VISHNU GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution in the nature of Habeas Corpus is preferred by the petitioner seeking following reliefs:

(2.) Precisely stated facts of the case are that petitioner is seeking direction to the respondents to produce petitioner's son Agastya Gupta before this Court with a further direction to return his son to the United States of America (USA) with petitioner being father, with whom vests sole custody by virtue of order dtd. 4/4/2023 by Superior Court of New Jersey, Chancery Division, USA.

(3.) On 1/2/2013, petitioner and respondent No.2 - Shilpi Khaira (wife of petitioner) married in Vidisha according to Hindu Rites and Rituals. After their marriage, initially petitioner and thereafter respondent No.2 moved to USA and established their matrimonial home in Austin Texas in March, 2013.