SATYAJIT BISWAS Vs. COMMISSIONER OF POLICE AND ORS.

JUDGEMENT

(1.) We have heard learned counsel for the parties and the amicus appointed by the Court.

(2.) The petitioner, a U.S. Green Card holder, preferred these proceedings for the production of his minor daughter Ridhima, who is also a U.S. born and naturalised U.S. citizen.

(3.) It was alleged that the daughter Ridhima came to India on 02.12.2009 with her mother and brother. The petitioner alleged that the children were detained by the second respondent-his wife for some years and that she did not provide them education. Apparently, the son approached the National Commission for Protection of Child Rights (NCPCR) for protection and requested for appropriate orders to be sent back to the U.S. With the intervention of NCPCR, he could return to the U.S. on 21.11.2012.