Meenakshi vs State & Anr
2019 Latest Caselaw 3232 Del

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+       W.P.(CRL) 1905/2019 & Crl.M.A.No.31045/2019

        MEENAKSHI                                        ..... Petitioner
                          Through        Mr.Vishesh Wadhwa with
                                         Mr.Aditya Swarup Aggarwal,
                                         Ms.Swadha Gupta and Mr.Mohit
                                         Bhandari, Advocates.

                          versus

        STATE & ANR                                     ..... Respondents
                          Through        Mr.Rahul Mehra, Standing Counsel
                                         for the State with Mr.Chaitanya
                                         Gosain and Mr.Anand, Advocates.
                                         Inspector Sanjay Kumar, PS
                                         Kishangarh.

%                                  Date of Decision: 16th July, 2019

CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL

                             JUDGMENT

MANMOHAN, J: (Oral)

1. Present writ of habeas corpus has been filed seeking custody of the minor daughter Dimple aged about four years on the ground that she had been forcibly taken away by her father.

2. The respondent no.2-husband is personally present in Court along with the minor daughter Dimple. He states that he is desirous that the petitioner-wife along with his two children stay with him. He assures this

Court that he would maintain the petitioner as well as his two children in good health to the best of his ability.

3. The petitioner states that she has no objection to residing with respondent no.2 provided they live separately and not with the parents of respondent no.2.

4. Respondent no.2-husband has no objection to the same.

5. The petitioner-wife and respondent no.2-husband are agreeable that the two minor children shall visit the paternal grand-parents at least twice a week for two hours.

6. Recording such consent, the present writ petition and application stand disposed of.

7. As a token of acceptance of today's order, both the petitioner and respondent no.2 are directed to sign the order sheet.

MANMOHAN, J

SANGITA DHINGRA SEHGAL, J JULY 16, 2019 KA