ARCHANA PRADHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition by the mother of a minor, Master Advik Pradhan, aged 9 years is presented with following prayers:

(2.) Heard Smt. Susheela, learned Senior Advocate for the petitioner and Shri. Karthik Kiran learned Advocate for respondents No.6 and 7.

(3.) Brief facts of the case are, petitioner-Archana and respondent No.6-Rajendra Kumar Pradhan[ 'Rajendra' for short] got married on 8/4/2010 in Orissa. Advik was born on 11/12/2013. Both husband and wife are IT professionals. In June 2016, they moved to Bangkok and both were employed there. In 2022, Archana and Rajendra decided to move to Germany for their better career prospects.