DR.RAJIV BAJPAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, father of the minor child -Master Revarth Bajpai is seeking for handing over custody of the minor child contending inter alia that the child is in illegal and wrongful confinement of respondents No.3 and 4.

(2.) We have heard Sri. Aditya Sondhi, learned Senior Counsel appearing for the petitioner, Sri. Thejesh P., learned Government Pleader appearing for Respondents No.1, 2 and 5 and Sri. Nitin R., learned counsel appearing for respondents No.3 and 4 and have perused the records.

(3.) Though several contentions have been raised in this petition contending inter alia that minor child is illegally detained by respondents No.3 and 4 after the demise of petitioner's wife on 15-05-2020, we do not propose to delve upon these issues for the reasons indicated herein below: