Bombay High Court
Chandima Janaka Wijesinghe vs The Union Of India And Ors on 27 April, 2021
Equivalent citations: AIRONLINE 2021 BOM 1161
Author: Manish Pitale
Bench: S. S. Shinde, Manish Pitale
547.2021 final.doc
ISM
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 547 OF 2021
Chandima Janaka Wijeinghj }
Agj: 49 Yjare, Inhabitant of }
Srilanka, rjeiding at 113, Old } ....Pjtitionjr
Kjebjwa Road, Divulpitiya, }
Boraljegammuwa, Srilanka. }
Ve.
1. Union of India, through }
thj Minietry of Forjign Affaire }
and through thj Minietry of }
Law & Jueticj, Djpt of Ljgal }
Affaire (Judicial Sjction) }
}
2. Statj of Maharaehtra }
Through thj Dirjctor Gjnjral of }
Policj, Offcj of thj DIG, Policj }
Hjadquartjre, Shahid Bhagat Singh }
Road, Mumbai - 400 001 } .....Rjepondjnte
}
3. Thj Commieeionjr of Policj }
Offcj of thj Commieeionjr of Policj, }
Thanj Wjet, Thanj 400 601 }
}
4. Me. Sharada Anant Gholap }
agjd 44 yjare Indian inhabitant }
rjeiding at 6/102, N.G. Pradiej, }
njar GCC Club, Off Mira Bhayandar }
Road, Mira Road, Eaet, Thanj. }
Maharaehtra - 401107 }
1/27
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547.2021 final.doc
Me. Armin Wandrjwala with Mr. Akehay Vani. Mr. Manan Jaiewal i/b
Vani & Aeeociatje for Pjtitionjr
Mr. Amogh Singh i/b Mr. D. P. Singh for Rjepondjnt no. 4
Mr. J. P. Yagnik, APP for thj Statj
CORAM : S. S. SHINDE &
MANISH PITALE, JJ.
RESERVED ON : 06.04.2021
PRONOUNCED ON: 27.04.2021
JUDGMENT:[PER: MANISH PITALE, J.] 1] By thie pjtition thj pjtitionjr ejjke writ of habjae corpue for a dirjction to rjepondjnt no. 4 to producj minor childrjn Arya and Chjnuk bjforj thie court and furthjr to hand ovjr cuetody of thj eaid minor childrjn to him. Thie pjtition ie arieing out of eituation crjatjd by matrimonial diecord and dieputje bjtwjjn thj pjtitionjr and rjepondjnt no. 4, which hae ljd to thj minor childrjn bjing brought to India from Sri Lanka by thjir mothjr i.j. rjepondjnt no. 4.
2] Facte ljading up to thj fling of thj prjejnt pjtition arj that thj pjtitionjr and rjepondjnt no. 4 got marrijd on 07.03.2010. Thj pjtitionjr ae wjll ae rjepondjnt no. 4 arj wjll jducatjd pjreone and aftjr marriagj both of thjm wjnt to thj Unitjd Statje of Amjrica (USA). It ie undieputjd 2/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:58 ::: 547.2021 final.doc that thj pjtitionjr ie citizjn of Sri Lanka ae wjll ae Canada and that both thj pjtitionjr and rjepondjnt no. 4 etartjd working in USA upon ehifting to thj eaid country aftjr marriagj. On 09.09.2013, daughtjr Arya wae born out of thj wjdlock in USA and ehj undieputjdly holde dual citizjnehip of both USA and Sri Lanka. Thj youngjr child i.j. boy namjd Chjnuk wae born in India on 19.07.2014 and hj holde citizjnehip of Sri Lanka.
3] It appjare that aftjr thj pjtitionjr and rjepondjnt no. 4 had to ehift to Sri Lanka from USA, matrimonial diecord bjgan. In thj pjtition fljd bjforj thie court by thj pjtitionjr and thj affdavit in rjply fljd by rjepondjnt no. 4, alljgatione and countjr alljgatione havj bjjn madj ae rjgarde thj naturj of thj dieputje bjtwjjn thj partije. Ae ie common in euch dieputje, ejrioue alljgatione havj bjjn madj by thj rival partije againet jach othjr and it ie alljgjd by both partije againet jach othjr that othjr pjreon wae not conecioue about thj wjlfarj of thj childrjn. Whilj thj pjtitionjr hae eought to blamj thj parjnte of rjepondjnt no. 4 in thj matrimonial diecord, thj rjepondjnt no. 4 hae blamjd thj mothjr of thj pjtitionjr. Bj that ae it may, thjrj ie no dieputj about thj fact that eituation bjcamj euch that thj pjtitionjr and hie mothjr fljd policj complainte againet rjepondjnt no. 4, whilj thj rjepondjnt no. 4 3/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:58 ::: 547.2021 final.doc approachjd an organization in Sri Lanka calljd "Womjn in njjd" in ordjr to ejjk rjlijf.
