SUDESH KUMARI Vs. KEWAL KRISHAN

JUDGEMENT

(1.) This petition was filed by Smt. Sudesh Kumari, for issuance of a writ in the nature of Habeas Corpus directing the respondent, her husband, to hand over the custody of their three minor children. During the pendency of the present petition, the respondent agreed to entrust interim custody of the children to the petitioner for a week. On 17.5.2006, Smt. Sudesh Kumari, the petitioner, submitted that she did not desire permanent custody of the children. She, however, requested that during vacations and holidays, the children should be permitted to visit her.

(2.) Dr. Kewal Krishan, the respondent, states that interim custody of the minor children shall be handed over to the petitioner, at her parents house in Village Dadwa, Sub Tehsil Dinanagar District Gurdaspur on the first Saturday and Sunday of each month. He further, states that during a spell of vacations, of more than 15 days, he shall entrust interim custody of the three minor children, to the petitioner for one week provided the petitioner undertakes to restore custody of the three minor children on Sunday evening in both eventualities.

(3.) The petitioner accepts the aforementioned statements and states that she would restore the custody of the minor children as required by the respondent. In view of the statements made by the petitioner and respondent, the present petition stands disposed of in terms thereof. Parties shall be bound by their statements.