REGENT COMPUTRONICS PVT. LTD.

Jyotirmayasinhji Upendrasinhji Jadeja Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

ELIZABETH DINSHAW VS. ARVAND M.DINSHAW [REFERRED TO]
NITHYA ANAND RAGHAVAN VS. STATE OF NCT OF DELHI AND ANOTHER [REFERRED TO]
JOSE ANTONIO ZALBA DIEZ DEL CORRAL ALIAS JOSE ANTONIO ZALBA VS. STATE OF WEST BENGAL AND OTHERS [REFERRED TO]
Y NARASIMHA RAO VS. Y VENKATALAKSHMI [REFERRED TO]
DHANWANTI JOSHI VS. MADHAV UNDE [REFERRED TO]
V RAVI CHANDRAN VS. UNION OF INDIA [REFERRED TO]
TEJASWINI GAUD AND ORS VS. SHEKHAR JAGDISH PRASAD TEWARI AND OTHERS [REFERRED TO]
RAJESWARI CHANDRASEKAR GANESH VS. STATE OF TAMIL NADU [REFERRED TO]
ABHIJIT S. SHINGOTE VS. STATE OF MAHARASHTRA [REFERRED TO]
SOMPRABHA RANA VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and the matter is heard finally with the consent of the parties.

(2.) The Petitioner is an Indian citizen. Respondent no.2 is his wife and a citizen of Germany, holding a German passport. The Petitioner has filed this Petition under Article 226 of the Constitution of India seeking a writ of Habeas Corpus for the production and custody of his six-year-old son, who is presently in Germany with Respondent no.2. The Petitioner seeks the following reliefs:

(3.) The relevant dates for the purpose of this Petition are as under:

Click here to view full judgment.

JYOTIRMAYASINHJI UPENDRASINHJI JADEJA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address