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Allahabad HC: Parental Concern Cannot Override Adult’s Choice of Life Partner - (09 Sep 2026)

CONSTITUTION

Allahabad High Court held that parental concern cannot override an adult’s right to choose a life partner, protected under Article 21. The Court allowed a habeas corpus plea by a major woman who said she had voluntarily married and wished to live with her husband.

Tags : PARENTAL CONCERN; LIFE PARTNER; PERSONAL LIBERTY  

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