(1.) The petitioner has filed the present petition under Articles 226 and 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (herein after referred as 'the Cr.P.C.') for issuance of a writ in the nature of habeas corpus directing the respondents to ensure the release of minor child-Aaditya Kiran (herein after referred as 'minor child'), minor son of the petitioner (aged about four years at the time of filing of the present petition) from illegal custody of respondents No.2 to 4 and hand over his custody to the petitioner. The petitioner also sought interim relief that respondent No.1 be directed to ensure that respondents No.2 and 4 allow and facilitate the petitioner to communicate with his son over phone and video call on a daily basis, at a time convenient to both the petitioner and his son.
(2.) Briefly stated, the petitioner has averred in the petition that the petitioner, who is Post Graduate in Computer Science, is currently employed as a Senior Software Engineer in Walmart Labs, Bentonville, United States of America (herein after referred as 'USA'). The petitioner is a permanent resident of Benton Country, Arkansas, USA.
(3.) No reply to the petition has been filed by respondent No.1- State of Haryana.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN