GAJANAN KHANWE Vs. UNION OF INDIA

JUDGEMENT

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

(2.) Allowed, subject to all just exceptions. Application is disposed of.

(3.) The present petition has been filed by the Petitioner - Mr. Gajanan Khanwe under Article 226 of the Constitution of India read with Sec. 528 of BNSS seeking issuance of a writ in the nature of habeas corpus for production of his daughter Ms. 'AK' as also maternal grandson of about 17 months old.