ROSHNI SATISH RANIGA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioner-mother of minor son "Zain" praying for writ of habeas corpus be issued against respondent no.2 to produce the corpus and handover the custody to the petitioner.

(2.) The facts as narrated in this petition is that the petitioner and respondent no.2 got married on 5/6/2015 and out of the wedlock son "Zain" born on 28/4/2019

(3.) However, due to the some dispute between the parties, petitioner herein prayed for "Khula" i.e. divorce from her husband, which came to be agreed by respondent no.2-husband and the "Khula" came to be executed between them duly signed in presence of witnesses as also by respondent no.2 herein stating therein that he released wife Roshni from marriage by her "Khula" in exchange for her dower (Mahr) and Idda expenses. Since there is no dispute about the execution thereof and the divorce pursuant thereto, nothing further requires to be delve deep into it.