RAKESH TULSIDAS RATHOD Vs. JAYRAJ VISHRAM VAPIKAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned Counsels for the parties, heard finally.

(2.) This petition under Article 226 of the Constitution of India is instituted for writ of habeas corpus to produce Master 'J', the son of the petitioner, who is alleged to be in the illegal custody of respondent nos.1 and 2, the father and brother, respectively of late Neeta, the wife of the petitioner; and for direction to the respondents to hand over the custody of Master 'J' to the petitioner.

(3.) Shorn of unnecessary details, the background facts leading to this petition can be stated as under: