Karnataka High Court
Shriram Sankaran vs The Inspector Of Police on 29 May, 2017
Author: Ashok B. Hinchigeri
Bench: Ashok B. Hinchigeri
1
R
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29TH DAY OF MAY 2017
PRESENT
THE HON'BLE MR. JUSTICE ASHOK B. HINCHIGERI
AND
THE HON'BLE MRS. JUSTICE K.S. MUDAGAL
W.P.H.C.No.164/2016
BETWEEN:
Shriram Sankaran,
S/o Sankaran Sethuraman,
Aged about 38 years,
R/o 4057 E White Aster St,
Phoenix AZ - 850 44, U.S.A. ...Petitioner
(By Sri S. Sreevatsa, Senior Counsel for
Sri Vijaykumar Prakash, Advocate)
AND:
1. The Inspector of Police,
Basavangudi Police Station,
Krishna Rajendra Road,
NR Colony, Bengaluru,
Karnataka - 560 004.
2. State of Karnataka,
Home Department,
Principal Secretary (PCAS),
2
Room No.219, II Floor,
Vidhana Soudha,
Bengaluru - 560 001.
3. The Commissioner of Police,
Bangalore City, Infantry Road,
Bengaluru - 560 001.
4. Ministry of External Affairs,
Principal Secretary,
Union of India, Shasthri Bhavan,
New Delhi - 110 001.
5. Smt. Savitha Sethuram,
D/o H.R. Sethuram,
Aged about 35 years,
R/o Flat No.2034, B- Block,
Krest Park Apartment,
No.39, Kanakapura Road,
Basavanagudi,
Bangalore - 560 004.
6. H.R. Sethuram,
S/o person unknown to petitioner,
Aged about 65 years,
R/o Flat No.2034, B- Block,
Krest Park Apartment,
No.39, Kanakapura Road,
Basavanagudi,
Bangalore - 560 004.
7. Radha Sethuram,
W/o H.R. Sethuram,
Aged about 62 years,
R/o Flat No.2034, B- Block,
Krest Park Apartment,
3
No.39, Kanakapura Road,
Basavanagudi, Bangalore - 560 004. ... Respondents
(By Sri I. Tharanath Poojary, AGA for R-1 to R-3,
Sri R. Veerendra Sharma, Advocate for R-4,
Smt. Hemalata Mahishi, Advocate for R-5)
Baby Shrishti Shriram,
D/o Mr. Shriram Sankaran,
Aged around 3 years. ... Detenu
This W.P.H.C. is filed under Articles 226 and 227 of the
Constitution of India praying that the Hon'ble High Court be
pleased to issue appropriate order, direct or writ in the nature of
habeas corpus directing the respondents to cause the production of
the person of detenu viz baby Shrishti, aged 3 years before this
Hon'ble Court and hand over the detenu to the legal custody of the
petitioner.
This W.P.H.C. having been heard and reserved for orders on
27.4.2017, coming on for pronouncement of orders this day, Ashok
B. Hinchigeri J, made the following:
ORDER
This petition is filed seeking a writ of habeas corpus directing the respondents to cause the production of the person of detenu, Baby Srishti, aged about 3 years before this Court and hand over the said detenu to the legal custody of the petitioner.
2. The facts of the case in brief are that the petitioner and respondent No.5 got married on 18.1.2010 at Shivashakthi 4 Convention Hall in Bengaluru, as per the Hindu rites and customs. In their wedlock, a female child, namely, Srishti is born on 19.11.2013 at Phoenix, AZ in U.S.A. The child is a citizen of U.S.A. by birth. On the ground that respondent No.5 was treating the petitioner with cruelty, the petitioner filed the divorce petition against her in the Superior Court of the State of Arizona in the Country of Maricopa in October 2014. Respondent No.5 submitted herself to the jurisdiction of the said Court in the U.S.A. The Court of Maricopa passed the consensual order. It was held that the petitioner and respondent No.5 be awarded joint legal decision-making regarding the child.
3. The said U.S.A. Court ordered that if the petitioner or respondent No.5 proposes to travel with the child outside U.S.A., the parent must provide the other parent with a written itinerary of their travel. It is now the grievance of the petitioner that the respondent No.5 has detained the child beyond the vacation schedule, which ended on 18.10.2016 and that thereby she has been denying the access to the petitioner. Complaining the abduction of 5 the child by the respondent No.5, the petitioner has already filed an emergency petition for contempt, enforcement of custody order, warrant for immediate production and issuance of writ of habeas corpus in U.S.A. Court. Considering the conduct of the respondent No.5, the Superior Court of Arizona vide its order, dated 24.10.2016 granted the petitioner sole legal decision-making authority in respect of the detenu.
