ARUN KUMAR GUPTA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) With consent, heard finally.

(2.) This Habeas Corpus petition is filed for taking custody of the corpus namely Jeevika Gupta, who is aged about 2 years and 9 months, by contending that petitioner No.1 is the person, who has taken the corpus in adoption by way of Deed of Adoption dtd. 27/7/2021. Thereafter, the corpus is residing with petitioner No.1. Petitioner Nos.2 and 3 are biological parents of the corpus and they became petitioners herein to support the case of petitioner No.1.

(3.) The grievance of the petitioners is that on 28/4/2024 around 04:30 PM, two members representing them to be 'Bal Rakshaks' came with two constables and entered the house of petitioner No.1 forcibly and took the child from his custody. The said action is totally unauthorised and thereafter, the child is in custody of said respondents.