BALWINDER SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THIS case belongs to a young destitute girl, Ms. Harpreet Kaur. The facts of this case are such that this Court deemed it fit to exercise its inherent powers enshrined under Section 482, Cr.P.C., to come forward for her rescue and betterment in future life.

(2.) BRIEF facts of the case are that Ms. Harpreet Kaur (whose date of birth is January 26, 1999), daughter of late Shri Jasbir Singh, permanent resident of village Verpal, District Amritsar, after the death of her father, who was an employee with the Punjab Roadways, was living with her mother, Smt. Harjinder Kaur.

(3.) ONE Balwinder Singh, posing himself to be maternal uncle of Harpreet Kaur, has filed the present petition under Section 482, Cr.P.C., with the prayer that the custody of Harpreet Kaur be handed over to him.