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P&H HC Orders Protection to Major Couple on Basis of Right to Life - (08 Nov 2021)

FAMILY

Punjab and Haryana High Court has ordered protection to a 50-year-old married woman and her live-in partner, a 30-year-old man noting that every person, more so, a major, has the right to live his / her life with a person of his / her choice at any rate, stressing that the protection of life and liberty is a basic feature of the Constitution of India, 1949.

Tags : PUNJAB AND HARYANA HIGH COURT   PROTECTION TO MAJOR COUPLE  

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