Allahabad High Court
Saksham Goyal vs Major Gagan Goyal And Others on 5 January, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 49 Case :- HABEAS CORPUS WRIT PETITION No. - 2 of 2010 Petitioner :- Saksham Goyal Respondent :- Major Gagan Goyal And Others Petitioner Counsel :- Rajiv Gupta,Dileep Kumar,Rajrshi Gupta Hon'ble Ravindra Singh,J.
Heard learned counsel for the petitioner and learned A.G.A.
It is contended by learned counsel for the petitioner that Saksham Goyal a child aged about 13 months has been snatched from his mother Smt. Pooja Goyal by her husband and in-laws who are respondent No. 1,2,3 and 4. In case the child is not given to his mother, his welfare may not be protected even his life may be in danger due to non proper feeding.
Learned counsel for the petitioner prays for and is granted three days time to take steps.
Issue notice to respondent No.1,2,3 and 4 mentioning therein that Saksham Goyal shall be produced by them before this court on 19.01.2010.
List on 19.01.2010.
Order Date :- 5.1.2010 RPD