MASTER PRAKHAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the respondent No. 5 & 6, learned A.G.A. for the State and perused the record.

(2.) In compliance of order dtd. 12/4/2022, the respondent No. 5 and 6 produced the corpus Prakhar Singhania @ Palash before this Court.

(3.) On interaction and some queries, the corpus replied that he does not want to live with his father. He said that his name is Prakhar Singhania and he is studying in D.A.V. Public School, Ghaziabad. He further stated that he does not want to meet his father.