Uttaranchal High Court: A Single Judge Bench comprising of Sudhanshu Dhulia, J. dismissed a writ of habeas corpus filed by the petitioner-mother for the custody of her 5 year old son.
Petitioner’s case was that she was married to Respondent 4 and they had a son born out of the wedlock. The respondent harassed her for dowry, and she left the matrimonial home along with her son and started living at her parent’s home. One day her husband and mother-in-law came to her parent’s home and requested her to send the child with them only for ten days. However, the child had not been returned to her since. Moreover, she is not even allowed to talk to her son. According to the petitioner, Respondent 4 was a businessman, remained out of the house, there was no one to take care of the child.
The High Court was not inclined to grant prayer as prayed for by the petitioner. Petitioner’s counsel was asked how the custody of the child with his father could said to be unlawful. The Court held that the child was in custody of his father who was a natural guardian (as was his mother). Further, the petitioner was not able to show that the child was under illegal detention or in illegal custody. Under such circumstances, the Court held that the prayer of the petitioner could not be granted, accordingly, the petition was dismissed. [Akansha Budhiraja v. State of Uttarakhand,2018 SCC OnLine Utt 598, dated 25-06-2018]