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Gurpreet Kaur v. State Of Punjab And Others

Gurpreet Kaur v. State Of Punjab And Others

(High Court Of Punjab And Haryana)

CRM-M No. 18077 of 2022 | 12-07-2022

DEEPAK SIBAL, J.

1. Through the present petition filed under Section 482 Cr.P.C. the petitioner seeks issuance of directions to the State to consider the representation made by the petitioner through which she has complained that her husband has deserted her and has also taken custody of their children.

2. For the afore relief, the petitioner has adequate remedies under Section 25 of the Guardian and Wards Act, 1890 as also under Section 21 of the Protection of Women from Domestic Violence Act, 2005 and is accordingly relegated to the same.

3. Disposed of..

Advocate List

  • Mr. Kehar Singh Hissowal, Advocate for the petitioner.

  • Mr. Balbir Singh Sewak, Addl. A. G., Punjab.

Bench
  • HON'BLE MR. JUSTICE DEEPAK SIBAL
Eq Citations
  • NON-REPORTABLE
  • LQ/PunjHC/2022/14483
Head Note

Hindu Marriage Act, 1955 — S. 12 — Desertion — Adequate remedies available under other enactments — Petitioner complaining that her husband has deserted her and has also taken custody of their children — Held, petitioner has adequate remedies under S. 25 of Guardian and Wards Act, 1890 as also under S. 21 of Protection of Women from Domestic Violence Act, 2005 — Petitioner relegated to the same — Family and Personal Laws — Guardian and Wards Act, 1890 — Ss. 25 and 29 — Protection of Women from Domestic Violence Act, 2005, Ss. 21 and 22