SHUBHANGI GANESH YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Learned AGP waives service for the respondent Nos.1 and 2- State. Heard finally by consent of the parties.

(3.) The present petition is filed under Article 226 of the Constitution of India seeking issuance of a writ of habeas corpus, directing respondent Nos. 1 and 2 to produce the petitioner's minor son, Abhir, and daughter, Abhira @ Aarya, from the custody of respondent No. 3 (the father).