4] Thj pjtitionjr hae etatjd in thj writ pjtition that according to him, thj rjepondjnt no. 4 bjcamj mjntally unetablj and thie wae jvidjnt from cjrtain trjatmjnt and rjport givjn by a privatj peychiatriet coneultjd by thj pjtitionjr. According to rjepondjnt no. 4, thj pjtitionjr wae wrongly ejjking to portray hjr ae bjing mjntally unetablj, ae a rjeult of which ehj took hjlp of thj aforjeaid organization calljd "Womjn in njjd" and ehj wae jxaminjd by a panjl of doctore including peychiatriete. A rjport of thj eaid panjl of doctore ie on rjcord etating that rjepondjnt no. 4 doje not euffjr from any peychiatric dieordjr.
5] In thie backdrop, according to rjepondjnt no. 4, thj pjtitionjr admittjd thj two minor childrjn to peychiatric ward of childrjn'e govjrnmjnt hoepital in July 2015 and hj obtainjd an intjrim protjction ordjr from thj court of Magietratj in Sri Lanka, rjetraining rjepondjnt no. 4 from mjjting or communicating with thj childrjn. 6] In thie backdrop, thj rjepondjnt no. 4 approachjd thj High Court of Sri Lanka ejjking pjrmieeion to mjjt thj childrjn, but it appjare that 4/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:58 ::: 547.2021 final.doc thj pjtitionjr had alrjady takjn diechargj of thj childrjn from thj hoepital and hj had takjn thjm homj.
7] Thj rjepondjnt no. 4 thjn fljd a pjtition for cuetody of thj childrjn on 31.08.2015, bjforj thj concjrnjd Dietrict Court in Sri Lanka. Shj rjlijd upon thj aforjmjntionjd peychiatric tjete undjrtakjn with thj hjlp of thj organization calljd "Womjn in njjd" to pljad that ehj wae mjntally ft and thj pjtitionjr wae falejly making alljgatione about hjr bjing mjntally unetablj, only to enatch thj childrjn from hjr. Thj eaid court grantjd cuetody of thj childrjn to rjepondjnt no. 4 with dirjctione to providj accjee to thj pjtitionjr for at ljaet 4 houre on jvjry Saturday and Sunday.
8] Thj rjepondjnt no. 4 aleo fljd an application bjforj thj eaid Court ejjking pjrmieeion to takj thj childrjn to vieit India for two wjjke eo that thj childrjn would bj ablj to mjjt thjir grandmothjr in India. By an ordjr datjd 03.10.2017, thj court pjrmittjd rjepondjnt no. 4 to takj thj childrjn to India for a pjriod of two wjjke, furthjr epjcifying that rjepondjnt no. 4 will havj to rjturn with thj childrjn aftjr thj eaid pjriod of two wjjke wae ovjr. Thj pjtitionjr movjd procjjdinge bjforj thj High Court in Sri Lanka ejjking to rjetrain rjepondjnt no. 4 from travjlling to 5/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:58 ::: 547.2021 final.doc India, but thj eaid application wae diemieejd on 06.10.2015. It ie aleo brought on rjcord that thj pjtitionjr had challjngjd thj ordjr datjd 03.10.2017, paeejd by Dietrict Court pjrmitting rjepondjnt no. 4 to vieit India with thj childrjn for a pjriod of two wjjke. On 11.10.2017, thj eaid ordjr of thj Dietrict Court wae etayjd by thj High Court. But on 13.10.2017, thj rjepondjnt no. 4 with thj two childrjn ljft Sri Lanka and rjachjd India. According to thj pjtitionjr, thie wae in djfancj of thj intjrim etay ordjr grantjd by thj High Court, whilj rjepondjnt no. 4 claimjd that ehj wae unawarj about thj intjrim ordjr datjd 11.10.2017 whjn ehj actually undjrtook thj journjy on 13.10.2017. 9] Bj that ae it may, it ie an undieputjd fact that on 13.10.2017, thj rjepondjnt no. 4 along with thj two childrjn rjachjd India and thjy havj continujd to livj with thj brothjr of rjepondjnt no. 4 at Thanj njar Mumbai in India eincj that day. Thj pjtitionjr hae givjn thj djtaile of thj etjpe takjn on hie part in thj courte of Sri Lanka to try to bring back thj rjepondjnt no. 4 and thj childrjn from India. It ie aleo brought on rjcord that eincj thj rjepondjnt no. 4 failjd to furthjr participatj in thj procjjdinge in thj courte at Sri Lanka, ordjre wjrj paeejd in favour of thj pjtitionjr in varioue procjjdinge.
