NIRMALA Vs. KULWANT SINGH

JUDGEMENT

(1.) The present appeal is filed against the final judgment and order of the Punjab and Haryana High Court,[1] dtd. 23/8/2022. The High Court vide the impugned judgment allowed the petition filed under Article 226/227 of the Constitution of India, by the respondent No. 1 herein,[2] who is the father of the detenu/minor child and directed the appellant herein,[3] i.e., the maternal grandmother to hand over the custody of the minor child to respondent-father.

(2.) Aggrieved by the impugned judgment, the appellantgrandmother has filed the present petition. Notice was issued by this Court on 23/9/2022 and it was directed that in the meantime, the child shall remain in the custody of the appellant-grandmother. Thereafter, leave was granted by this Court on 21/11/2022 and the interim order was confirmed to last until the decision of this appeal.

(3.) The facts, in brief, giving rise to the present appeal, are as follows: