AYRA KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Akhilesh Kumar Tiwari, learned counsel for the petitioners, Ms. Harshita Rani, learned A.G.A. appearing for the State-respondents and Sri Faizan Siddiqui, learned counsel appearing for the respondent nos. 4 and 5.

(2.) The present petition has been filed with the assertion that the petitioner no. 2, mother of the petitioner no. 1 (corpus), was ousted from her matrimonial home, on 8/9/2023, by her husband, respondent no. 4, and the petitioner no. 1 (corpus), minor daughter, who at that point of time was less than two years, was detained.

(3.) It has been further asserted that the respondent no. 4 had thereafter gone out of the country and the petitioner no. 1 (corpus) was being illegally detained by the respondent No. 5, mother-in-law of the petitioner no. 2.