VEDIKA DWIVEDI Vs. STATE OF U.P.

JUDGEMENT

(1.) The present application filed by the maternal grand-father seeking impleadment is hereby rejected. It is for the reason that he has no locus in view of the fact that the present petition has been filed seeking writ of habeas corpus by the mother of the detenue, aged about 4 years, and the custody at the time of filing of the present petition was with the grand-father (opposite party no.2), grand-mother (opposite party no.3), uncle (opposite party no.4) and aunt -wife of opposite party no.4, respectively, of the detenue.

(2.) Rejoinder affiavit filed today is taken on record.

(3.) Heard Mrs. Suniti Sachan, learned counsel for the petitioner, Ms. Farhat Jamal Siddiqui, learned counsel appearing for private opposite parties no.2 to 5, learned A.G.A. for the State and perused the record.