BHARATHI VNL SRIDHARA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner, Mrs. Bharathi V.N.L. Sridhara, has filed the present Habeas Corpus Writ Petition, inter alia, on the ground that her two children, namely Aarush Kaivalya Sridhara, a four year old child, and Sourish Rudra Sridhara, a two and a half year old child, are illegally detained by her husband, Mr. Surendra Babu Sridhara, the respondent No.6.

(2.) The brief facts of the case are that according to the petitioner, initially she was staying in the United States of America on student visa. Subsequently, she obtained a Conditional Green Card (CGC). She has applied for permanent Green Card. Her application is still pending before the United States Immigration Department. She further claims that she was residing with her husband, the respondent No.6, in the United States. She gave birth to both her children in the United States. Therefore, both her husband and children are citizens of the United States.

(3.) She further claims that on 10.12.2018, she, along with both the children, came back to India. She was supposed to fly back to the United States on 30.03.2019. But, due to her ill-health, she could not fly off to the United States on the said date. She informed the respondent No.6, her husband, and requested him to change the date of the return ticket. But, he refused to do so. He further informed her that he would be reaching Kadapa on 31.03.2019.