SUDHA S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Senior Counsel appearing for the petitioner.

(2.) The contentions raised in this writ petition are that a one year old child has been taken away from the custody of his mother by the third respondent who is his father and the child is being handed over to the fourth respondent, who is the paternal grandmother and that the child is likely to be taken away out of the State of Karnataka.

(3.) When a mention was made before this Court yesterday we had alerted the petitioners counsel that the matter is a custody dispute between the parents of a minor child and that the Family Court in Bengaluru is to be approached for appropriate orders. However, when the matter is taken up today, it is stated that the Family Court has not been approached and since the child is of a very tender age, a Writ of Habeas Corpus is liable to be issued.