Mahesh Chandra Tripathi, J. - (1.) Heard Shri V.M. Zaidi, learned Senior Advocate assisted by Shri M.J. Akhtar, learned counsel for the petitioner and Shri Sudhir Mehrotra, learned counsel for first respondent.
(2.) Petitioners are before this Court with the request to set aside the order dated 22.09.2017 passed by the Principal Judge, Family Court, Ghazipur in Misc. Case No.31 of 2016, Nazreen Khatoon vs. Haroon Khan and others, under Section 12 of the Guardianship and Wards Act, 1890.
(3.) Record in question reflects that the father of the child was murdered in which the mother of child was made an accused. A Habeas Corpus Petition no.66439/2015 was filed by first respondent seeking custody of her minor child. The same was dismissed by this Court vide order dated 30.06.2016 on the ground that the mother was accused in the murder of her husband.;