GIRISH CHANDRA TIWARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Smt. Pushpa Joshi, Advocate for the petitioner, Sri G.S. Sandhu, Government Advocate for respondent nos. 1 to 3, Sri Z.U. Siddiquie, Advocate for respondent no. 4 and Sri Sudhir Kumar Chaudhary, Advocate for respondent no. 5.

(2.) A writ in the nature of habeas corpus has been filed by the father Girish Chandra Tiwari for the production of a minor child Km. Ishika, aged about four years, from the custody of respondent no. 5, his wife Smt. Monika Tiwari.

(3.) THE brief facts as alleged in the petition is that, respondent no. 5 has eloped with respondent no. 4 and is living with this person and has also taken his minor daughter, and consequently, the present writ petition has been filed.