4. Sri S. Sreevatsa, the learned Senior Counsel appearing for Sri Vijaykumar Prakash for the petitioner submits that the child is being illegally detained. He submits that the respondent No.5 cannot deprive the American Court of its jurisdiction to decide upon the custody of Srishti by removing her to India. He relies on the Apex Court's judgment in the case of SMT. SURINDER KAUR SANDHU v. HARBAX SINGH SANDHU AND ANOTHER reported in (1984) 3 SCC 698 to advance the submission that the forum-shopping cannot be encouraged, more so when the child is a citizen of America. When the matrimonial home of the spouses is in America and when the American Court 6 has passed the order regarding the custody of the child, the respondent No.5 is not justified in approaching the Family Court in Bengaluru to perpetuate her illegal custody of the child.
5. He relies on the Hon'ble Supreme Court's decision in the case of V. RAVI CHANDRAN (DR.) (2) v. UNION OF INDIA AND OTHERS reported in (2010) 1 SCC 174 to buttress his submission that the sudden and unauthorized removal of children from one country to another is too frequent nowadays and that therefore it is the duty of all courts in all countries to do all they can do to ensure that the wrongdoer does not gain an advantage by his wrongdoing. Paragraph No.35 of the said decision is extracted hereinbelow:
"35. The facts and circumstances noticed above leave no manner of doubt that merely because the child has been brought to India by Respondent 6, the custody issue concerning minor child Adithya does not deserve to be gone into by the courts in India and it would be in accord with principles of comity as well as on facts to return the child back to the United States of America from where he has been removed and enable the parties to 7 establish the case before the courts in the native State of the child i.e. United States of America for modification of the existing custody orders. There is nothing on record which may even remotely suggest that it would be harmful for the child to be returned to his native country."
6. The learned Senior Counsel submits that as the respondent No.5 has not filed any petition for the modification of the American Court's order, she is not entitled to maintain a petition for the custody of the child in India. In support of his submissions, he relies on the Apex Court's judgment in the case of ARATHI BANDI v. BANDI JAGADRAKSHAKA RAO AND OTHERS reported in (2013) 15 SCC 790. The relevant portions of the said decision, relied upon by him, are extracted hereinbelow:
"29. ...........................
In our opinion, these observations leave no manner of doubt that no relief could be granted to the appellant in the present proceedings given her conduct in removing Anand from USA in defiance of the orders of the court of competent jurisdiction. The Court has specifically approved the modern theory of conflict of laws, which prefers the jurisdiction of the State which has the most intimate contact with the issues arising in the case. The 8 Court also holds that jurisdiction is not attracted "by the operation or creation of fortuitous circumstances". The Court adds a caution that to allow the assumption of jurisdiction by another State in such circumstances will only result in encouraging forum shopping. The aforesaid observations are fully applicable in the facts and circumstances of this case.
33. In our opinion, the Andhra Pradesh High Court has decided to exercise jurisdiction summarily and directed the appellant to return the child to USA. This course is absolutely permissible as is apparent from the observations made by this Court in para 30 of the aforesaid judgment in V. Ravi Chandran (2) case. This Court in V. Ravi Chandran (2) case also rejected the objection raised by Respondent 6 in the counter- affidavit that the American court, which passed the order/decree has no jurisdiction and being inconsistent with Indian laws cannot be executed in India. It was observed that despite the fact that the respondent had been staying in India for more than 2 years, she has not pursued any legal proceeding for the sole custody of the minor child or for the declaration that the orders passed by the American courts concerning the custody of minor child are null and void and without jurisdiction. Similar are the facts in the present case. The wife has not pursued any legal proceeding for seeking custody of Anand. She has also not sought a declaration that the orders passed by the American courts are null and void 9 and are without jurisdiction. Therefore, in our opinion, the High Court of Andhra Pradesh cannot be said to have acted erroneously."
