JAI SINGH KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The corpus Kartik is brought by Shri Devendra Singh respondent No.5. They are accompanied by Dr. Baijnath Mishra, A.S.I., Police Station Indarganj, District Gwalior.

(2.) This petition under Article 226 of the Constitution of India has been filed seeking the following relief:-

(3.) It was submitted by the corpus Kartik that his biological father is Devendra/respondent No.5 and since the petitioner used to beat him, therefore, he himself has gone to his biological father and he is not under any illegal detention.