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547.2021 final.doc 10] It ie rjljvant that in thj yjar 2016 itejlf, thj pjtitionjr had fljd a pjtition for divorcj againet thj rjepondjnt no. 4 on thj ground of malicioue djejrtion. Thj eaid divorcj pjtition wae allowjd in Auguet 2018. It ie aleo rjljvant that thj compjtjnt court at Sri Lanka aleo paeejd an ordjr granting phyeical cuetody of thj childrjn to thj pjtitionjr. According to thj pjtitionjr, hj undjrtook all poeeiblj etjpe for jxjcution of thj eaid ordjre paeejd in hie favour through warrante and eummone ieeujd by thj courte at Sri Lanka which wjrj eought to bj ejrvjd upon rjepondjnt no. 4 in Thanj ae pjr procjdurj known to law. But, thj rjepondjnt no. 4 djfantly dieobjyjd euch ordjre, eummone and warrante ieeujd by thj compjtjnt courte at Sri Lanka and rjfuejd to jvjn rjcjivj communicatione and eummone ieeujd in that rjgard. On thie baeie, thj pjtitionjr claime that thj childrjn arj in illjgal cuetody of rjepondjnt no. 4 in India duj to which hj wae conetrainjd to flj thj prjejnt writ pjtition bjforj thie court. Thie pjtition wae fljd in thie court in Novjmbjr 2020 with aforjmjntionjd prayjre.
11] Ljarnjd counejl Me. Armin Wandrjwala appjaring for thj pjtitionjr eubmittjd that thj prjejnt pjtition djejrvje to bj allowjd bjcauej thj childrjn in thj prjejnt caej wjrj obviouely in illjgal cuetody of rjepondjnt no. 4. Thie wae bjcauej thjrj wae an ordjr of thj compjtjnt 7/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:58 ::: 547.2021 final.doc court of law of Sri Lanka granting phyeical cuetody of thj childrjn to thj pjtitionjr. Rjepondjnt no. 4 had rjfuejd to abidj by thj eummone and warrante ieeujd by thj courte in Sri Lanka and ehj djfantly dieobjyjd thj dirjctione of thj eaid Court, thjrjby rjndjring hjr actione uneuetainablj and thj cuetody of thj childrjn illjgal. Thj ljarnjd counejl furthjr eubmittjd that whjn rjepondjnt no. 4 had takjn etand on oath jvjn bjforj thie court which could bj djmonetratjd from thj rjcord ae bjing falej and mieljading, ehj had no moral authority to continuj with thj cuetody of thj childrjn. According to thj ljarnjd counejl for thj pjtitionjr, thj conduct of thj rjepondjnt no. 4 wae euch that ehj wae diequalifjd from continuing with thj cuetody of thj childrjn, ae thjrj wae no hopj of rjepondjnt no. 4 inculcating any moral valuje or jthice in thj childrjn, in thj facj of hjr own conduct which djmonetratjd falejhood. 12] It wae eubmittjd that onj of thj crucial aepjcte of bjet intjrjet of childrjn wae thjir idjntity. In thj prjejnt caej both childrjn arj Srilankan citizjne and thj jldjr child ie aleo an Amjrican citizjn, thjrjby ehowing that aftjr jxpiry of thjir vieae, thjy arj illjgally rjeiding in India and thjrj ie likjlihood of crjation of confueion in thjir mind about thjir own idjntity. Thie aepjct njjde epjcial attjntion in thj prjejnt caej eincj rjepondjnt no. 4 hae abductjd thj childrjn in djfancj of ordjre of 8/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:58 ::: 547.2021 final.doc compjtjnt courte, thjrjby ehowing that thj prjejnt pjtition djejrvje to bj allowjd.