7. He also read out paragraph No.4 from the Constitutional Bench of the Hon'ble Supreme Court's decision in the case of KANU SANYAL v. DISTRICT MAGISTRATE, DARJEELING AND OTHERS reported in (1973) 2 SCC 674. The same is extracted hereinbelow:
"4. It will be seen from this brief history of the writ of habeas corpus that it is essentially a procedural writ. It deals with the machinery of justice, not the substantive law. The object of the writ is to secure release of a person who is illegally restrained of his liberty. The writ is, no doubt, a command addressed to a person who is alleged to have another person unlawfully in his custody requiring him to bring the body of such person before the Court, but the production of the body of the person detained is directed in order that the circumstances of his detention may be inquired into, or to put it differently, "in order that appropriate judgment be rendered on judicial enquiry into the alleged unlawful restraint". The form of the writ employed is "We command you that you have in the King's Bench Division of our High Court of Justice - immediately after the receipt of this our writ, the body of 10 A.B. being taken and detained under your custody - together with the day and cause of his being taken and detained - to undergo and receive all and singular such matters and things as our court shall then and there consider of concerning him in this behalf". The italicized words show that the writ is primarily designed to give a person restrained of his liberty a speedy and effective remedy for having the legality of his detention enquired into and determined and if the detention is found to be unlawful, having himself discharged and freed from such restraint. The most characteristic element of the writ is its peremptoriness and, as pointed out by Lord Halsbury, L.C., in Cox v. Hakes "the essential and leading theory of the whole procedure is the immediate determination of the right to the applicant's freedom"
and his release, if the detention is found to be unlawful. That is the primary purpose of the writ; that is its substance and end. The production of the body of the person alleged to be wrongfully detained is ancillary to this main purpose of the writ. It is merely a means for achieving the end which is to secure the liberty of the subject illegally detained. In the early days of development of the writ, as pointed out above, the production of the body of the person alleged to be wrongfully detained was essential, because that was the only way in which the Courts of common law could assert their jurisdiction by removing parties from the control of the rival courts and thereby impairing the power of the rival courts to 11 deal with the causes and persons before them. The common law courts could not effectively order release of the persons unlawfully imprisoned by order of rival courts without securing the presence of such persons before them and taking them under custody and control. But the circumstances have changed long since and it is no longer necessary to have the body of the person alleged to be wrongfully detained before the Court in order to be able to inquire into the legality of his detention and set him free, if it is found that he is unlawfully detained. The question is whether in these circumstances it can be said that the production of the body of the person alleged to be unlawfully detained is essential in an application for a writ of habeas corpus. We do not think so. There is no reason in principle why that which was merely a step in the procedure for determining the legality of detention and securing the release of a subject unlawfully restrained should be elevated to the status of a basic or essential feature of the writ. That step was essential to the accomplishment of the purpose of the writ at one time, but it is no longer necessary. The inquiry into the legality of the detention can be made and the person illegally detained can be effectively set free without requiring him to be produced before the Court. Why then should it be necessary that the body of the person alleged to be wrongfully detained must be produced before the Court before an application for a writ of habeas corpus can be decided by the Court ? Would it not mean 12 blind adherence to form at the expense of substance ? Why should we hold ourselves in fetters by practice which originated in England about three hundred years ago on account of certain historical circumstances which have ceased to be valid even in that country and which have certainly no relevance in ours? But we may point out that even in England it is no longer regarded as necessary to order production of the body of the person alleged to be wrongfully detained, in an application for a writ of habeas corpus."
