SAHIL (MINOR) AND ANOTHER Vs. V

JUDGEMENT

(1.) This Habeas Corpus Writ Petition has been effectively filed by the second petitioner, Rehana Bano, asking that the first petitioner, Sahil, her minor son, aged a little less than four years, be ordered to be produced before the Court from the unlawful custody of respondent no.4, Abdul Sohrab, the minor's grandfather and liberated from the said custody, ordering him to be placed in his mother's custody.

(2.) Heard Sri Ashutosh Kumar Pandey, learned Counsel for the petitioners and Sri Indrajeet Singh, learned A.G.A. appearing on behalf of the State.

(3.) Respondent no.4, Abdul Sohrab appeared in person, but did not file a counter affidavit. He produced the minor, Sahil in compliance with the rule nisi issued by this Court.