SRINIVAS RAMINENI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner in this Writ of Habeas Corpus prays for declaration of the custody of his minor son Master Gautam Ramineni, aged 4 1/2 years with respondents 3 and 4 as illegal and seeks direction to the respondents to produce his son before this court and to give the custody of his son to the petitioner.

(2.) Shorn of unnecessary details, pithily the petitioner's case is thus:

(3.) The respondent No.2 filed counter on behalf of respondents 2 to 4 inter alia contending thus: