- (1.) This writ petition has been filed by Ramesh Chand Joshi for issuing a writ, order or direction in the nature of habeas corpus for producing the petitioner no. 2/corpus Kumari Tripur Sundari Joshi before this court who is said to be in illegal detention of respondent nos. 4 to 9.
(2.) The respondent nos. 4 to 9 appeared before this court and filed their counter affidavit. Various counter affidavits and rejoinder affidavits have been filed from both sides.
(3.) Heard learned counsel for the parties and perused the records. Brief facts of the case are as follows: Petitioner No. 1 was married to Dr. Tulsi on 3.7.2006 who was sister of respondent nos. 4 to 9. This is admitted fact that she died out of cancer. It is also admitted fact that out of wedlock of petitioner no. 1 and Dr. Tulsi, petitioner no. 2 - corpus born out and it is also not disputed that at present she is in custody of respondent nos. 4 to 9. There are certain facts regarding the conduct of petitioner as stated by respondent nos. 4 to 9 in their counter affidavit, that petitioner no. 1 wanted some money from the respondents. He did not care his wife during her illness and that corpus was living from the very beginning with the respondent nos. 4 to 9 and her Nani who has since expired but these facts are not very relevant for the disposal of the present writ petition. ;