JUNNED AHMED MUJIB KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule made returnable forthwith.

(2.) By way of the present writ petition, the petitioner is seeking issuance of the writ of the Habeas Corpus against the respondents directing them to produce his minor daughter namely Khaleda Subiya Junned Ahmed Khan and to hand over her custody to him.

(3.) Brief facts leading to the present writ petition are as follows :