REGENT COMPUTRONICS PVT. LTD.

Richard Alexander Geary Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SURINDER KAUR SANDHU VS. HARBAX SINGH SANDHU [REFERRED TO]
ELIZABETH DINSHAW VS. ARVAND M DINSHAW [REFERRED TO]
DHANWANTI JOSHI VS. MADHAV UNDE [REFERRED TO]
V RAVI CHANDRAN VS. UNION OF INDIA [REFERRED TO]
SHILPA AGGARWAL VS. AVIRAL MITTAL [REFERRED TO]
AVIRAL MITTAL VS. STATE [REFERRED TO]
ARATHI BANDI VS. BANDI JAGADRAKSHAKA RAO [REFERRED TO]
SURYA VADANAN VS. STATE OF TAMIL NADU AND ORS. [REFERRED TO]
NITHYA ANAND RAGHAVAN VS. STATE OF NCT OF DELHI AND ANOHTER [REFERRED TO]
PRATEEK GUPTA VS. SHILPI GUPTA [REFERRED TO]
MRS. KANIKA GOEL VS. STATE OF DELHI [REFERRED TO]
LAHARI SAKHAMURI VS. SOBHAN KODALI [REFERRED TO]
TEJASWINI GAUD AND ORS VS. SHEKHAR JAGDISH PRASAD TEWARI AND OTHERS [REFERRED TO]
YASHITA SAHU VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Ms. Desai learned senior counsel waives notice for respondent no. 2, and Ms. Shinde learned APP waives notice on behalf of respondent no. 1 - State. By consent, taken up for final disposal. Considering the prayers in the writ petition and the dispute being only between the petitioner and respondent no. 2, it is not necessary to hear respondent nos. 3, 4 and 5.

(3.) This petition is filed by the father of the minor girl child aged 3 years, seeking a writ of habeas corpus for directing respondent no.2 to produce the child before this court. Respondent no. 2 is the mother of the child and wife of the petitioner. Respondent nos. 3 and 4 are parents of respondent no. 2. The petitioner has also prayed for custody of the child together with the child's original passport, birth certificate and other immigration and health documents from respondent no. 2 and for permission to take the child to Singapore.

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RICHARD ALEXANDER GEARY Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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