boy) is 21 years old. They claim to be residing together during a live-in relationship and claim protection of their life and liberty from the relatives of petitioner no.1 (Girl)."
The Bench of Justice Arvind Singh Sangwan had opined that "especially stating (in the deed) that it isn't a 'Marital Relationship' is nothing but the but the misuse of the process of law as it cannot be morally accepted in society." In contrast, the Punjab and Haryana High Court last year held
Noting that "Parents cannot compel a child to live a life on their terms which each adult individual features a right to live his or her life as he or er life as he or she deems fit", the High Court upheld a couple's right to be in life in a relationship.
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