Kamaldeep Kaur Alias Kamaldeep vs State Of Haryana And Others
2024 Latest Caselaw 10603 P&H

Punjab-Haryana High Court

Kamaldeep Kaur Alias Kamaldeep vs State Of Haryana And Others on 2 July, 2024

                                            Neutral Citation No:=2024:PHHC:081732




     CRWP-5367-2024                                                   1

                IN THE HIGH COURT OF PUNJAB AND HARYANA
                             AT CHANDIGARH

     114                                    CRWP-5367-2024
                                            Date of Decision : July 02, 2024

     KAMALDEEP KAUR ALIAS KAMALDEEP                              -PETITIONER

                                            V/S

     STATE OF HARYANA AND OTHERS                                 -RESPONDENTS

     CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI

     Present:     Ms. Pushpinder Kaur Minhas, Advocate
                  for the petitioner.

                  Mr. Rajesh Gaur, Addl. A.G., Haryana.

                  Mr. S.S. Momi, Advocate
                  for the respondents No.5 to 7.

                                            ***

     KULDEEP TIWARI, J. (ORAL)

1. The illegal detention of her two minor daughter/alleged detenus,

namely, (i) Manreet Kaur, aged 2½ years; and (ii) Mansirat Kaur, aged about

08 months; has compelled the petitioner to knock the doors of this Court

through instituting the instant writ of habeas corpus, thereby seeking release

of her minor daughters from the illegal detention of respondent Nos.5 to 7 (pe-

titioner's in-laws).

2. What emanates from the record available before this Court, is

that, on 05.02.2021, the petitioner was married to one Sukhmeet Singh (son of

respondent No.5), whereupon, two minor daughters/alleged detenus were

born. However, unfortunately demise of the petitioner's husband occurred in a

roadside accident on 04.03.2024, and thereupon, the respondent No.5 (peti-

tioner's father-in-law) created such an exploitative and sexually abusive at- For Subsequent orders see LPA-1500-2024 Decided by HON'BLE MR. JUSTICE GURMEET SINGH SANDHAWALIA; HON'BLE MR. JUSTICE VIKAS BAHL 1 of 7

Neutral Citation No:=2024:PHHC:081732

mosphere in her matrimonial house that it became impossible for her to sur-

vive there. Refusal of the petitioner to develop physical intimacy with the re-

spondent No.5 resulted in her becoming ousted from her matrimonial house,

but without her minor daughters, who were detained by the private respondent

(in-laws of the petitioner). Consequently, the petitioner has filed the instant

petition seeking release of her minor daughters from the illegal detention of

the private respondents.

3. A Co-ordinate Bench of this Court had, on 06.06.2024, after con-

sidering the tender age of the minor daughters, directed the Senior Superinten-

dent off Police, Kaithal, to look into the matter with the assistance of the Child

Welfare Committee and then to submit a report on his/her affidavit.

4. In defiance of the order dated 06.06.2024, a status report, on affi-

davit of Upasana, Superintendent of Police, Kaithal was filed before this Court

on 14.06.2024. A perusal of this status report makes revelations that the Child

Welfare Officer visited the house of respondent No.5 and found that the minor

daughters/alleged detenus were being looked after and protected by the family

members of respondent No.5.

5. On 14.06.2024, the learned counsel for the respondents No.5 to 7

requested for an adjournment, thereby enabling him to file reply to the instant

petition, which was accordingly granted. However, it was clarified that reply,

if any, be filed three days prior to the date fixed and in case of failure to do so,

it was clarified that the matter would be considered on its own merits, without

further awaiting any reply.

6. Today, the learned counsel for the respondents No.5 to 7 has sub-

mitted that, since he could file the reply within the stipulated period, therefore, For Subsequent orders see LPA-1500-2024 Decided by HON'BLE MR. JUSTICE GURMEET SINGH SANDHAWALIA; HON'BLE MR. JUSTICE VIKAS BAHL 2 of 7

Neutral Citation No:=2024:PHHC:081732

he may be granted an adjournment to file reply before Registry of this Court.

