SWAMINATHAN KUNCHU ACHARYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 2/5/2022 passed by the High Court of Gujarat at Ahmedabad in Special Criminal Application No. 6708/2021, by which, in the writ petition seeking writ of habeas corpus for production of corpus - Pranav Acharya aged 5 years, filed by the appellant herein - paternal grandfather of the corpus, the High Court has handed over the custody of the corpus to the contesting respondent No. 4 herein - maternal aunt of the corpus, the appellant - original writ petitioner - paternal grandfather has preferred the present appeal.

(2.) Appellant herein aged 71 years is the paternal grandfather of corpus. Respondent No. 4 is the maternal aunt to whom the High Court has given the custody of corpus.

(3.) Shri D.N. Ray, learned counsel has appeared on behalf of the appellant - paternal grandfather of the corpus and Shri Rauf Rahim, learned counsel has appeared on behalf of respondent No. 4 herein - main contesting party - maternal aunt of the corpus.