SHRADHA KANNAUJIA (MINOR) Vs. STATE OF U.P.
LAWS(ALL)-2022-1-47
HIGH COURT OF ALLAHABAD
Decided on
January 21,2022
Shradha Kannaujia (Minor)
Appellant
VERSUS
STATE OF U.P.
Respondents
Referred Judgements :-
SAYED SALEEMUDDIN VS. DR. RUKHSANA [REFERRED TO]KANU SANYAL VS. DISTRICT MAGISTRATE DARJEELING [REFERRED TO]
ELIZABETH DINSHAW VS. ARVAND M DINSHAW [REFERRED TO]
SYED SALEEMUDDIN VS. RUKHASANA [REFERRED TO]
NITHYA ANAND RAGHAVAN VS. STATE OF NCT OF DELHI AND ANOHTER [REFERRED TO]
TEJASWINI GAUD AND ORS VS. SHEKHAR JAGDISH PRASAD TEWARI AND OTHERS [REFERRED TO]
JUDGEMENT
RAJ BEER SINGH,J. -
(1.)Case is taken up through video conferencing.
(2.)This habeas corpus writ petition has been filed by seeking following reliefs:
i. Issue a writ order or direction in the nature of mandamus directing and commanding the respondent no.2 and 3 to appear personally before this Hon'ble Court and to produce corpus child namely Shradha Kannaujia (Minor) from the custody of the respondent no. 4 to 6.
ii. Issue a writ order or direction in the nature of mandamus directing the respondents to handover in the custody of minor child (corpus) to her mother/petitioner no.2 and ensure the life of corpus (minor child).
iii. Issue such other further writ order or direction which this Hon 'ble Court may deem lit and proper in the nature and circumstances of the present case.
iv. Award the costs of the petition to the petitioners.
(3.)Heard learned counsel for the petitioners, learned counsel for the private respondents and learned A.G.A. for the State.
(2.)This habeas corpus writ petition has been filed by seeking following reliefs:
i. Issue a writ order or direction in the nature of mandamus directing and commanding the respondent no.2 and 3 to appear personally before this Hon'ble Court and to produce corpus child namely Shradha Kannaujia (Minor) from the custody of the respondent no. 4 to 6.
ii. Issue a writ order or direction in the nature of mandamus directing the respondents to handover in the custody of minor child (corpus) to her mother/petitioner no.2 and ensure the life of corpus (minor child).
iii. Issue such other further writ order or direction which this Hon 'ble Court may deem lit and proper in the nature and circumstances of the present case.
iv. Award the costs of the petition to the petitioners.
(3.)Heard learned counsel for the petitioners, learned counsel for the private respondents and learned A.G.A. for the State.
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