SMT. MUNESH SINGH AND ANOTHER Vs. VINAY PAL SINGH AND 2 OTHERS
LAWS(ALL)-2016-8-336
HIGH COURT OF ALLAHABAD
Decided on August 31,2016

Smt. Munesh Singh And Another Appellant
VERSUS
Vinay Pal Singh And 2 Others Respondents

JUDGEMENT

Pankaj Mithal, J. - (1.) A couple Ashwani Singh and Smt. Geetu Singh were residing at Saharanpur along with their minor son Aditya Singh @ Adi, now aged about 2 and 1/2 years.
(2.) The husband Ashwani Singh happened to be originally resident of Meerut whereas the wife Geetu Singh of Bareilly.
(3.) On 16.11.2014 Geetu Singh died in Saharanpur at her residence and in connection with her death, her husband Ashwani Singh and parents of the husband Smt. Munesh Singh and Pitamber Singh were arrested. In these circumstances, as there was no one to take care of the minor, he was given in custody of Prem Prakash, maternal uncle (Mama) of the husband, who lived at Meerut. Accordingly, the minor started living with Prem Prakash at Meerut w.e.f. 16.11.2014 after the unfortunate death of his mother. Later the parents of the husband were released on bail but he himself continues to be in jail.;


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