SMITA VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ petition has been filed under Article 226 of the Constitution of India for the following reliefs:

(2.) Learned counsel for the petitioner has submitted that the marriage between the petitioner and respondent no. 5 was solemnized as per Hindu Rites and custom and registered before the office of District Magistrate at Saket, Delhi. Further submission has been made that from the wedlock a son, namely, Master Vishnu Anand Prasad, was born on 1/4/2023 in the State of Texas, USA.

(3.) It has been stated that due to some medical issues in the family member of the petitioner, the petitioner and respondent no. 5 along with their son had planned a schedule travel in India and accordingly they arrived at New Delhi International Airport on 2/8/2026, from where they went to the house of the parents of petitioner at Ghaziabad. However, later on the respondent no. 5 went to Tata Nagar, Jharkhand to meet his parents and friends on 4/8/2026 and thereafter returned on 6/8/2026.