DEEPAK NARAYAN MALANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present writ petition, petitioner has prayed for the following reliefs:-

(2.) Petitioner is father of Tiana (daughter) aged 8 years and Shrey (son) aged 4 years. Respondent No. 3 is their mother and petitioner's wife.

(3.) In prayer Clause (a) Writ of habeas corpus is prayed for to produce the children before this Court and further relief is prayed against respondents to handover the children to the petitioner in accordance with the judgment and order dtd. 28/9/2021 passed by the Cook Country Court at Illionis (United States).