M SUBBA REDDY Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner, M. Subba Reddy filed this petition seeking direction to the respondents to produce his daughter Minor M. Sai Sirisha before this Court and hand over custody to him.

(2.) IN the affidavit filed in support of the above petition it is stated that 4th and 5th respondents are father and mother of his deceased wife Subbalakshmi. The petitioner married 4th respondent's daughter on 20. 12. 1991. Out of the wed-lock with Subbalakshmi, a female baby by name sai Sirisha was born on 08. 11. 1995. On 17. 08. 1999, his wife committed suicide in the house of 4th respondent. Considering the welfare of his daughter, the petitioner went to abroad to provide all facilities to her in future to lead a comfortable life. During that time, the child was allowed to be with the 4th and 5th respondents as per the advice of the family members. His daughter was admitted in 2nd Standard in Chinmaya Vidhyalaya School, Chinmaya Nagar, virugambakkam at Chennai and his mother-in-law is also stayed in his flat. After the death of his mother, petitioner contacted 4th respondent to ascertain about his daughter, since he did not give any reply, the petitioner made a complaint to the first respondent, who in turn forwarded the same to the second respondent to enquire the matter. In spite of several reminders, there was no response from respondents 1 to 3, the petitioner approached this court by way of the present writ petition.

(3.) WE heard the learned counsel for the petitioner.