KOMAL KRISHAN ARORA Vs. SANDEEP KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) In an ongoing prolonged discord of ties between husband - Sandeep Kumar @ Sandeep Chugh (hereinafter referred as 'father') and wife - Latika Arora @ Latika Chugh (hereinafter referred as'mother') who got married on 29/11/2010, leading to further dispute on visitation over their two children, minor daughter'Miss N' (currently staying with mother in England and Wales) and minor son'Master K' (currently staying with grandfather - appellant No. 1), the writ petition seeking writ in the nature of habeas corpus came to be filed by father on an unhealthy note before the High Court of Punjab and Haryana at Chandigarh alleging illegal custody of children with appellants.

(3.) The case of the father in brief is that, the mother left India for United Kingdom on 8/5/2021 with both the children without informing him and his consent. The father being clueless about the whereabouts of his children, made an attempt to figure out the same through child helpline. Through correspondence and enquiry dtd. 1/6/2021, the child helpline informed that his children are not in India. It was further informed that as per his children and statement of wife, they are safe, secure and the wife is doing job over there. The said information was furnished by the child helpline indicating that the case is already pending in the Court. Followed thereafter, the father on 3/6/2021 lodged a formal complaint before the Police to know the exact whereabouts of his children.