JAVERIYA FATMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Yash Raj Verma, learned counsel for the petitioners and Sri Pankaj Saxena, learned AGA-I appearing for the State-respondents.

(2.) The petitioner no.2, asserting himself to be the father of the petitioner no.1 (corpus), a minor girl child of age about seven months, has filed the present petition seeking a writ of habeas corpus by asserting that the petitioner no.1 (corpus), is in illegal custody of the respondent nos.4, 5 and 6.

(3.) Pleadings in the petition indicate that the petitioner no.1 (corpus), was born on 5/6/2023, and soon thereafter her mother passed away on 14/6/2023. The petitioner no.2, father of the petitioner no.1, permitted his in-laws to retain the custody of the newly born infant.