(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent-State.
(2.) Unfortunate events lead to unfortunate circumstances. This petition is filed seeking writ of habeas corpus for custody of two minor daughters named Sonakshi Gelot (aged about 08 years) and Mahek Gelot (aged about 06 years).
(3.) The facts necessary for adjudication for this petition are as under: