PARUL GAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application stands disposed of.

(3.) The present petition has been filed under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. in the form of Habeas Corpus seeking directions to the respondent to produce petitioner's two minor children, i.e. daughter, aged 4 years and son, aged 18 months, and to handover their custody to petitioner, she being their mother.