BHAGWAN DAS Vs. STATE

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India, essentially, seeks a direction to respondent No.3 to 5, to handover the custody of the minor child, Darshana to the petitioner, who claims to be her father.

(2.) The facts as are necessary for the adjudication of the present writ petition, briefly encapsulated as follows:

(3.) It is an admitted position that, Darshana, the minor child born from his live in relationship with Ms. Beena, has been residing all along with respondent Nos.3 to 5, her mausi, nani and mausa respectively, in Guwahati Assam.