SAANVI Vs. NEHA SMRITI

JUDGEMENT

(1.) Heard Mr. Brijesh Kumar Tiwari, learned counsel for the petitioner as well as Mr. Manish Kumar Srivastava, learned counsel for the respondent No.1 and Mr. Aniruddh Kumar Singh, learned A.G.A. for the State and perused the record.

(2.) The present petition has been filed with the prayer to direct the respondent No.1 to produce the petitioner (detenue) and also permit and fix at least one meeting in a week of the petitioner with her Grand Father (Dada) and Grand Mother (Dadi).

(3.) Learned counsel for the petitioner has submitted that the deponent is the grand father of the child (detenue) and the son of the deponent is working in the Indian Navy. He also submitted that it is also undisputed that the son of the deponent has filed for divorce against the respondent No.1 which is going on. In such circumstances, kind indulgence of this Court is necessary and the deponent being the grand father of the child (detenue) along with her wife (grand mother of the child) may be allowed to meet the child (detenue) who is in custody of the respondent No.1.