ANIL KSHETARPAL,J. - (1.) Petitioner no.1 is barely 18 years old whereas petitioner no.2 is 21 years old. They claim to be residing together in a live-in relationship and claim protection of their life and liberty from the relatives of petitioner no.1.
(2.) In the considered view of this Bench, if such protection as claimed is granted, the entire social fabric of the society would get disturbed. Hence, no ground to grant the protection is made out. Dismissed;