D. P. Mohapatra, J. - (1.) Leave granted.
(2.) The appellant is the husband of the respondent No. 1. They were married on 7-12-1993. They have two children, a daughter named Ayesh Fathima aged 6 years and a son named Sayeed Zaiduddin aged 5 years. The appellant is a businessman and the respondent No. 1 is a doctor practising Ayurvedic medicine. On 26th March, 2000, the respondent No. 1 sustained burn injuries when she was in her house. On the next day she was admitted in Princess Duru Shehvar Children and General Hospital, Hyderabad. On receiving intimation from the incharge of the hospital Sub-Inspector Ravindra of the Police Station Habeeb Nagar went to the hospital and recorded the statement of the respondent. The said statement was registered as FIR No. 54/2000 on 28th March, 2000 at 7.30 p.m. with Habeeb Nagar Police Station.
(3.) Thereafter on 10-4-2000 the first respondent filed a writ petition, Writ Petition No. 6017/2000, in the High Court of A. P. with the following prayer : "For the reasons and in the circumstances stated in the accompanying Affidavit, the petitioner herein prays in the interests of justice, that this Hon'ble Court may be pleased to issue an order or direction more in the nature of Writ of Habeas Corpus, directing the release of the petitioner's minor children namely Ayesh Fathima and Syeded Zaiduddin who are under the custody of the 3rd respondent at present and set them at liberty and pass such other and further order or orders as this Hon'ble Court may deem fit and proper in the circumtances of the case." ;