KOUSHALYA DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard learned counsel for the petitioner as well as learned Addl. Government Advocate for the State of Odisha.

(3.) This Writ Petition which is in the nature of Habeas Corpus has been filed by the petitioner Koushalya Das, who is the mother of a minor child, for his custody, now with opposite party no.5 Ashish Kumar Das, the father of the minor child, who is also the husband of the petitioner.