Baby Disha (Minor) Throu Her ... vs State Of U.P.Throu Secy.Home ...
2013 Latest Caselaw 1090 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 133 of 2013
 

 
Petitioner :- Baby Disha (Minor) Throu Her Father Abhai Verma
 
Respondent :- State Of U.P.Throu Secy.Home Civil Sectt.Lko.And Another
 
Petitioner Counsel :- Dr.V.K.Singh,Ashok Kumar Pandey
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that Baby Disha, aged about 4 years, is living with respondent no.2.  Through this petition Sri Abhai Verma, father of Baby Disha, seeks custody Baby Disha, with the plea that Baby Disha is being illegally detained by respondent no.2.  Respondent no.2 and Abhai Verma are now divorced under judgment and decree dated 07.1.2013, appended with the petition as Annexure-1.

Learned counsel for the petitioner contends that the father would be happy with visitation rights to the child.

Issue notice to respondent no.2 with direction that Baby Disha be produced in court on 13.5.2013.

List on 13.5.2013.

Order Date :- 18.4.2013

A.Nigam