GRANTH VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Corpus, a seven years old boy, has approached this Court through his mother, Smt. Ashi Verma, alleging that Corpus was kidnapped by her husband, Gaurav Verma (Respondent-3) on 2/6/2022 taking advantage of good gesture shown by mother of Corpus to allow him to meet with Corpus. Respondents-4 and 5 are father and mother of Respondent-3, who are supporting her husband and they have misbehaved with her when she alongwith Police personnel went to their place to recover the Corpus. Hence, to recover the Corpus, present Habeas Corpus Petition is filed.

(2.) The Corpus is presently staying with his father who appeared before this Court on 16/9/2022 when this Court has interacted with him and brief of the same is mentioned in the order dtd. 16/9/2022, when after hearing counsel for parties judgment was reserved. For reference the relevant part of said order is mentioned hereinafter:

(3.) "Inter-Parental Conflict and Children's Psychological Development" are now also termed as "Child Affected by Relationship Distress". It remained an important subject for research scholars and various research papers are available on research related website which have considered "loyalty conflict", "parental alienation" etc. Few of them alongwith their conclusion/observation are referred hereinafter: