HARPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the instant intra-court appeal, the appellant has challenged the order dtd. 6/9/2021 passed by the learned Single Judge vide which the CRWP No.8451 of 2021 was disposed of with a direction to the Police Commissioner, Amritsar to decide the representation filed by the petitionerappellant, dtd. 9/8/2021 (Annexure P-1), within a period of eight weeks from the receipt of the copy of the said order.

(2.) The petitioner-appellant has assailed the order dtd. 6/9/2021 submitting that the marriage between the appellant and respondent No.4-Sharanjit Singh was solemnized in the year 2010 and the couple was blessed with a son namely Simrat Singh on 19/7/2011. Thereafter, differences started creeping in and the perusal of the case file shows that allegations and counter-allegations have been levelled including demand of divorce by respondent No.4. The petitioner-appellant also alleged maltreatment and cruelty at the hands of respondent No.4 and other members of the in-laws family and was forced to leave the matrimonial home. Faced with the alleged cruel acts of respondent No.4, the petitioner-appellant started living in her parental house and even respondent No.4 started residing with her. On 1/1/2020, the couple was blessed with a girl child namely Anayaitjot Kaur. It is the case set up by the petitioner-appellant that respondent No.4 still continued the demand for divorce as he wanted to marry a girl of NRI status having a dream to settle abroad.

(3.) The criminal writ petition was preferred before the learned Single Judge with the allegation that in the month of February, 2021, respondent No.4-Sharanjit Singh forcibly took away both the children from the house of the petitioner-appellant and started living at Ganda Singh Colony, Tarn Taran Road, Amritsar with his parental family. An application was moved before the Commissioner of Police, Amritsar by the petitionerappellant, wherein the matter was referred to the Women Cell (II), Amritsar and it has been submitted that a compromise was entered into between the parties on 9/6/2021.