This Court declined the request of the learned counsel for the respondents

No.5 to 7, but, granted him liberty to file the reply in the Court itself, where-

upon, he filed reply and the same is taken on record.

7. The learned counsel for the respondents No.5 to 7 has argued that,

prior to institution of the instant petition, the petitioner had filed an applica-

tion under Section 97 of the Cr.P.C. before the learned Magistrate concerned,

thereby seeking custody of the minor children, but, this application was dis-

missed vide order dated 31.05.2024. Since the petitioner has not assailed the

dismissal order dated 31.05.2024, therefore, it has acquired finality and as

such, the instant writ of habeas corpus, on the same cause of action, is not

maintainable.

8. The learned counsel for the respondents No.5 to 7 has further ar-

gued that, in fact, a Panchayati Compromise dated 15.05.2024 has been ar-

rived at between the petitioner and the private respondents, wherein, the peti-

tioner stated that she voluntarily left her matrimonial house, besides stating

that she has no concern with her minor daughters.

9. Finally, the learned counsel for the respondents No.5 to 7 has

placed reliance upon a verdict rendered by the Hon'ble Apex Court in "Nil

Ratan Kundu and Anr. V/s Abhijit Kundu", 2008(3) R.C.R. (Civil) 936, to

contend that the controlling consideration governing the custody of children is

the welfare of children and not the right of their parents. In the peculiar facts

and circumstances of the present case, the welfare of the minor children lies

with their grandfather and not their mother.

10. The learned State counsel has, by placing reliance upon the status

For Subsequent orders see LPA-1500-2024 Decided by HON'BLE MR. JUSTICE GURMEET SINGH SANDHAWALIA; HON'BLE MR. JUSTICE VIKAS BAHL 3 of 7

Neutral Citation No:=2024:PHHC:081732

report (supra), submitted that although the minor children are being looked af-

ter and protected by the family members of respondents No.5, however, as per

proviso to Section 6 of The Hindu Minority and Guardianship Act, 1956

(hereinafter referred to as the 'Act of 1956'), the first right of custody of mi-

nor children lies with the mother (petitioner) and there is nothing on record to

suggest that handing over custody of the minor children is not in their interest

and welfare.

11. This Court has heard the submissions made by the learned coun-

sels for the parties. It is not under dispute that the alleged detenus, namely,

Manreet Kaur and Mansirat Kaur are aged respectively about 2½ years and 08

months. As per proviso attached to Section 6 of the Act of 1956, which is ex-

tracted hereinafter, the custody of a minor, who has not completed the age of

five years, shall ordinarily be with the mother.

"6. Natural guardians of a Hindu minor.--The natural guardians of a Hindu minor; in respect of the minor's person as well as in respect of the minor's property (excluding his or her undivided interest in joint family property), are--

(a) in the case of a boy or an unmarried girl--the father, and after him, the mother:

Provided that the custody of a minor who has not completed the age of five years shall ordinarily be with the mother;

(b) in the case of an illegitimate boy or an illegitimate unmarried girl-- the mother, and after her, the father;

(c) in the case of a married girl--the husband:

Provided that no person shall be entitled to act as the natural guardian of a minor under the provisions of this section--

(a) if he has ceased to be a Hindu, or

(b) if he has completely and finally renounced the world by becoming a hermit (vanaprastha) or an ascetic (yati or sanyasi).

Explanation.--In this section, the expressions "father" and "mother"

For Subsequent orders see LPA-1500-2024 Decided by HON'BLE MR. JUSTICE GURMEET SINGH SANDHAWALIA; HON'BLE MR. JUSTICE VIKAS BAHL 4 of 7

Neutral Citation No:=2024:PHHC:081732

do not include a step-father and a step-mother."

12. In the instant case, one of the petitioner's minor daughters, who is

aged about 08 months, is completely dependent on her mother's breastfeeding

for nourishment and as such, she cannot be deprived of her fundamental right

to get the love and affection of her mother, who is well capable to take care of

her. Even the physical and biological needs of an 8 months' old child lies in

the association of her mother. Furthermore, there is nothing on record which

may impel this Court to draw an inference that the custody of the minor chil-

dren with the petitioner is against their welfare. Rather, taking into account the

tender age of the minor children, coupled with the peculiar facts and circum-

stances of this case, this Court is prima facie of the view that the custody of

the minor children with their biological mother/petitioner is in their interest

and welfare.

