SANGEETA KANWAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Allowed as prayed for, subject to all just exceptions. Documents are taken on record as Annexures R-1 and R-2.

(2.) CRWP-11120-2021 (O&M)

(3.) Brief facts of the case relevant for the purpose of disposal of the present petition are that the marriage of the petitioner was solemnized with respondent No. 5-Bhagwan Singh on 8/2/2012. Out of the said wedlock, two male children, namely Aman and Anshuman, were born on 22/9/2013 and 4/1/2016, respectively. However, the matrimonial relation of the petitioner with respondent No. 5 witnessed rough weather as she was harassed and maltreated by him. Ultimately, in August, 2019, she was thrown out of the matrimonial house along with minor children after giving beatings to her. The petitioner tried to prevail good sense upon respondent No. 5 but he did not mend his ways. Thereafter, the petitioner started living at her parental house along with her minor children. However, on 25/9/2020, respondent No. 5 came to the parental house of the petitioner and took away both the children forcibly with him and refused to return them back to her.