KUMAR ABHISHEK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The writ petition under Article 226 of the Constitution of India seeking therein the following reliefs.

(2.) The grievance of the writ petitioner is that the minor child having the age of 3 years 3 months (female child) has been detained by the respondent No.5, the mother, namely, Swadhinta Pal.

(3.) The learned Counsel appearing for the respondents has raised the issue of maintainability of the present writ petition which, however, has been argued by the learned Counsel appearing for the petitioner by relying upon the Judgment rendered by Hon'ble Apex Court in the case of "Yashita Sahu vrs. State of Rajasthan and Ors". reported in (2020) 3 SCC 67.