GAUTAM KHANNA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present application has been filed for placing on record the affidavits of the petitioner and his parents as Annexure P-11 to P-13.

(2.) For the reasons mentioned in the application, the same is allowed and Annexure P-11 to P-13 are taken on record subject to just exceptions.Main case

(3.) The present petition has been filed under Article 226 of the Constitution of India seeking a writ in the nature of Habeas Corpus to produce minor children of the petitioner i.e. Neil Khanna who is about 5 years old and Nivaan Khanna who is about 3 years old. The date of birth of Neil Khanna is 24/8/2016 and that of Nivaan Khanna is 27/7/2018. The present petition has been filed by the father of the aforesaid two minor children on the ground that the children are in the custody of their maternal grand-parents who are respondents No.4 and 5 in the present petition.