H.S. Madaan, J. - Case taken up through video conferencing.
2. Petitioner No.1 - Kajal aged about 16 years and petitioner No.2 - Aakash, aged about 25 years having a live-in relationship have approached this Court by way of filing the present writ petition seeking protection from the hands of private respondents i.e. respondents No.4 to 6, who are allegedly threatening to interfere in the lives of the petitioners, as such to seek protection in that regard.
3. A minor girl residing with an adult male in a live-in relationship is not morally and socially acceptable. By way of filing the present petition, the petitioners want to get a seal of approval from this Court on their live-in relationship, which cannot be allowed. No ground is there to issue any direction to the respondents as prayed for in the present petition. However, in case, the petitioners have got any apprehension of danger to their lives and liberty, they are free to approach the police authorities in that regard, who many take appropriate action in the matter, if so required, after assessing the threat perception.