8. As the custody of the child from the petitioner is snatched away with impunity, the writ of habeas corpus is required to be issued in this case, so submits that learned Senior Counsel. In support of his submissions, he read out paragraph Nos.3 and 7 from the Hon'ble Supreme Court's decision in the case of CAPT. DUSHYANT SOMAL v. SUSHMA SOMAL AND ANOTHER reported in (1981) 2 SCC 277. It reads as follows:
"3. There can be no question that a writ of habeas corpus is not to be issued as a matter of course, particularly when the writ is sought against a parent for the custody of a child. Clear grounds must be made out. Nor is a person to be punished for contempt of court for disobeying an order of court except when the 13 disobedience is established beyond reasonable doubt, the standard of proof being similar, even if not the same, as in a criminal proceeding. Where the person alleged to be in contempt is able to place before the court sufficient material to conclude that it is impossible to obey the order, the court will not be justified in punishing the alleged contemner. But all this does not mean that a writ of habeas corpus cannot or will not be issued against a parent who with impunity snatches away a child from the lawful custody of the other parent, to whom a court has given such custody. Nor does it mean that despite the contumacious conduct of such a parent in not producing the child even after a direction to do so has been given to him, he can still plead justification for the disobedience of the order by merely persisting that he has not taken away the child and contending that it is therefore, impossible to obey the order. In the case before us, the evidence of the mother and the grandmother of the child was not subjected to any cross-examination; the appellant-petitioner did not choose to go into the witness-box; he did not choose to examine any witness on his behalf. The evidence of the grandmother, corroborated by the evidence of the mother, stood unchallenged that the appellant- petitioner snatched away Sandeep when he was waiting for a bus in the company of his grandmother. The High Court was quite right in coming to the conclusion that the appellant-petitioner had taken away the child unlawfully from the custody of the child's 14 mother. The writ of habeas corpus was, therefore, rightly issued. In the circumstances, on the finding, impossibility of obeying the order was not an excuse which could be properly put forward.
7. It was argued that the wife had alternate remedies under the Guardians and Wards Act and the Code of Criminal Procedure and so a writ should not have been issued. True, alternative remedy ordinarily inhibits a prerogative writ. But it is not an impassable hurdle. Where what is complained of is an impudent disregard of an order of a court, the fact certainly cries out that a prerogative writ shall issue. In regard to the sentence, instead of the sentence imposed by the High Court, we substitute a sentence of three months' simple imprisonment and a fine of rupees five hundred. The sentence of imprisonment or such part of it as may not have been served will stand remitted on the appellant-petitioner producing the child in the High Court. With this modification in the matter of sentence, the appeal and the special leave petition are dismissed. Criminal Miscellaneous Petition 677 of 1981 is dismissed as we are not satisfied that it is a fit case for laying a complaint."
9. The learned Senior Counsel submits that the respondent No.5 cannot be permitted to resile from the undertaking given by her before the American Court. She left America for India with the 15 child on 5.10.2016 after promising to the American Court to return to America on 18.10.2016. The solemn undertaking given to the American Court is broken. The sanctity of the proceedings in any court cannot be permitted to be disputed. For making this submission, he relies on the Hon'ble Supreme Court's decision in the case of STATE OF MAHARASHTRA v. RAMDAS SHRINIVAS NAYAK AND ANOTHER reported in (1982) 2 SCC 463. Paragraph No.4 of the said decision reads as follows:
"4. When we drew the attention of the learned Attorney- General to the concession made before the High Court, Shri A.K. Sen, who appeared for the State of Maharashtra before the High Court and led the arguments for the respondents there and who appeared for Shri Antulay before us intervened and protested that he never made any such concession and invited us to peruse the written submissions made by him in the High Court. We are afraid that we cannot launch into an inquiry as to what transpired in the High Court. It is simply not done. Public policy bars us. Judicial decorum restrains us. Matters of judicial record are unquestionable. They are not open to doubt. Judges cannot be dragged into the arena. "Judgments cannot be treated as mere counters in the game of litigation". (1) We are bound to accept 16 the statement of the Judges recorded in their judgment, as to what transpired in court. We cannot allow the statement of the Judges to be contradicted by statements at the Bar or by affidavit and other evidence. If the Judges say in their judgment that something was done, said or admitted before them, that has to be the last word on the subject. The principle is well-settled that statements of fact as to what transpired at the hearing, recorded in the judgment of the court, are conclusive of the facts so stated and no one can contradict such statements by affidavit or other evidence. If a party thinks that the happenings in court have been wrongly recorded in a judgment, it is incumbent upon the party, while the matter is still fresh in the minds of the Judges, to call the attention of the very Judges who have made the record to the fact that the statement made with regard to his conduct was a statement that had been made in error. (2) That is the only way to have the record corrected. If no such step is taken, the matter must necessarily end there. Of course a party may resile and an appellate court may permit him in rare and appropriate cases to resile from a concession on the ground that the concession was made on a wrong appreciation of the law and had led to gross injustice; but, he may not call in question the very fact of making the concession as recorded in the judgment."17
10. The learned Senior Counsel has also relied upon the following citations:
(i) (2011) 6 SCC 479 - Ruchi Majoo v. Sanjeev Majoo
(ii) (2000) 3 SCC 14 - Sarita Sharma v. Sushil Sharma
(iii) (2010) 1 SCC 591 - Shilpa Aggarwal (Ms) v. Aviral Mittal and another
(iv) (1987) 1 SCC 42 - Mrs. Elizabeth Dinshaw v. Arvand M. Dinshaw and another
(v) (2015) 5 SCC 450 - Surya Vadanan v. State of Tamil Nadu and others
(vi) (1998) 1 SCC 112 - Dhanwanti Joshi v. Madhav Unde
(vii) (2003) 8 SCC 342 - Union of India v. Paul Manickam and another
11. Smt. Hemalata Mahishi, the learned counsel appearing for the respondent No.5 has raised a preliminary objection. She submits that the habeas corpus writ petition is not at all maintainable, as the retention of the child's custody by the respondent No.5 is pursuant to the Family Court's order, dated 22.10.2016 passed in O.S.No.261/2016.
