ABHISHEK KUMAR MISHRA Vs. ANKITA GHANSHYAMSINGH CHAUHAN

JUDGEMENT

(1.) Heard Mr. Abhishek Kumar Mishra, party-in-person, who is present at the District and Sessions Court, Mehsana Court. This Court (Coram: Mr. R.M. Chhaya and Mr. I.J. Vora, JJ.) had passed the following order on 3.6.2020:-

(2.) Mr. R.C. Kodekar, learned APP informed the Court that both the Corpus i.e. Shubh and Shagun are produced by Video Conferencing held at the District and Sessions Court, Mehsana today. We find that they have come with Ankita Ghanshyamsinh Chauhan - mother of two children. Ankita Ghanshyamsinh Chauhan has also pointed out that she has filed procedindgs under the Domestic Violence Act and under Section 125 of the Cr.P.C. Upon interacting, we are prima facie of the opinion that both the Corpus - Shubh and Shagun are not in illegal custody of anybody, but are with their mother - Ankita Ghanshyamsinh Chauhan.

(3.) Mr. Mishra, party-in-person does not press prayer (b) with a liberty to take appropriate recourse. As far as prayer (a) is concerned, Mr. Mishra, party-in-person has submitted that this Court may examine the aspect of welfare of the children. Ankita Ghanshyamsinh Chauhan, who is present in this Court through Video Conferencing, shall file reply to the petition within a period of three weeks. Party-in-person, who is personally present in the District and Sessions Court, Mehsana today shall give a copy of the petition to Ankita Ghanshyamsinh Chauhan, through the learned District Government Pleader of the District and Sessions Court, Mehsana. Mr. R.C. Kodekar, learned APP shall inform the learned District Government Pleader of Mehsana Court about this order.