LAKHWINDER KAUR Vs. ROSHAN SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed by one Lakhwinder Kaur, who is the sister of one Tarlok Singh, who is an accused in a complaint filed by the respondents herein amongst other provisions under Section 304-B of the Indian Penal Code.

(3.) The present appeal arises out of an order passed in Criminal Writ Petition No. 683/2007 filed by the respondents Roshan Singh and Bimla Devi, who are the parents of the deceased Inderjit Kaur, inter alia, for issuance of a writ in the nature of Habeas Corpus with regard to the minor child of the deceased and Tarlok Singh. By virtue of the impugned order, the High Court, while allowing the Writ Petition, directed the appellant herein to hand over custody of the minor child, Anmol Singh, to his maternal grand parents within a month from the date of the order i.e. 11.9.2007. It has further been made clear that the said deduction will be subject to the decision to be passed by the Guardian Court in the pending proceedings under the Guardians and Wards Act, 1890, which was, in fact, pending before the learned District/Guardian Judge, Rupnagar.