ANWESHA Vs. STATE OF U P AND ANOTHER

JUDGEMENT

(1.) Pleadings have been exchanged between the parties, therefore, the matter is ripe for final arguments.

(2.) Heard Sri Rishabh Agarwal, learned counsel for the petitioners, Sri Dharmendra Dhar Dubey, learned counsel for private respondent, learned AGA and perused the record of the present habeas corpus.

(3.) It is a strange case where father-Naveen Chaurasiya exerting his right of as a father over his minor daughter Ms. Anvesha @ Angel Chaurasia, who is alleged to be in the illegal captivity of Girish Chandra Srivastava (Nana of Anvesha) and her mother Ms. Ayushi Srivastava.