(1.) Rule. Rule made returnable forthwith and, with the consent of the learned counsel for the parties, heard finally.
(2.) This is a Writ Petition under Article 226 of the Constitution of India for habeas corpus of Ms.'N', i.e. the daughter of Petitioner (hereinafter referred to as 'child N').
(3.) The Petitioner is a Dutch National and permanent resident of the Netherlands. The Respondent No.2 is an Indian National and ex-husband of the Petitioner. Child 'N' is their biological daughter and a Dutch National by birth. The Respondent Nos.3 to 5 respectively are mother and brothers of the Respondent No.2.