SYED ROUNAQ ALI KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed for issuance of habeas corpus to direct respondent No. 3 to produce the minor boy by name Rasheed Syed Ali Khan from her custody in terms of the order of the 18th Judicial Circuit Court, Country of Dupage, Illinois, United States of America.

(2.) We have heard Mr. Ashok Kumar Agarwal, learned counsel for the petitioner and the learned Assistant Government for Home (TS) appearing for respondents 1 and

(3.) While the petitioner has sought the aforesaid relief in this writ petition based on the United States of America's Court order, on the petitioner's own averments, the said order was stayed by the Additional Family Court, Hyderabad in OP No. 438 of 2017 filed by respondent No. 3 and that the said OP stands posted to 14.6.2017. In our opinion, since the very order of the American Court, which is solely based for filing this writ petition, is under stay by the Additional Family Court, Hyderabad, the petitioner is not entitled to claim the relief in this writ petition.