CHIRAG ARORA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petition has been filed on behalf of the Petitioner-Chirag Arora under Article 226 of the Constitution of India read with Sec. 528 of the BNSS, 2023 seeking issuance of a writ in the nature of the habeas corpus for production of his 5 years old son.

(3.) According to the Petitioner, matrimonial disputes had arisen between him and his wife/Respondent No.2 and an arrangement was reached between them on 25/11/2023. As per the arrangement, the custody of the child was given to the father. The Petitioner relies on a handwritten letter admittedly signed by the Respondent No.2/Wife.