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P&H HC: Married Individual Living in Live-In Relationship Also Entitled to Police Protection - (16 Oct 2023)

CRIMINAL

Punjab and Haryana High Court while observing that right to life is to be treated on highest pedestal and can’t be taken away, except in accordance with law, has held that married individuals entering into live-in relationship can’t be denied protection, irrespective of Police's view about morality.

Tags : PUNJAB AND HARYANA HIGH COURT   MARRIED INDIVIDUAL   LIVE-IN RELATIONSHIP   POLICE PROTECTION  

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