SUJANA Vs. STATE & ORS

JUDGEMENT

(1.) The petitioners daughter Sona, who is one and a half years old, has been brought to Court by the respondent No.4, who is also present in Court. It is an admitted position that Sona was taken away from the petitioner on 05.04.2011. It appears that the respondent No. 4 is already married to one Shalini, who is also present in Court and they got married sometime in 1999 and they themselves have two children of their own. In these circumstances, we direct that Sona, who is a girl of one and a half years, be immediately handed over to the petitioner. The same has been done. No further directions are necessary in this writ petition. The same stands disposed of.