ROHAN SHARMA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution of India read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for issuance of a Writ in the nature of Habeas Corpus or any other appropriate Writ or direction requiring the presence of the minor daughter of the petitioner and the respondent no. 2, Ms. XXXX, who is six years old.

(2.) It is the case of the petitioner that the respondent no. 2, who is presently a resident of Doiwala, Uttarakhand, had taken away the minor child, without the consent of the petitioner, on 7/1/2026, and is not returning the custody of the child to him despite repeated demands.

(3.) On 17/2/2026, we directed the physical presence of the respondent no. 2 along with the child.