SUNITA Vs. ADDITIONAL CHIEF SECRETARY

JUDGEMENT

(1.) This petition seeking writ of habeas corpus is filed by the petitioner seeking direction for production of her minor child Anuj Chaudhary, alleged to be in illegal detention of respondents no.4 to 6.

(2.) The petitioner entered into marriage with one Shri Rakesh s/o Nandlal on 16.6.08. Out of the wedlock, one son namely Anuj Chaudhary was born on 15.10.10. Due to an unfortunate accident, the petitioner's husband passed away on 9.2.13. The petitioner entered into second marriage with one Shri Mahaveer Prasad on 15.4.14. It is alleged that the petitioner's minor son was residing with the petitioner, however, on 7.3.21, the respondents no.4 to 6 had forcibly taken away the child.

(3.) Pursuant to the directions issued by this Court, child Master Anuj Chaudhary is produced before us.