MOHINI CHAUHAN Vs. STATE OF MP

JUDGEMENT

(1.) The Corpus Prithviraj Chauhan aged about 11 years and Ms. Niharika, aged about 9 years have been brought by their father/respondent no. 4 Rajesh Singh.

(2.) Heard finally through Video Conferencing

(3.) This petition under Article 226 of the Constitution of India has been filed seeking the custody of the corpus who are the minor children of the petitioner and the respondent no. 4 Rajesh Singh.