KAVITHA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court, one Kavitha, the mother of the minor child aged 13, has brought forth this petition for a writ of habeas corpus.

(2.) ACCORDING to the petitioner, when she was in the hospital undergoing treatment, the father of the child has handed over the custody of the child to the second respondent without her permission or knowledge, and when enquired, the second respondent also gave an answer that the child is not with them and the whereabouts are not known, and now it also comes to the knowledge of the petitioner that the child would have been given to the second respondent's Head Quarters at Kolkatta who is shown as the fourth respondent herein, and a legal notice has also been issued on 3.8.2008, and following the same, a complaint was given to the police on 23.8.2008, but no steps have yet been taken to secure the minor child, and under the circumstances, she was constrained to file this petition.