K.DIVYA Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner seeks production of her daughter Minor Bhavana, aged about 3 years (D.O.B 5/6/2023). According to her, the child is in illegal detention by R3, her husband since August, 2025, when after domestic abuse and assault, she was thrown out of the matrimonial home. She states in the affidavit that, despite several attempts, her husband and the family members are not allowing to even see the child.

(2.) When questioned about the elapse of time between August, 2025 and March, 2026, when this habeas corpus petition was instituted, she had stated that she was unable to obtain any assistance from the police despite strenuous efforts, ultimately lodging a complaint before the authorities only on 23/2/2026. We had hence asked all the parties to be present in the Court and have conversed with them on the previous occasion i.e., 1/4/2026 and today.

(3.) There are allegations and counter allegations that the petitioner and R3 have made about each other. We do not wish to chronicle the same now as that constitutes personal differences which they should reconcile before the appropriate forum and not in this petition.