MARIA SULTANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr.P.Krishna Prakash, learned counsel for the petitioner and Mr.Swaroop Oorilla, learned Special Government Pleader appearing for the respondent Nos.1 to 6. Perused the material available on record.

(2.) The instant is a writ petition which has been filed seeking for issuance of writ in the nature of Habeas Corpus directing the respondent/police authorities ensuring the production of the minor daughter of the petitioner viz., Musfira Amal, aged around 3 years and 10 months before this Court and thereafter restore the custody of the said minor child to the petitioner who is the natural guardian/biological mother of the minor child.

(3.) From the pleadings that are available on record what clearly culls out is that the marriage between the petitioner and 7th respondent took place on 15/8/2019 at Hyderabad. At the time of marriage, the 7th respondent, the husband of the petitioner was working in Dubai. Subsequent to the marriage, the petitioner went along with respondent No.7 and were residing in Dubai. While they were staying in Dubai as husband and wife, the minor child viz., Musfira Alam was born on 3/6/2020. However, since the child developed certain medical complications, for better treatment the petitioner and the minor child came to India on 12/6/2023.