Mirza Imran Baig vs State Of Telangana
2026 Latest Caselaw 59 Tel

Telangana High Court

Mirza Imran Baig vs State Of Telangana on 25 March, 2026

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           HIGH COURT FOR THE STATE OF TELANGANA
                                     AT HYDERABAD


        THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                            AND
          THE HON'BLE JUSTICE GADI PRAVEEN KUMAR

                        WRIT PETITION No.5971 OF 2026


                                   DATE: 25.03.2026

Between:
Mirza Imran Baig
                                                                                    ...Petitioner

                                                And

State of Telangana
Through its Principal Secretary, Home Department,
Secretariat, Hyderabad, Telangana and four others.

                                                                               ...Respondents

Mr. Irfan Pasha, learned counsel appearing for the petitioner.

Mr. S. Pradeep Kumar, the learned Government Pleader attached to the Office of the learned Additional
Advocate General appearing for the respondent Nos.1 to 4.

ORDER:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. We do not find any merit in the Writ Petition for Habeas Corpus

since there is a decree dated 18.11.2025 already passed by the II Additional

Family Court-cum-XV Additional Metropolitan Session Judge, at Kalpataru

Complex, City Civil Court, Hyderabad ('Trial Court') in G.W.O.P. No.112 of

2025 filed by the petitioner herein. The decree records that the petition

filed by the petitioner is allowed in terms of settlement as reflected in

Ex.C1/Mediation Report dated 23.10.2025, which also forms part of the

record.

2. Hence, the petitioner has no cause of action with regard to the

maintainability of the present writ petition for custody of minor child, who

is presently with the respondent No.5/natural guardian of the alleged

detenue. The petitioner has adequate statutory recourse available to him

in the event the petitioner is aggrieved by the decree passed by the Trial

Court.

3. Moreover, the learned Government Pleader appearing for the

respondent Nos.1 to 4 submits that the respondent No.5 resides in Bidar in

the State of Karnataka.

4. W.P.No.5971 of 2026, along with all other connected applications, is

accordingly dismissed. There shall be no order as to costs.

_________________________________ MOUSHUMI BHATTACHARYA, J

____________________________ GADI PRAVEEN KUMAR, J Date: 25.03.2026 EDS

THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA AND THE HON'BLE JUSTICE GADI PRAVEEN KUMAR

WRIT PETITION No.5971 OF 2026

DATE: 25.03.2026