AARAV Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Satyendra Narayn Singh and Sri Ashutosh Pandey, learned counsel for the petitioners and Sri Ishwar Chandra Tyagi, learned counsel for the opposite party no.2 and Sri Azad Singh and Sri Abhinav Prasad, learned A.G.A. for the State-respondent.

(2.) This Habeas corpus writ petition has been filed on behalf of corpus namely Arnav by petitioner no.2/father, with the following prayer:-

(3.) The facts of the case in capsulated form are that the petitioner no.2 who is the father of petitioner no.1 having qualification of M.B.B.S. (M.S.) Surgery working as consultant surgeon at Navyug Medical Centre Pvt. Ltd., which is his own hospital and is also working as Senior Resident at Basti Medical College, Basti. The marriage of the petitioner no.2 namely Dr. Abhijat Kumar was solemnized with the respondent no.2 namely Dr. Sweta on 31.1.2009, which was registered before the Registrar, Hindu Marriage District Basti on 19.10.2016 and out of the said wedlock a male child i.e. corpus was born on 7.7.2012. The respondent no.2 was working as Doctor in Navyug Medical Centre and she was also one of the Director in the aforesaid medical centre alongwith petitioner no.2 and his parents Dr. Naveen Kumar and Dr. Shashi Srivastava. The petitioner no.1 is getting his education in Class-II, Section A at St. Basil's School.