(1.) Heard Mr. Prabhjit Jauhar, learned counsel appearing on behalf of M/s.Anirudh and Associates for the petitioner, and Mr. Umesh Bhayaraju, party-in-person for respondent No.4.
(2.) The petitioner's minor son, Saatvik Gary Bhayaraju, born on 17/10/2019 is a US citizen and permanent resident since birth was illegally removed from the petitioner's custody and is currently in India with respondent No.4, the father. The petitioner is seeking the child's return to the USA citing orders dtd. 13/6/2023 and 23/4/2024 from the Circuit Court, Clark County, Wisconsin, USA, which directed the return of the minor child to US jurisdiction. Aggrieved by the same, the present writ petition is filed.
(3.) According to the petitioner, she got married to respondent No.4 on 26/6/2019 and blessed with a child named Saatvik Gray Bhayaraju on 17/10/2019 in USA, thereby, making him an American citizen by birth. During a brief visit to India both the petitioner and respondent No.4 renewed their martial vows in a Hindu ceremony on 9/3/2020. Due to differences in their relationship, the petitioner filed a divorce petition and also sought for custody of the minor child before the Clark County Family Court Commissioner State of Wisconsin Court, Circuit Court vide Case No. 22 FA 106 on 2/12/2022.
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