18
12. She sought to draw support from the Division Bench's judgment of Madras High Court in the case of MUTHIAN SIVATHANU v. THE HOME SECRETARY, GOVERNMENT OF TAMIL NADU AND OTHERS reported in MANU/TN/3407/2014 (H.C.P.No.3175/2014, disposed of on 14.11.2014). Paragraph No.12 of the said decision, read out by her, is extracted hereinbelow:
"12. Having gone through the material papers and the arguments advanced by both the learned counsel, we are of the considered view that the petitioner, who is the father of the minor girl is not entitled to seek the remedy of custody of the child, by way of this Habeas Corpus Petition, filed under Article 226 of the Constitution of India, by raising a plea of illegal detention of the child by the mother, since the child is in the custody of the mother. On the facts and circumstances, we are of the view that the Petition is liable to be dismissed and accordingly, the Habeas Corpus Petition is dismissed."
13. She submits that the respondent No.5 has filed O.S.No.261/2016 seeking, inter alia, the relief of declaration that the order, dated 1.8.2016 passed by the Court of Arizona, Maricopa 19 country in FC 2014-001572 is not conclusive and is not binding on her. In the said suit proceedings, the Family Court is persuaded to grant an interim order, dated 22.10.2016 (Annexure-R3) restraining the petitioner, his relatives, agents and servants from interfering with the peaceful life of the respondent No.5 and her minor daughter, Srishti and restraining him from attempting to communicate to the respondent No.5. She submits that the said order is already communicated to the petitioner through the letter, dated 25.10.2016 (Annexure-R4). She submits that she has also filed G & WC No.297/2016 in the Family Court seeking, inter alia, that permanent, sole and legal custody of the child be given to her.
14. She submits that the fifth respondent's marital life with the petitioner was miserable, that the petitioner has committed fraud on the respondent No.5, coerced her into submission to the jurisdiction of the American Court, trapped her and made her helpless in a foreign country. She submits that this writ petition is filed with the malafide intention and oblique motive of avoiding the trial in Indian courts. She submits that the orders of the American 20 Court cannot be enforced against the respondent No.5, as India is not a signatory to the Hague Convention and as there is no reciprocatory agreement between India and America. She submits that Section 44A of the Code of Civil Procedure, 1908 provides for execution of decrees passed by courts of reciprocating territory.
15. She submits that Srishti is a 3 years' old girl and she requires the care, concern and protection of the mother. She submits that Section 6(a) of the Hindu Minority and Guardianship Act, 1956 also states that the custody of a minor, who is below 5 years, shall ordinarily be with the mother.
16. She submits that the American Court's order cannot be treated as conclusive in the light of the provisions contained in Section 13 (c), (e) and (f) of the CPC, which read as follows:
"13.When foreign judgment not conclusive.- A foreign judgment shall be conclusive as to any matter thereby directly adjudicated upon between the same parties or between parties under whom they or any of them claim litigating under the same title except-21
(a) xxxxx
(b) xxxxx
(c) where it appears on the face of the proceedings to be founded on an incorrect view of international law or a refusal to recognise the law of India in cases in which such law is applicable;
(d) xxxxx
(e) where it has been obtained by fraud;
(f) where it sustains a claim founded on a breach of any law in force in India.".
17. She submits that the petitioner cannot file any execution petition. She submits that the Indian Courts have to decide the issue regarding the validity of the foreign decree in accordance with the Indian law.
