K. CHAKRADHAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioner/father of the minor child by name K. Deydipya Reddy, seeking a direction, more particularly, in the nature of writ of Habeas Corpus, directing the respondent Nos.6 and 7 to handover the custody of the said minor child.

(2.) Heard the submissions of Sri P. Sri Harsha Reddy, learned counsel for the petitioner, Sri G. Malla Reddy, learned Assistant Government Pleader for Home, appearing for the respondent Nos.1 to 5, Smt. K.Rajitha, learned counsel for the respondent Nos.6 and 7 and perused the record.

(3.) Admittedly, the petitioner herein is the father of the minor child by name K. Deydipya Reddy, and the respondent Nos.6 and 7 are the maternal grandparents of the said child. This Court vide order dtd. 26/4/2022 directed the respondent Nos.6 and 7 to produce the said minor child before this Court. Pursuant to the said order, the minor child is produced before this Court today and this Court is pleased to interact with the minor child in the Chambers. In the course of interaction with the minor child, she disclosed that she is 11 years old and she has completed VI Class and likely to join VII Class in the coming Academic Year 2022-23. She stated that she is willing to stay with her maternal grandparents i.e, respondent Nos.6 and 7. Since she has Summer Holidays, she is staying with her maternal aunt by name Yanala Jhansi Rani, in Saroornagar, Hyderabad and wanted to stay there till 15/6/2022. Thereafter, she will go back to Suryapet (where her maternal grandparents reside) and pursue her studies there.