SRISUNDAR SANKARNARAYANAN Vs. ARUNIMA GUPTA

JUDGEMENT

(1.) This court in view of amicable settlement arrived at between the parties, by an order dtd. 5/4/2022 has disposed of a petition seeking a writ of habeas corpus for production of minor son of the parties viz., Rishaan Srisundar (hereinafter referred to as 'the son' for short). The terms and conditions of the amicable settlement arrived at between the parties are reproduced below for the facility of reference:

(2.) The aforesaid order, which has been passed in view of amicable settlement arrived at between them has given rise to a contempt petition as well as a petition seeking recall of aforesaid order.

(3.) The marriage between the parties was performed on 2/7/2010. Out of the wedlock, through In-Vitro Fertilization Method, the parties were blessed with a son viz., Rishaan Srisundar was born. The wife filed a complaint dtd. 28/2/2022 with the police authorities that her son is missing. Thereafter, she filed a writ petition seeking a writ of habeas corpus. During the pendency of the writ petition, this court interacted with parties and parties arrived at an amicable settlement. The writ petition was accordingly disposed of. It is the case of the husband that wife has taken away the son on 16/6/2022 and is residing away separately. The husband thereupon filed a complaint with the police about the wife and has filed the contempt petition seeking the following reliefs: