SAWAN SHANDIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court seeking issuance of writ in the nature of habeas corpus so as to produce his minor son Daivik aged 5 " years, who is alleged to be unlawfully, illegally and forcibly detained by respondents No.4 to 6.

(2.) However, needless to mention that it shall be open to the petitioner to approach the Family Court, concerned, so as to seek custody of his son. In case, any such petition is filed, the Family Court shall deal with the same in accordance with law. Further, in case any application seeking interim custody of the child is also filed before the Family Court, the Family Court shall endeavour to dispose of the same expeditiously in accordance with law.

(3.) The aforesaid order shall not be taken to be any expression on the litigation as may ensue pertaining to custody of the child.