R NIRMALA Vs. Y SHANTHI

JUDGEMENT

(1.) Elipe Dharma Rao, J

(2.) (Prayer: Petition under Article 226 of the Constitution of India praying for the issuance of a writ of Habeas Corpus for the relief as stated therein.) Elipe Dharma Rao, J. The petitioner has filed this Habeas Corpus Petition for a direction to the respondents to produce the petitioner's sister's minor child viz., Deepak Kumar, Son of Yuvanesh Pradeep Kumar, aged about 8 years, alleged to be in the illegal detention of the 1st respondent, who is the second wife of the said Yuvanesh Pradeep Kumar, before this Court and hand over the custody of the detenu to the petitioner.

(3.) TODAY, an impleading petition to implead the father of the minor as party respondent No.3 in the Hebeas Corpus Petition is filed. We have ordered the impleading petition. A counter affidavit has also been filed by the 1st respondent.