MASTER VEDANT MISHRA Vs. STATE OF U. P.

JUDGEMENT

(1.) The petition seeks issuance of a writ in the nature of Habeas Corpus commanding the opposite parties to produce the corpus of detenu in Court and give him in the custody of the deponent/father Amritanshu Mishra.

(2.) Heard learned counsel for the petitioner and learned Additional Government Advocate as also learned counsel for respondents 4 to 6.

(3.) Learned counsel for the petitioner submits that the marriage of father of the detenu was solemnised on 22/4/2015 with the deceased Rani Shukla. The petitioner was blessed with one boy, i.e. detenu on 1/2/2017 out of wedlock. The mother of the detenu was in extra marital affair with one Sonu Ranjan, due to which frequent quarrel occurred between the duo. The mother of the detenu committed suicide on 9/8/2020 under impulse and anger as the father of the detenu asked her to stop having relationship with Sonu Ranjan.