RAJNI BEGUM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Seeking custody of her child, the mother has come up before this Court by filing a criminal writ petition in the nature of habeas corpus.

(2.) The undisputed facts are that the petitioner-Rajni Begum had married respondent No.4-Syed Imamul Hossain on 23/6/2017 under Muslim personal laws. From the wedlock, a girl child was born to the couple on 17/8/2021. A marital discord arose between the parties, and subsequently, a petition under sec. 125 CrPC was filed before the concerned Magistrate and alsoa suit for dissolution before the Family Court, which referred the matter for mediation at its mediation center.

(3.) The Petitioner has alleged that after one such mediation proceeding, on 20/7/2022, respondent No.4 snatched their child and ran away.