MANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Mandeep Kaur filed this Crl. Writ Petition under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of habeas corpus directing respondents No.5 to 7 to produce the detenues, namely, Harvir Singh, aged about 2-1/2 years, and Kamaldeep Kaur, aged about 1-1/4 years, and hand over them to her (petitioner), being the mother and natural guardian of the minors.

(2.) Petitioner is the mother of the detenues. She was married with Lakhvir Singh on 10.3.2007 and was residing with her husband separately from respondents No.5 to 7. On 24.6.2010, Lakhvir Singh had gone to Sri Hem Kunth Sahib, where he suffered heart attack and had expired on 26.6.2010. After the death of Lakhvir Singh, petitioner was given beatings by respondents No.5 to 7 and turned out of the matrimonial house on 24.9.2010. Minor children were snatched by respondents No.5 to 7. On 25.9.2010, petitioner moved an application to the Additional Deputy Commissioner of Police, Sherpur Chowk, Ludhiana, and the said application was marked to Women Cell, Ludhiana. Petitioner also moved petition under the Guardian and Wards Act for the custody of minor children and the same is pending. She also filed Crl.Writ Petition No.2353 of 2010 and the same was disposed of with direction to the DSP, Sarabha Nagar, Ludhiana, to dispose of the complaint by passing speaking order within 15 days. Complaint is still pending with the police. DSP, Police Lines, Ludhiana, is pressurizing the petitioner to effect compromise with the private respondents.

(3.) Notice was issued to the respondents.