MOHAMMED HASIM IQBAL Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following prayers:

(2.) This Court, on the aforesaid prayers, had passed the following:

(3.) Learned Additional Government Advocate, on instructions, would submit that there was a direction from the District State Legal Services Authority, on the basis of the complaint registered by the wife of the petitioner who is the father of the child that the father of the petitioner had assaulted a child of 4 1/2 years, a notice was issued calling the petitioner and the child for enquiry. He would again, on instructions, submit that the police are not interested in entering into the custody dispute between the petitioner and respondent No.4 qua the child. He would submit that as the District State Legal Services Authority had forwarded the complaint made by the wife, steps had to be taken on the complaint otherwise, they would not interfere. His submission is placed on record.