LATHA Vs. SACHIN

JUDGEMENT

(1.) The petitioner filed the present Habeas Corpus petition directing the respondents to produce the minor children namely Tanvi and Shaan immediately before this Court.

(2.) It is the case of the petitioner that the marriage between the petitioner and the first respondent took place on 17.11.2004 at Ranebennur.

(3.) In spite of the same, the respondent began to increase the harassment day by day, the petitioner stopped taking food on time and also started worrying too much about the future of herself and the children in the hands of the irresponsible husband i.e., respondent.