GADDE BALA YESWANTH Vs. STATE OF A.P.

JUDGEMENT

(1.) The Writ Petition is initially filed seeking a Writ of Habeas Corpus, directing respondent Nos.3 to 5 to produce the minor daughter (hereinafter called as "child") namely Sitara (British Citizen) aged about 5 years 11 months before this Honble Court and inter alia direct to set her free from the respondent Nos.6 and 7 and handover the petitioners daughter (child) to the petitioner.

(2.) Along side the Writ Petition, I.A.No.1 of 2025 is filed seeking interim direction to produce the petitioners daughter, namely Sitara. On 2/9/2025, this Court suo moto impleaded the mother of the child and granted time, to file counter, to the respondent Nos.6 and 8. The respondent No.8 has filed counter affidavit on 8/9/2025. Thereupon, refuting the said contentions, reply affidavit is filed by the petitioner to the counter affidavit filed by the respondent No.8 on 12/9/2025.

(3.) In the interregnum period, I.A.No.3 of 2025 was filed by the petitioner to amend the main prayer as "direct the respondent authorities 3 to 5 to produce minor child Gadde Sitara (British Citizen) aged about 6 years, who is permanent resident and born citizen of UK before this Court, who is at present in unlawful custody of respondent Nos.6 to 8, in compliance with the orders dtd. 18/7/2025 passed in case No.1751-3352-6208-7041, order dtd. 30/9/2025 passed in case No.1756-2297-9027-9698 by the Family Court of England sitting at Kingston upon Hull and order dtd. 2/10/2025 passed in case No.FD25P00600 by High Court of England and direct to immediately handover the custody of the said minor child to the petitioner- father to enable him to take the minor child back to the jurisdiction of UK".