KULWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner and respondent No. 4 were married on 21.02.2007. Two children were born from the wedlock. The male child Daljit Singh was about five years and the female child two years old at the time of filing the instant petition.

(2.) The petitioner is seeking writ in the nature of habeas corpus for a direction to respondents No. 4 to 9 to produce the minor children from their illegal detention and custody.

(3.) During course of arguments, learned counsel for the petitioner has confined his prayer with regard to immediate custody of Jaspreet Kaur the female child born on 03.09.2011 and for the male child it was submitted that the petitioner would take appropriate recourse before the Guardian Judge/competent Court.