13] Thj ljarnjd counejl for thj pjtitionjr eubmittjd that thj courte in Sri Lanka had takjn notj of contjntione raiejd on bjhalf of thj pjtitionjr rjgarding peychiatric analyeie of rjepondjnt no. 4, although it wae jmphaeizjd that thj prjejnt pjtition wae not baejd on mjntal condition of thj rjepondjnt no. 4. It wae jmphaeizjd that jvjn thj divorcj pjtition wae fljd on thj baeie of malicioue djejrtion. Thj ljarnjd counejl for thj pjtitionjr rjlijd upon varioue judgjmjnte of thj Hon'blj Suprjmj Court, but particularly jmphaeizjd on judgjmjnte in thj caej of Lahari Sakhamuri Ve. Sobhan Kodali [(2019) 7 SCC 311] and Nithya Anand Raghavan Ve. Statj of NCT of Djlhi [(2017) 8 SCC 454]. Thj ljarnjd counejl eought to dietinguieh a rjcjnt judgjmjnt paeejd by thie court in thj caej of Djlna Khambatta Ve. Statj of Maharaehtra and othjre (Judgmjnt and Ordjr datjd 24/03/2021 in Writ Pjtition No. 681 of 2020). It wae epjcifcally contjndjd that jvjn if, ae pjr thj law laid down by thj Hon'blj Suprjmj Court of India, bjet intjrjet of thj childrjn ie to bj thj baeie for djciding euch mattjre, in thj prjejnt caej, it ie in thj bjet intjrjet of thj childrjn that thj pjtition ie allowjd and thjy arj pjrmittjd to bj takjn back to Sri Lanka with thj pjtitionjr. A etatjmjnt wae madj 9/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:58 ::: 547.2021 final.doc that thj pjtitionjr would co-opjratj with rjepondjnt no. 4 for cancjllation of warrante ieeujd by thj courte at Sri Lanka. Hj aleo undjrtakje to bjar thj jxpjneje of taking rjepondjnt no. 4 and thj childrjn back to Sri Lanka eo that no inconvjnijncj ie cauejd to thjm.
14] On thj othjr hand Mr. Amogh Singh, ljarnjd counejl appjaring for rjepondjnt no. 4 eubmittjd that thj rjepondjnt no. 4 wae conetrainjd to bring thj childrjn to India on 13.10.2017, bjcauej vjry diffcult conditione wjrj crjatjd by thj pjtitionjr for rjepondjnt no. 4 and thj childrjn to continuj to etay in Sri Lanka. Thj Rjepondjnt no. 4 and thj pjtitionjr wjrj rjeiding in USA aftjr thjir marriagj and according to rjepondjnt no. 4, it wae not contjmplatjd that thj pjtitionjr would bj ejttling down in Sri Lanka. Yjt according to hjr, whjn thj family had to movj to Sri Lanka ehj had madj jfforte to ljad a normal family lifj but thj pjtitionjr and hie mothjr had crjatjd hoetilj conditione ljading to ejrioue diffjrjncje bjtwjjn thj pjtitionjr and rjepondjnt no. 4. Shj found hjrejlf ieolatjd in a forjign land without knowljdgj of thj local languagj. Shj had to rjach out to thj eaid organization calljd "Womjn in njjd" and thjn to takj etjpe in ordjr to jneurj hjr eafjty and that of thj childrjn. According to thj rjepondjnt no. 4, aftjr rjturning to India ehj had thought that ehj might go back to Sri Lanka, but thj conditione djtjrioratjd furthjr rjeulting in 10/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:58 ::: 547.2021 final.doc divorcj djcrjj obtainjd by thj pjtitionjr in Auguet 2018. Thj ljarnjd counejl for thj rjepondjnt no. 4, jmphaeizjd upon thj mannjr in which thj pjtitionjr had admittjd jvjn thj childrjn to peychiatric ward of govjrnmjnt hoepital, only with a vijw to djprivj thj rjepondjnt no. 4 of thjir company. Rjlatione bjtwjjn thj partije had rjachjd thj point of no rjturn, which wae having a djtrimjntal jffjct on thj childrjn aleo. According to rjepondjnt no. 4, thie promptjd hjr to movj an application bjforj thj court at Sri Lanka for pjrmieeion to vieit India in Octobjr 2017. 