REGENT COMPUTRONICS PVT. LTD.

Shekhar Jagdish Prasad Tewari Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

GOHAR BEGUM VS. SUGGI ALIAS NAZMA BEGUM [REFERRED TO]
KIRTIKUMAR MAHESHANKAR JOSHI VS. PRADIPKUMAR KARUNASHANKER JOSHI [REFERRED TO]
ATHAR HUSSAIN VS. SYED SIRAJ AHMED [REFERRED TO]
G Eva Mary Elezabath VS. Jayaraj [REFERRED TO]

JUDGEMENT

(1.) Rule.

(2.) Rule is made returnable forthwith and the Petition is heard finally with the consent of both the parties.

(3.) By this Petition, the Petitioner is seeking issuance of writ of habeas corpus, directing the Respondents to produce his minor daughter in the Court and hand over her custody to the Petitioner.

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SHEKHAR JAGDISH PRASAD TEWARI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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