SANTOSH RAJ DULAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Imran Khan, learned Senior Counsel, representing Mr.Pramod Kumar, learned counsel for the petitioner, learned Special Government Pleader for respondent Nos.1 to 4, and Mr. H. Venugopal, learned Senior Counsel, representing Mr.Ravi Kumar Vadlakonda, learned counsel for 5th respondent.

(2.) This writ petition is filed to direct respondent Nos.2 to 4 to produce his minor son Divith Dulam, a US citizen by birth, holding US Passport bearing No.643488993, currently residing at Hanumakonda, from the illegal custody of respondent No.5 before the Court and give custody of the minor child to him along with his passport, visa papers and other travel documents to comply with the orders dtd. 27/1/2021 and 22/9/2022 in Case No.20-3-01808-06 inter alia modification orders of custody passed by the Superior Court of the State of Washington in and for Clark County. CONTENTIONS OF THE PETITIONER:-

(3.) The petitioner got married 5th respondent on 7/11/2015 at Mayuri Gardens, Hanamakonda. Even prior to marriage, both of them were working in USA. It is an arranged marriage. After marriage, they left to USA. They blessed with baby child in USA on 22/2/2019. Thereafter, disputes arose between them. The petitioner filed a petition seeking judicial separation in October, 2020 before the Superior Court of the State of Washington and for Clark Country being Case No.20.03.01808-06. In the said petition, it was stated that both the petitioner and 5th respondent are staying separately from 26/9/2020.