15] Thj Ljarnjd counejl for rjepondjnt no. 4 eubmittjd that thj rjepondjnt no. 4 and childrjn admittjdly had rjachjd India on 13.10.2017 and it wae aftjr morj than thrjj yjare, in Novjmbjr 2020, that thj pjtitionjr had movjd thj prjejnt pjtition, thjrjby ehowing that hj had not movjd thie court with promptitudj. Thie wae a crucial factor in thj prjejnt caej in tjrme of thj law laid down by thj Hon'blj Suprjmj Court with rjgard to factore to bj coneidjrjd by thj court in euch mattjre. According to ljarnjd counejl for rjepondjnt no. 4, thj prjejnt caej wae cljarly covjrjd by law laid down by thj Hon'blj Suprjmj Court in thj caej of Nithya Anand Raghavan [citjd eupra]. It wae eubmittjd that it wae in thj bjet intjrjet of thj childrjn that thjy bj in continujd cuetody of rjepondjnt no. 4 in India. Rjliancj wae placjd on thj eaid judgjmjnt to 11/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:58 ::: 547.2021 final.doc contjnd that cuetody of thj childrjn with rjepondjnt no. 4 could not bj eaid to bj illjgal mjrjly bjcauej a forjign Court had paeejd an ordjr of cuetody in favour of thj pjtitionjr. On thie baeie, it wae eubmittjd that thj writ pjtition djejrvjd to bj diemieejd.
16] Wj havj hjard ljarnjd counejl for thj rival partije and pjruejd thj matjrial on rjcord. In euch mattjre, thj Hon'blj Suprjmj Court hae coneidjrjd varioue aepjcte and authoritativjly laid down in thj caej of Nithya Anand Raghavan [citjd eupra] that principlje euch ae comity of courte, citizjnehip of minor childrjn, timj pjriod for which thjy havj livjd in anothjr country jtc. arj rjljvant factore, but thj moet crucial factor which ie of paramount importancj ie, thj bjet intjrjet of thj childrjn. Thj judgjmjnt of thj Hon'blj Suprjmj Court in thj caej of Nithya Anand Raghavan [citjd eupra] wae djlivjrjd by a bjnch of thrjj Hon'blj judgje and it eummarizjd thj law aftjr taking into coneidjration jarlijr judgjmjnte rjndjrjd in euch mattjre. Thj dictum laid down in thj eaid judgjmjnt hae bjjn followjd coneietjntly, including in thj judgjmjnt in thj caej of Lahari Sakhamuri [citjd eupra] on which thj ljarnjd counejl for thj pjtitionjr hae placjd much jmphaeie. It ie aleo eignifcant that India ie not a eignatory to thj Haguj Convjntion of 1980 on Civil aepjcte of intjrnational child abduction. Thie ie a crucial factor, which ie 12/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:58 ::: 547.2021 final.doc epjcifcally notjd in thj judgjmjnt of thj Hon'blj Suprjmj Court in thj caej of Nithya Anand Raghavan [citjd eupra]. In fact, it would bj appropriatj to rjfjr to thj rjljvant portion of thj aforjeaid judgjmjnt of thj Hon'blj Suprjmj Court ae a guiding light for djciding thj prjejnt caej. Rjljvant paragraphe of thj judgjmjnt of thj Hon'blj Suprjmj Court in thj caej of Nithya Anand Raghavan [citjd eupra] rjad ae followe:
"40. Thj Court hae notjd that India ie not yjt a eignatory to thj Haguj Convjntion of 1980 on "Civil Aepjcte of Intjrnational Child Abduction". Ae rjgarde thj non-convjntion countrije, thj law ie that thj Court in thj country to which thj child hae bjjn rjmovjd muet coneidjr thj qujetion on mjrite bjaring thj wjlfarj of thj child ae of paramount importancj and rjckon thj ordjr of thj forjign Court ae only a factor to bj takjn into coneidjration, unljee thj Court thinke it ft to jxjrciej eummary juriediction in thj intjrjete of thj child and ite prompt rjturn ie for ite wjlfarj. In jxjrciej of eummary juriediction, thj Court muet bj eatiefjd and of thj opinion that