18. She refers to the Hon'ble Supreme Court's decision in the case of SURYA VADANAN v. STATE OF TAMIL NADU AND OTHERS reported in (2015) 5 SCC 450, wherein it is held that merely because a parent has violated an order of a foreign Court, it does not mean that, that parent should be penalized for it. Taking support from the said decision she would contend that it is 22 appropriate to have an elaborate enquiry by the Family Court in Bengaluru to decide whether the child should be repatriated to the foreign country and subjected to the jurisdiction of the foreign Court.
19. She has also relied on the following decisions:
(i) AIR 1975 SC 105 - Smt. Satya v. Teja Singh
(ii) MANU/SC/0862/1994 = 1994 (4) SCALE 445 -
Neeraja Saraph (Smt) v. Jayant V.Saraph and another
(iii) (2000) 3 SCC 14 - Santa Sharma v. Sushil Sharma
(iv) W.P.No.20709/2015 disposed of on 21.10.2016 (Andhra High Court) - Arvind Gopal Krishna Chawda v. The State of Telangana.
20. Thus the learned advocates have advanced marathon arguments. But the case falls within a very narrow compass. The writ of habeas corpus is used primarily to secure the release of a person, who has been detained unlawfully or without any legal justification. Where the rights of a detenu either under the Constitution or under other laws are violated, the writ power of the court can and must run to his rescue. But habeas corpus is not 23 granted when a person has been committed to custody under an order from a competent court. We may profitably refer to the Hon'ble Supreme Court's decision in the case of MANUBHAI RATILAL PATEL v. STATE OF GUJARAT AND OTHERS reported in (2013) 1 SCC 314. Paragraph No.31 of the said decision reads as follows:
"31. ......It is well-accepted principle that a writ of habeas corpus is not to be entertained when a person is committed to judicial custody or police custody by the competent court by an order which prima facie does not appear to be without jurisdiction or passed in an absolutely mechanical manner or wholly illegal. As has been stated in B.Ramachandra. Rao and Kanu Sanyal, the court is required to scrutinize the legality or otherwise of the order of detention which has been passed. Unless the court is satisfied that a person has been committed to jail custody by virtue of an order that suffers from the vice of lack of jurisdiction or absolute illegality, a writ of habeas corpus cannot be granted."
21. Habeas corpus is not available to question the correctness of a decision of the legally constituted court of competent jurisdiction. The petition for habeas corpus is 24 unavailable when the child is in the custody of the mother under the process issued by a competent court of law in pursuance of a subsisting order.
22. The petitioner has not challenged the interim order, dated 22.10.2016 (Annexure-R3) granted by the Family Court. Nor has he made any application before the Family Court for vacating the said interim order. Even assuming that the Family Court's order is unsustainable in the wake of the American Court's order, the writ of habeas corpus cannot be maintained. If according to the petitioner, the Family Court's order is illegal, the same is to be challenged in appropriate proceedings.
23. It is not known why the petitioner is not prepared to make an application for vacating the interim order, dated 22.10.2016. If the petitioner is advised to contend that the suit proceedings themselves are not maintainable, it shall also be open to the petitioner to make an application invoking Order VII Rule 11 of CPC. If one such application is filed, it is for the Family Court to 25 decide the same in accordance with law. It is again for the Family Court to decide whether or not to hold the enquiry; if it resolves to hold the enquiry, it is again for the Family Court to decide whether the enquiry has to be summary or elaborate. In saying so, we are fortified by the Apex Court's judgment in the case of Surya Vadanan (supra). Further, we also deem it necessary and just to request the Family Court to dispose of such I.A.s, in the event of the petitioner filing them, as expeditiously as possible and in any case within an outer limit of four weeks from the date of such filing.
24. The judgments relied upon by the petitioner's side do not come to its rescue in any way, as the facts of the case on hand are different from those of the reported cases. Viewed from any angle, this habeas corpus writ petition is not maintainable in the wake of the Family Court's interim order, dated 22.10.2016 by virtue of which the custody of the child continues to be with the fifth respondent mother.
26
25. In the result this habeas corpus writ petition is dismissed. Needless to observe that no opinion whatsoever is expressed on the sustainability or otherwise of the initiation of the proceedings before the Family Court and/or granting of the interim order, dated 22.10.2016 by the Family Court. The same are to be assailed in appropriate proceedings before appropriate forum.
26. No order as to costs.
Sd/-
JUDGE Sd/-
JUDGE MD