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P&H HC: Courts Cannot Grant Protection to a Minor’s Live-In Relationship Prohibited By Law - (04 Aug 2026)

CIVIL

Punjab and Haryana High Court has dismissed a plea for police protection by a minor girl and her adult partner, holding that granting such relief would indirectly legitimise a relationship involving a minor, which is expressly prohibited under the statutory framework.

Tags : MINOR GIRL; LIVE-IN RELATIONSHIP; LAW  

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