LALITA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) After arguing the matter at some length, Mr. Kharlia, learned counsel representing the petitioner, craves liberty to withdraw the instant habeas corpus petition seeking leave that the petitioner may be allowed to file appropriate application for seeking custody of her child in the competent family court and that the family court may be directed to allow the petitioner to meet her child and also to decide the proceedings expeditiously.

(2.) To this submission, Mr. Sidhu, appearing for the respondent, does not have any objection.

(3.) In this background, we hereby permit the petitioner to file an application for seeking custody of her minor child before the competent family court under the Guardians and Wards Act within next 15 days. Upon such application being filed, the family court shall take the matter up expeditiously and decide the same as per law within a period of six months from the date of filing of the application. During the intervening period, suitable opportunity shall be provided to the petitioner to meet her son.