SOHANABEN ISMAILBHAI HAJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Malav Mulani for the petitioner, learned Additional Public Prosecutor Ms.Jirga Jhaveri for respondent No.1 and learned advocate Mr.Mahendra Vora on behalf of respondent No.6.

(2.) This Habeas Corpus petition was filed by the petitioner - mother for custody of minor son aged two and half years, born out of wedlock of the petitioner with respondent No.6. The case of the petitioner in the petition was that after marriage, matrimonial disputes cropped up between the parties and respondent No.6 took away the custody of minor son from the petitioner.

(3.) As reflected in order dtd. 4/7/2022 passed by the Coordinate Bench, the custody of the minor has been handed over to petitioner - mother. Following extract from the said order dtd. 4/7/2022 may be produced with relevance :