SWAMINATHAN KUNCHU ACHARYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Kuldeep Vaidya for the petitioner, learned Additional Public Prosecutor Mr.Manan Mehta for respondent No.1, learned advocate Mr.A.A. Zabuawala for respondent Nos.2 and 5 and learned advocate Mr.K.I. Kazi for respondent Nos.3 and 4.

(2.) The petitioner happens to be the grandfather who, by filing this habeas corpus petition, seeks production of five years old grand child named Pranav, alleging that said child is in the wrongful custody of respondents - the relations on the maternal side of the corpus. It is further prayed to pass appropriate orders after ascertaining the wish of the corpus.

(3.) The painful story is that the parents of the corpus died having suffered from Corona during the currency of pandemic. The corpus remained at the house of the respondents. Respondent No.4 happens to be the maternal aunt.