PRIYANKA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) The petitioner has averred in the petition that she was married to respondent No.5 Ramandeep on 22/11/2014 as per Hindu rites and ceremonies. Out of the wedlock, one daughter namely Pariza was born on 30/12/2015. Matrimonial dispute arose between the petitioner and her husband and family members. On 13/9/2020, the petitioner and her minor daughter were abused and physically assaulted by the private respondents. The petitioner finding no help, made a call to her father whereupon her father along with her brother reached house of respondents No. 5 to 8. The petitioner along with her minor daughter Pariza somehow managed to come out of the house of respondents No.5 to 8. Thereafter, respondents No. 9 to 11 came on the spot and snatched the detenue- Pariza from the petitioner and took her inside the house. The accused persons caused injuries to the petitioner, her father and brother.

(3.) The petitioner moved an application for grant of custody of the minor child before the Senior Superintendent of Police, Fazilka and also to the Child Development Presiding Officer, Jalalabad but no action had been taken on the same.