VIVEK KUMAR SINGH,J. - (1.) Heard Sri Vikas Srivastava, learned counsel for the petitioners, Sri Manvendra Nath Singh, appearing on behalf of respondent no. 4 to 6 and Sri Abhinav Prasad, learned AGA for the State.
(2.) In compliance of the order dated 19.11.2019, corpus Sarthak Singh @ Sarthak Chaudhari (minor) is present before the Court through respondents identified by learned counsel for the parties. The petitioner no. 2 Khushbu (mother of the corpus) is also present before the Court.
(3.) Learned A.G.A. submits that petitioner no.2 Khushbu is on anticipatory bail, granted by a co-ordinate Bench of this Court vide order dated 2.8.2019 passed in Cril. Misc. Bail Application No. 31078 of 2019 and it would not be safe if the custody of the petitioner no.1 is given to petitioner no.2.;