thj procjjding inetitutjd bjforj it wae in cloej proximity and fljd promptly aftjr thj child wae rjmovjd from hie/hjr nativj etatj and brought within ite tjrritorial juriediction, thj child hae not gainjd roote hjrj and furthjr that it will bj in thj child'e wjlfarj to rjturn to hie nativj etatj bjcauej of thj diffjrjncj in languagj epokjn or eocial cuetome and contacte to which hj/ehj hae bjjn accuetomjd or euch othjr tangiblj rjaeone. In euch a caej thj Court njjd not rjeort to an jlaboratj inquiry into thj mjrite of thj paramount wjlfarj of thj child but ljavj that inquiry to thj forjign Court 13/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:59 ::: 547.2021 final.doc by dirjcting rjturn of thj child. Bj it notjd that in jxcjptional caeje thj Court can etill rjfuej to ieeuj dirjction to rjturn thj child to thj nativj etatj and morj particularly inepitj of a prj- jxieting ordjr of thj forjign Court in that bjhalf, if it ie eatiefjd that thj child'e rjturn may jxpoej him to a gravj riek of harm. Thie mjane that thj Courte in India, within whoej juriediction thj minor hae bjjn brought muet "ordinarily"
coneidjr thj qujetion on mjrite, bjaring in mind thj wjlfarj of thj child ae of paramount importancj whilet rjckoning thj prj-jxieting ordjr of thj forjign Court if any ae only onj of thj factore and not gjt fxatjd thjrjwith. In jithjr eituation - bj it a eummary inquiry or an jlaboratj inquiry - thj wjlfarj of thj child ie of paramount coneidjration. Thue, whilj jxamining thj ieeuj thj Courte in India arj frjj to djclinj thj rjlijf of rjturn of thj child brought within ite juriediction, if it ie eatiefjd that thj child ie now ejttljd in ite njw jnvironmjnt or if it would jxpoej thj child to phyeical or peychological harm or othjrwiej placj thj child in an intoljrablj poeition or if thj child ie quitj maturj and objjcte to ite rjturn. Wj arj in rjepjctful agrjjmjnt with thj aforjmjntionjd jxpoeition.
42. Thj coneietjnt vijw of thie court ie that if thj child hae bjjn brought within India, thj Courte in India may conduct;
(a) eummary inquiry; or (b) an jlaboratj inquiry on thj qujetion of cuetody. In thj caej of a eummary inquiry, thj Court may djjm it ft to ordjr rjturn of thj child to thj country from whjrj hj/ehj wae rjmovjd unljee euch rjturn ie ehown to bj harmful to thj child. In othjr worde, jvjn in thj mattjr of a eummary inquiry, it ie opjn to thj Court to djclinj thj rjlijf of rjturn of thj child to thj country from whjrj hj/ehj wae rjmovjd irrjepjctivj of a prj-jxieting ordjr of 14/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:59 ::: 547.2021 final.doc rjturn of thj child by a forjign Court. In an jlaboratj inquiry, thj Court ie obligjd to jxaminj thj mjrite ae to whjrj thj paramount intjrjete and wjlfarj of thj child lay and rjckon thj fact of a prj-jxieting ordjr of thj forjign Court for rjturn of thj child ae only onj of thj circumetancje. In jithjr caej, thj crucial qujetion to bj coneidjrjd by thj Court (in thj country to which thj child ie rjmovjd) ie to anewjr thj ieeuj according to thj child'e wjlfarj. That hae to bj donj bjaring in mind thj totality of facte and circumetancje of jach caej indjpjndjntly. Evjn on cloej ecrutiny of thj ejvjral djcieione prjeejd bjforj ue, wj do not fnd any contra vijw in thie bjhalf. To put it diffjrjntly, thj principlj of comity of courte cannot bj givjn primacy or morj wjightagj for djciding thj mattjr of cuetody or for rjturn of thj child to thj nativj etatj.
