(1.) This Writ Petition is filed for issuance of Habeas Corpus directing the official respondents to produce his minor daughter namely Chitti Vedanshi, aged about four (04) years, before this Court and set her at liberty.
(2.) The facts leading to the filing of the present Writ Petition, as stated by the petitioner are that he got married to one, Ms. Nagamani in the year 2016, and out of their wedlock, they were blessed with a baby girl by name Chitti Vedanshi in the year 2019. And that in the year 2022, his wife died on account of heart ailments. After the death of his wife, he submits that his minor kid was staying with him and the unofficial respondents 5 & 6, who are grandparents of the minor child were visiting them now and then, and on 23/4/2023, the unofficial respondents took the minor child along with them, stating that they would send her back in a week. He submits that believing their word, he had let them take her along with them. Thereafter, he states that the unofficial respondents 5 and 6 after taking his minor child along with them did not send her back, driving him to file the present Writ Petition.
(3.) On notice, the unofficial respondents 5 to 7 entered their appearance through their counsel and filed their counter affidavit. The respondents 5 to 7 state that after delivery of the first child, the doctors have advised the deceased wife of the petitioner, not to procreate children, despite the said advise, the deceased succumbing to the pressure of the petitioner and his family members, conceived , and that the same ultimately led to her unfortunate death. The respondents have further submitted that they are resourceful and would take care of the minor child, with utmost care, love and affection, if her custody is given to them.