R.S. Vs. STATE

JUDGEMENT

(1.) Present writ of habeas corpus had been filed by the petitioner-son Mr. R.S. seeking a declaration that his mother- Mrs. S.D. had been detained/confined by respondent no.2-father D.M.P. as well as respondent no.3-Ms. U.D. and by their agents/representatives. The petitioner-son also sought custody of his mother-Mrs. S.D.

(2.) On 14th August, 2019, this Court had directed petitioner's motherMrs. S.D.to be personally present before this Court on 19th August, 2019.

(3.) On the said date, petitioner-son Mr. R.S. as well as his mother-Mrs. S.D. and respondent no.2-father D.M.P. appeared before this Court. During our meeting with the parties in our chamber, we realised that both respondent no.2-father D.M.P. as well as petitioner's mother-Mrs. S.D. needed care and protection. However, keeping in view the status as well as close relationship of the parties and the lack of clarity with regard to the medical problems of the parties, we requested the three learned senior counsel to suggest a future course of action. The order dated 19th August, 2019 reads as under:-