RAJ RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Hearing has been done through video conferencing.

(2.) A few brief facts that need to be noted are that daughter of the petitioner i.e. Esha Makkar has solemnized a marriage with one Suraj against the wishes of her parents. In fact, they had approached this court by way of filing a petition bearing CRM-M-9015 of 2018 claiming protection of their life and liberty from the parents of the girl, which matter is still pending. The father of the girl had also approached this court by way of filing criminal writ petition seeking custody of the daughter, which has already been dismissed on 13.03.2018 itself. The present petition has been filed by the mother of the girl, without disclosing that the petition filed by the father of the girl for her custody already stood dismissed. However, without going into the details of the earlier petition filed by the father, this court deems it appropriate to take up this matter on its own merit.

(3.) The question that needs to be addressed is whether Esha Makkar, who is lodged at Child Home, Sirsa, should be released into the custody of her mother, given the pandemic condition of Covid-19 in the State of Haryana and other parts of the country.