BURUGA SIRISHA Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner and the 6th respondent are husband and wife, who have two sons, aged six years and four years. The petitioner and the 6th respondent who had married, on 3/9/2018, had separated and the petitioner had also filed a criminal case against the 6th respondent, under Sec. 498-A and 323 r/w 34 of I.P.C. before the S.H.O, Akividu police station. After the separation on 14/10/2023, the petitioner had to find her livelihood as maintenance was not given by the 6th respondent to her and the two sons who were with her.

(2.) On account of this problem, the petitioner is said to have left both her sons with her sister at Bhimadolu and she is said to have moved to Vijayawada to find work. So that she would be able to take care of the educational needs of her children, who had already been joined in a private convent in Bhimadolu.

(3.) The petitioner contended that the 6th respondent had then abducted both children from the residence of her sister on 29/9/2024. She further contended that the 6th respondent had insisted that she should drop the criminal case filed against him before he would send the two children back.