BURRA ANOOSHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. K. Pradeep Reddy, learned counsel for the petitioner, Sri Godugu Mallesham, learned Asst. Govt.Pleader for respondents 1 to 3 and Sri T. Surya Satish, learned counsel appearing for 4th respondent.

(2.) This writ petition is filed seeking a direction to the respondents 2 and 3 to produce minor child by name Burra Srikruthi, aged about 8 years, daughter of the petitioner, from the unlawful custody of 4th respondent, her natural father, before the Court and to hand over the child to the petitioner.

(3.) Denying the said allegations and admitting the marriage and children, 4th respondent filed counter contending as follows:-