POONAM KALSI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present petition under Article 226 of the Constitution of India for issuance of a writ in the nature of habeas corpus for appointment of a warrant officer to raid the premises of respondent Nos. 4 to 9 and to recover the detenue namely Lovepreet Bains aged 3 years (minor son of the petitioner) from illegal confinement of respondent Nos. 4 to 9.

(2.) The petition has been filed on the averments that husband of the petitioner used to beat her on instructions of his mother without any reason and caused injures on the neck of the petitioner. On 26/7/2020, the petitioner made a written complaint to the police officials that her in-laws forcibly took the custody of her minor son of 3 years. The petitioner also made a request before the Senior Superintendent of Police Rural Jalandhar as well as to SHO and DSP regarding handing over the custody of minor son to the petitioner but no action has been taken on the same.

(3.) It has been further averred that the husband and in-law family of the petitioner are habitual offender as more than 198 FIRs under the NDPS Act have been registered against them.