SHISHIR SHIROLKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is seeking a writ of habeas corpus directing the respondent No.1 - State of Maharashtra to secure the release of his daughter - Lara from the custody of the respondent Nos.2 and 3.

(3.) The respondent No.2 is the mother of Lara. On 8 th June 2023, we were informed by the learned counsel for the petitioner that the petitioner would be coming to India on 26 th June 2023. Since, we were informed by the learned counsel for the petitioner and the respondent No.2 on instructions that their clients are not averse to mediation, we appointed Dr. Justice Shalini Phansalkar-Joshi (Retd.), as a Mediator. We had in order observed that the mediation could commence even before the petitioner arrives in India.