SASHI SETH Vs. BISAN NARAYAN MEHROTRA

JUDGEMENT

(1.) G. S. N. Tripathi, J. This is a petition under Article 226 of the Constitution seeking a writ of Habeas Corpus directing the respondent to produce the two children Chandan and Kallu, both below 3 years old.

(2.) SRI Raj Kumar Seth, petitioner No. 4, is admittedly the husband of Smt. Shashi Seth and father of the aforesaid two children, namely, peti tioner Nos. 2 and 3. Smt. Shashi has brought the children along with her father and brother.

(3.) THE custody, even otherwise, should remain with the mother because the children are below 3 years old.