MAMIDISETTI LEELA GOWARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This habeas corpus petition is filed under Article 226 of Constitution of India for the following main relief:-

(2.) Petitioner's first husband namely Late M. Prasad initially married to Lakshmi Swapna Devi and they were blessed with one child namely, M.Suhas (minor), who was born on 8/7/2012, aged about 12 years (hereinafter for the sake of brevity referred to as 'child'). The said Lakshmi Swapna Devi passed away on 29/12/2014 due to ill health. Later on, the petitioner had married M.Prasad in the year 2017, which was registered on 27/9/2019, they lived together along with the child. Unfortunately, the said M. Prasad had passed away suddenly on 29/6/2024.

(3.) It is further case of the petitioner that, after the death of late M. Prasad (husband), the child was taken away by the unofficial respondents 5 to 9, who are parents of the late M. Prasad, brother and other close relatives of child's father. Now, the petitioner apprehends danger to the child in the hands of the unofficial respondents 5 to 9. Hence, she instituted the instant writ of habeas corpus seeking custody of the child.