SHARADA DEVI Vs. MAN SINGH

JUDGEMENT

(1.) Smt. Sharada Devi, the first petitioner is Km. Shruti Singh's grandmother (father's mother). Km. Shruti Singh has been arrayed as the second petitioner and profiled as the detenue in this habeas corpus writ petition.

(2.) Smt. Sharada Devi says that Km. Shruti Singh, her minor grand-daughter and the daughter of her deceased son, Balram Singh is in the unlawful custody of her mother, Smt. Paramsheela, respondent no.3 along with Man Singh, Smt. Ramwati Devi and Sunil Patel, respondent nos.1, 2 and 4, in that order.

(3.) Smt. Sharada Devi has petitioned this Court praying that a writ, order or direction in the nature of habeas corpus be issued, ordering her minor grand daughter, Km. Shruti Singh to be produced before the Court, and upon production set at liberty in the manner that her custody be delivered to Smt. Sharada Devi.