A.M.KHANWILKAR, J. - (1.) These Miscellaneous Applications have been filed by respondent No.2 - Karan Goel, husband of the appellant Kanika Goel, in Criminal Appeal Nos. 635640 of 2018 which were disposed of vide judgment of this Court dated 20th July, 2018, (2018) 9 SCC 578. In the said judgment, this Court considered the correctness of the decision of the Delhi High Court in a petition filed by respondent No.2 for issuance of a writ of habeas corpus and to grant custody of the minor child M. This Court declined the relief of the custody of the minor daughter on the finding that she was in lawful custody of the (appellant) mother.
(2.) The reliefs claimed in the present applications read thus: "PRAYER It is, therefore, most respectfully prayed that this Hon'ble Court may be pleased to: (a) Pass directions directing the Appellant to return back to the US along with the minor child M in compliance with the directions passed by this Hon'ble Court dated 20.07.2018 and 20.08.2018 in Criminal Appeal No.635640 of 2018 in a time bound manner, failing which the custody of the minor child M be handed over to the Respondent No.2 so as to repatriate the minor child M to the jurisdiction of US Court; and (b) Pass such other and further orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case."
(3.) The aforementioned relief in prayer clause (a) is in two parts. The first part of the relief is founded on the assumption that a direction has been given by this Court to the appellant to return to the US along with minor child M vide judgment and order dated 20th July, 2018 and 20th August, 2018. The second part of the relief is an alternative prayer that if the appellant fails to return to the US along with minor child M in a timebound manner, the custody of the minor child M should be handed over to respondent No.2 so that he can take his daughter back to the US to the jurisdiction of the US Court.;