VIVAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the private respondents and learned A.G.A. for the State.

(2.) Corpus Vivan aged around 8 years and Divyansh aged around 3 years have been produced before this Court by respondent nos. 4 to 7.

(3.) Learned counsel for the petitioners submitted that children who are corpus in present case are sons of deponent, who are too younger to decide their future. They are brainwashed by their maternal grandfather and Mausi (aunt). In-laws of deponent had taken away his both sons along with them after death of his wife Smt. Sweta, who died on 29/4/2022 and they are residing with their maternal grandparents for more than nine months and they have been produced by them who are impleaded as respondents in present case. Deponent operates a GST Seva Kendra. Deponent resides with his father who is retired Bank Manager and the deponent is although an accused in a Case Crime No. 89 of 2022 lodged on 1/5/2022 under Sec. 306 IPC on account of alleged suicidal death of his wife, however, he is enlarged on bail. He undertakes to ensure welfare of the children if they are granted in his custody.