PARWATI Vs. SATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed in the nature of habeas corpus alleging that the respondent no.5-Director Juvenile Home, Gwalior (misdescribed) has kept the granddaughter of the petitioner, namely, Ku. Honey Bajoria in illegal detention.

(2.) It is submitted by the counsel for the petitioner that since a family dispute is going on between the parents of her minor granddaughter Ku. Honey Bajoria, therefore, she is residing with her.

(3.) On 13/10/2019 the police took away the granddaughter of the petitioner from where she has been sent to Children Home, Gwalior, however, nothing has been disclosed to the petitioner as to why the granddaughter of the petitioner has been kept there. It is further submitted that the petitioner had made an application to the SDM, but no action has been taken.