VIJU PJOHN Vs. BABY JOHN

JUDGEMENT

(1.) A minor girl, aged 13 years is unwittingly caught in a legal cross fire exchanged between her father and step father.

(2.) The prayer in this petition filed under Art.226 of the Constitution of India is to issue a writ of habeas corpus commanding the step father (respondent No. 1) to produce the minor girl from his illegal detention and to hand over her custody to petitioner No. 1, her father.

(3.) The question that has cropped up for consideration is: Are 'custody parameters' in relation to custody of a minor alien or taboo to a 'habeas corpus jurisdiction' under Art.226 of the Constitution