AKSHATA AKSHYA Vs. STATE OF U.P.

JUDGEMENT

(1.) We have heard learned counsel for parties and perused the pleadings of special appeal.

(2.) Towards our last order dated 13.3.2014, petitioners' father. Dr. E. Ravishankar, their mother respondent No. 2-Mrs. Veena Ravishankar and her friend Ms. Mahalaxmi are present in court.

(3.) Mrs. Veena Ravishankar is ready to condone all the commission and omission on the part of her husband and without any serious condition wants to say with him. She only stands for the emotional support her family has received from her friend Ms. Mahalaxmi, who has been looking after the petitioners-children. Dr. Ravishankar, father of the petitioners, however, appears to be unbending that Ms. Mahalaxmi shall not be allowed to stay with family under any circumstances. He states that his wife and Ms. Mahalaxmi live in lesbian relationship. He also states that the presence of Ms. Mahalaxmi has ruined his family life.