Amit Talukdar, J. - (1.) In response to a prayer--"a Writ of or in the nature of Habeas Corpus do issue commanding the respondent Nos. 1 to 4 and each of them to produce the body of Mitrabinda Sen, the minor daughter of the petitioner in Court and be made over to the custody of the petitioner and/or set at liberty;" made by the petitioner in this application for a writ in the nature of a Habeas Corpus, we had issued Notice.
(2.) Pursuant thereof all the parties appeared and have made their detailed submissions.
(3.) Since the issue involved in this case related to the custody of the minor child of the petitioner and the respondent No. 6, before proceeding further we had decided to interact with the said child in presence of her Parents and Maternal Grand Parents including the respective learned Counsel, representing the said parties.;