MANYATA AVINASH DOLANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner- mother praying for writ of habeas corpus sought for custody and production of her minor child aged little more than four years Jiyansh- the corpus. The petitioner has married with respondent No.4. It is averred that proceedings under Section 125 of the Criminal Procedure Code as well as under Section 498A of the Indian Penal Code, 1860 are underway filed against the respondent husband and his family members.

(2.) Learned advocate Mr.Anand Gogia appeared for the petitioner and learned advocate Mr. A.P.Chhabra for the respondent Nos.4 to 6.

(3.) The allegations in the petition are that from the market place nearby to the parental house of the petitioner, the corpus was forcefully snatched away from the custody of the petitioner by respondent Nos.4 to 6 and unknown persons. The exact averments found in paragraph No.3.3 are as under.