LAJWANTI Vs. PRITI DEVI

JUDGEMENT

(1.) The instant petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC') has been preferred by petitioners, against order dtd. 23/11/2022, passed by Sub-Divisional Magistrate, Nalagarh, District Solan, H.P., in Case No.72-IV of 2022, titled as Priti Devi vs. Lajwanti and others, and order/warrant dated 24,.11.2022, issued in the same matter, whereby Magistrate has held that respondent No.1-Priti Devi, being natural guardian of her minor sons, is entitled for their custody and SHO Police Station Ramshahar, has been directed to produce minor children (petitioners No.4 and 5 1 Whether reporters of the local papers may be allowed to see the judgment? herein) before Magistrate on 12/12/2022 for handing over their custody to their mother Priti Devi.

(2.) I have heard learned counsel for the parties and have also gone through the record.

(3.) Facts, emerging from the record, are that respondent No.1-Priti Devi was married with Amar Singh, who was son of petitioner No.1-Lajwanti and petitioner No.2-Darshan Singh. Whereas, petitioner No.3-Sunita Devi was his sister. Petitioners No.4 and 5 minors are children of Amar Singh and respondent No.1-Priti Devi.