J.J.MUNIR,J. - (1.) This is a habeas corpus writ petition effectively brought by Ram Kumar Gupta in the name of his son Anmol Shivhare, complaining that his minor son aforesaid is in the unlawful custody of Smt. Sanyogita @ Gunja, the minor's mother. He prays that the minor be ordered to be produced before this Court and emancipated in the manner that his custody be entrusted to Ram Kumar Gupta, relieving the minor from the mother's custody.
(2.) This petition was admitted to hearing on 04.11.2020 and a rule nisi was issued, ordering the minor to be produced before this Court on 17.11.2020. The minor was produced before this Court as ordered. On the date of return, the minor's father, Ram Kumar Gupta and the minor's mother, Smt. Sanyogita @ Gunja also appeared in compliance with the Court's direction to that effect, carried in the order dated 04.11.2020. The Court has interacted with the minor Anmol Shivhare, his mother Sanyogita @ Gunja and the minor's father, Ram Kumar Gupta.
(3.) Heard Sri. R.K. Mishra, learned counsel for the petitioner and Smt. Sanyogita who appeared in person.;