PRAVIN NATHALAL PARGHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The Petitioner is the biological father of 5-year-old twins. Respondent No. 5 is the mother of the Petitioner, and Respondent Nos. 6 to 8 are the sisters of the Petitioner. One son (Mst. Lakshya Parghi) is in the custody of the Petitioner, whereas the other (Mst. Lavya Parghi) is admittedly in the custody of Respondent No. 5.

(3.) The present Petition seeks a Writ of Habeas Corpus directing Respondent No. 4 (Police) to procure the custody of the Mst. Lavya Parghi from Respondent No.5 and hand him over to the Petitioner.