REGENT COMPUTRONICS PVT. LTD.

SUSHIL KUMAR TIWARI Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

RACHHIT PANDEY (MINOR) AND ANOTHER VS. STATE OF U.P. [REFERRED TO]
MASTER MANAN @ ARUSH VS. STATE OF U.P. [REFERRED TO]
ALL. MASTER TARUN @ AKCHHAT KUMAR AND ANOTHER VS. STATE OF U.P. [REFERRED TO]
PRIYANSHU (MINOR) VS. STATE OF U.P. [REFERRED TO]
MOHAMMAD IKRAM HUSSAIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
KANU SANYAL VS. DISTRICT MAGISTRATE DARJEELING [REFERRED TO]
ELIZABETH DINSHAW VS. ARVAND M DINSHAW [REFERRED TO]
SYED SALEEMUDDIN VS. RUKHASANA [REFERRED TO]
TEJASWINI GAUD AND ORS VS. SHEKHAR JAGDISH PRASAD TEWARI AND OTHERS [REFERRED TO]
KRISHNAKANT PANDEY VS. STATE OF U. P. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Maqsood Ahmad Beg, learned counsel for the petitioners and Sri Vinod Kant, learned Additional Advocate General assisted by Sri Arvind Kumar, learned Additional Government Advocate appearing for the State respondents.

(2.) The petitioner no. 1 asserting himself to be the father of the petitioner no. 2-corpus, has filed the present habeas corpus petition alleging that the corpus is under illegal custody of his mother-respondent no. 4.

(3.) Pleadings in the petition are to the effect that the marriage of petitioner no. 1 was solemnized with respondent no. 4 on 9/6/2010 and the petitioner no. 2 was born on 23/8/2015 and that the petitioner no. 1 and the respondent no.

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SUSHIL KUMAR TIWARI Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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