- (1.) Seeking for a writ in the nature of a habeas corpus the Petitioner has moved this application with the following prayer: (a) A writ in the nature of habeas corpus issue commanding the Respondent No. 4 and their agents to return the daughter of the Petitioner forthwith. (b) A writ in the nature of habeas corpus, be issued against the Respondent Nos. 1 to 4 for production of the minor daughter of the Petitioner in this Hon'ble Court and for her being set liberty forthwith.
(2.) The Petitioner has laid claim on his daughter who is residing with Respondent No. 4 since the death of her mother due to unnatural circumstances.
(3.) On the basis of filing of this application we directed issuance of notice and upon appearance of the parties gave necessary further directions for exchange of affidavits. However, no affidavit has been exchanged, as such, we have extensively heard the learned Counsel in support of the application, the Respondent No. 4 and the Public Prosecutor for the State.;