13. Insofar as dismissal of petitioner's application under Section 97

of the Cr.P.C. is concerned, what emanates from a perusal of the dismissal or-

der dated 31.05.2024 passed thereon, is that, this dismissal order does not cre-

ate any hurdle for the petitioner to maintain the instant writ of habeas corpus,

especially when the learned Magistrate concerned has held the said applica-

tion to be non maintainable, vis-a-vis, the relief sought therein and also when

liberty was granted to the petitioner to avail alternate remedy for getting the

custody of the minor children. The relevant extract of order dated 31.05.2024

reads as under:-

"11. Under these circumstances, by no stretch of imagination can it be held that the children are confined or that they are confined under such circumstances that the confinement amounts to an offence. The case in hand relates to the custody of the minor children and the applicant in For Subsequent orders see LPA-1500-2024 Decided by HON'BLE MR. JUSTICE GURMEET SINGH SANDHAWALIA; HON'BLE MR. JUSTICE VIKAS BAHL 5 of 7

Neutral Citation No:=2024:PHHC:081732

the present case is trying to give it the colour of illegal confinement by moving the application under section 97 of Cr.P.C. Needless to say that, if at all the applicant wants the custody of the minors children, she should have applied for getting the custody of the minors children rele- vant provisions of the Act but certainly Section 97 Cr.P.C. was not remedy. Therefore, the court is of the considered opinion that the cus- tody with grandfather cannot be said to be illegal confinement amount- ing to an offence. Accordingly, the present application under Section 97 Cr.P.C. being not maintainable is hereby dismissed.

12. However, the applicant is free to adopt legal procedure for taking the custody of her minor children under the provisions of Hindu Minor- ity and Guardianship Act, 1956 and Guardians and Wards Act, 1890."

14. This Court has also perused the judgment relied upon by the

learned counsel for the respondents No.5 to 7. The Hon'ble Supreme Court

has in Nil Ratan Kundu's case categorically held that the first and foremost

consideration is welfare of the child and not the right of parents. It has been

further held that a Court while dealing with custody cases is neither bound by

statutes nor by strict rules of evidence or procedure nor by precedents. In se-

lecting proper guardian of a minor, the paramount consideration should be the

welfare and well-being of the child.

15. This Court has examined the instant case on the anvil of the ratio

laid down in Nil Ratan Kundu's case and is of the view that, prima facie, the

welfare of the minor daughters lies with their biological mother (petitioner),

especially when her nourishment depends on her mother's breastfeeding. Con-

sequently, this Court deems it appropriate to direct the private respondents to,

on 03.07.2024, hand over interim custody of the minor children/alleged de-

tenus to the petitioner in the office of Superintendent of Police, Kaithal. After

the interim custody of the minor children becoming successfully handed over

For Subsequent orders see LPA-1500-2024 Decided by HON'BLE MR. JUSTICE GURMEET SINGH SANDHAWALIA; HON'BLE MR. JUSTICE VIKAS BAHL 6 of 7

Neutral Citation No:=2024:PHHC:081732

to the petitioner, the Superintendent of Police, Kaithal is directed to, within

three days thereafter, file a compliance report before this Court.

16. Liberty is reserved to both the parties to make an appropriate mo-

tion under the appropriate provisions of law before the appropriate authority/

court concerned, if so advised, thereby seeking custody of the minor children.

17. Disposed of accordingly.

18. A copy of this order be supplied to the learned State counsel as

well as to the learned counsel for the respondents No.5 to 7 for strict compli-

ance.

                                                          (KULDEEP TIWARI)
     July 02, 2024                                            JUDGE
     devinder
                 Whether speaking/reasoned :              Yes/No
                 Whether Reportable        :              Yes/No

For Subsequent orders see LPA-1500-2024 Decided by HON'BLE MR. JUSTICE GURMEET SINGH SANDHAWALIA; HON'BLE MR. JUSTICE VIKAS BAHL 7 of 7