Punjab-Haryana High Court
Xxxxxxxxxxxx vs Xxxxxxxxxxxx on 12 March, 2026
CRM-M-13418
13418-2026 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
125
CRM
CRM-M-13418-2026
Date of decision : 12.03.2026
Satbeer Kaur
...... Petitioner
V/S
State of Punjab and Ors.
..... Respondents
Respondent
CORAM : HON'BLE MS. JUSTICE AMARJOT BHATTI
Present: Ms. Satbeer Kaur petitioner in person
person.
Mr. Jasjit Singh Rattu, DAG, Punjab
****
AMARJOT BHATTI J. (ORAL)
1. Petitioner - Satbeer Kaur filed this petition under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 for issuance of appropriate direction to respondents No.2 No.2 and 3 to preserve and produce the call detail record as well as mobile location of the mobile numbers as mentioned in the application and also in compliance to the order dated 25.08.2025 (Annexure P-4) passed by learned Additional Principal Judge, Judge Family Camp Court, Derabassi.
2. The petitioner pointed out that she along with her minor daughter filed application for grant of maintenance in which interim maintenance has been granted vide order dated 22.08.2024 (Annexure Annexure P P-3).. The conditional warrants of arrest are also als issued againstt the respondent but till date the interim maintenance has not been paid. She had filed application before learned Additional Principal Judge, Judge Family Camp Court, Derabassi with the prayer to procure call detail record and mobile locations of the numbers me mentioned ntioned in the SUNIL DEVI 2026.03.16 17:40 I attest to the accuracy and integrity of this document CRM-M-13418 13418-2026 -2- application. Despite passing order by the learned Additional Principal Judge,, Family Camp Court, Derabassi,, the record has not been procured till date.
3. I have considered the situation raised by the petitioner. The prayer which the petitioner petitioner has made in the present petition is already accepted by learned Additional Principal Judge, Judge Family Camp Court, Derabassi vide order dated 25.08.2025 (Annexure P-4).. The notice is being sent to Nodal Officer through concerned SHO for the execution of order and the process is being issued. Once specific order is already passed by learned Additional Principal Judge, Family Camp Court, Derabassi,, no further direction is required and the petition is accordingly disposed di of.
However, the learned trial court is directed to look into the matter for effective compliance of the order passed by the said court.
(AMARJOT BHATTI ) JUDGE 12.03.2026.
Sunil Devi Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No SUNIL DEVI 2026.03.16 17:40 I attest to the accuracy and integrity of this document