REENA CHANDNA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Although, today, the Lawyers have decided to abstain from appearing in the Court because of the call given by the Bar Association, however, petitioner No.1 namely Reena Chandna and petitioner No.2 namely Navya Deep Singh (who is minor through his mother-petitioner No.1), have appeared in person through Video Conferencing and have prayed for the disposal of the present petition.

(2.) The present Criminal Writ Petition has been filed under Article 226/227 of the Constitution of India for directing respondent Nos.1 to 3 to protect the life and personal liberty of the petitioners.

(3.) It is the case of petitioner No.1 that she had solemnized marriage with respondent No.4 and out of this wedlock, a baby boy namely Navya Deep Singh was born on 16.03.2015. Petitioner No.1 has further pleaded that she had got registered an FIR No.65 dated 11.04.2021 (Annexure P-1) against respondent No.4 and her in-laws. It is further the case of petitioner No.1 that she was being threatened by respondent No.4 regularly and, therefore, she had come to the place of her sister at Kharar, District SAS Nagar, Mohali where she is residing in the flat of her sister as tenant. Petitioner No.1 is apprehensive that respondent No.4 may forcibly take petitioner No.2 from her custody.