MASTER ABEER TYAGI Vs. VARUN TYAGI

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Sri Pankaj Srivastava, Sri C.B. Singh, Sri Madnesh Prakash, learned A.G.A. for the State and Sri Sumit Daga, learned counsel for the opposite parties no. 1, 2 and 3 and perused the record.

(2.) This petition has been filed with a prayer to issue a writ in the nature of habeas corpus directing and commanding the respondents to produce the corpus (petitioner No. 1) from unlawful, astonishingly harmful an illegal custody of Respondent No. 1, 2 and 3 and set him liberty with his mother.

(3.) From the perusal of the Paragraph No. 24 of the Habeas Corpus writ petition it transpires that the matter is already pending before the appropriate Court for redressal of ward custody, which is quoted below: