PADI TRIGUNSEN REDDY Vs. P JYOTHI REDDY

JUDGEMENT

(1.) Though the original order was passed on 1-12-2009, the matter has been posted under the caption 'For Being Mentioned', hence the original order shall be read as follows:

(2.) Heard Sri K. Vivek Reddy, learned Counsel, representing Sri K.Sai Krishna Mohan Rao, learned Counsel appearing for the petitioners; Sri D.Prakash Reddy, learned Senior Counsel, representing Sri A. Prabhakar Rao, learned Counsel appearing for respondents 1 to 4; and the learned Assistant Government Pleader, representing the learned Advocate General, appearing for respondents 5 and 6.

(3.) This writ petition is filed by the father and paternal grandparents of the alleged detenues, namely, Kum. Aanchal R.Padi and Kum. Kajal R.Padi, seeking a writ of habeas corpus directing the respondents 1 to 4 to produce Kum. Aanchal R.Padi and Kajal R.Padi before this Court and the said minor girls be forthwith handed over to the petitioners 2 and 3 to enable them to he returned to petitioner No.1 so that they go back to the United States of America {'the USA', for brevity) i.e., the country of their habitual and permanent residence and to issue appropriate directions to respondent No,5 to provide all appropriate necessary and requisite help to aid and assist in the recovery of Kum. Aanchal and Kum. Kajal from illegal custody of the respondents 1 to 4 and further direct the respondents 5 and 6 to provide police assistance to the petitioners to enable them to have a safe and secure passage to the USA.