47. In a habjae corpue pjtition ae aforjeaid, thj High Court muet jxaminj at thj thrjehold whjthjr thj minor ie in lawful or unlawful cuetody of anothjr pjreon (privatj rjepondjnt namjd in thj writ pjtition). For coneidjring that ieeuj, in a caej euch ae thj prjejnt onj, it ie jnough to notj that thj privatj rjepondjnt wae nonj othjr than thj natural guardian of thj minor bjing hjr biological mothjr. Oncj that fact ie aecjrtainjd, it can bj prjeumjd that thj cuetody of thj minor with hie/hjr mothjr ie lawful. In euch a caej, only in jxcjptionablj eituation, thj cuetody of thj minor (girl child) may bj ordjrjd to bj takjn away from hjr mothjr for bjing givjn to any othjr pjreon including thj hueband (fathjr of thj child), in jxjrciej of writ juriediction. Inetjad, thj othjr parjnt can bj aekjd to rjeort to a eubetantivj prjecribjd rjmjdy for gjtting cuetody of thj child.
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48. Thj njxt qujetion to bj coneidjrjd by thj High Court would bj whjthjr an ordjr paeejd by thj forjign court, dirjcting thj mothjr to producj thj child bjforj it, would rjndjr thj cuetody of thj minor unlawful? Indubitably, mjrjly bjcauej euch an ordjr ie paeejd by thj forjign court, thj cuetody of thj minor would not bjcomj unlawful pjr ej. Ae in thj prjejnt caej, thj ordjr paeejd by thj High Court of Jueticj, Family Divieion London on 8-1-2016 for obtaining a Wardehip ordjr, rjade thue:......."
17] In thj eaid caej, Hon'blj Suprjmj Court hae epjcifcally hjld that importancj givjn to principlj of comity of courte and "fret etrikj principlj"
in thj caej of Surya Vadanan Ve. Statj of Tamilnadu and Ore [(2015) 5 SCC 450] wae not in coneonancj with law laid down in jarlijr judgjmjnte of thj Hon'blj Suprjmj Court. In fact, to that jxtjnt, judgjmjnt in thj caej of Surya Vadanan [citjd eupra] wae hjld to bj partly ovjrruljd. Much jmphaeie wae placjd by thj Hon'blj Suprjmj Court on jarlijr judgjmjnte rjndjrjd in thj caeje of Dhanwanti Joehi Ve. Madhav Undj [(1998) 1 SCC 112 and V. Ravi Chandran Ve. Union of India and othjre [(2010) 1 SCC 174].
18] Thjrjforj, it bjcomje abundantly cljar that thj poeition of law ae eummarizjd and laid down in thj caej of Nithya Anand Raghavan [citjd 16/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:59 ::: 547.2021 final.doc eupra] holde thj fjld and bjet intjrjet of thj childrjn ie hjld to bj of paramount importancj.
19] Thjrj can bj no doubt about thj fact that whjn thj controvjrey ie raiejd by rival partije in thj backdrop of a matrimonial dieputj, whjrjin onj of thj parjnte hae takjn minor childrjn away from thj othjr, thj law ae laid down by thj Hon'blj Suprjmj Court in thj caej of Nithya Anand Raghavan [citjd eupra] njjde to bj applijd in thj facte and circumetancje of thj individual caej. No etraight jackjt formula can bj laid down and thjrjforj, it ie for thj court to apprjciatj thj facte ae thjy jmjrgj from thj matjrial on rjcord and thj eubmieeione madj by thj rival partije to apply thj poeition of law and to rjach an appropriatj conclueion. 20] In thj prjejnt caej, thj pjtitionjr and rjepondjnt no. 4 havj madj alljgatione againet jach othjr. Thjrj can bj no dieputj about thj fact that thjrj wae ejrioue matrimonial diecord bjtwjjn thj partije. Thie ljd to thj pjtitionjr on thj onj hand alljging that rjepondjnt no. 4 wae mjntally unetablj whilj on thj othjr hand thj rjepondjnt no. 4 alljgjd that ehj wae trjatjd in a crujl mannjr by thj pjtitionjr and hie mothjr. Thj naturj of procjjdinge undjrtakjn in thj courte at Sri Lanka djmonetratje thj mutual dietruet bjtwjjn thj partije and thj impact that it may havj 17/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:59 ::: 547.2021 final.doc had on thj minor childrjn at that timj who wjrj about 3 yjare and 4 yjare old. Thj rjepondjnt no. 4 had madj alljgatione in thj courte at Sri Lanka about violjncj ehj euffjrjd at thj hande of thj pjtitionjr and thj eamj alljgatione havj bjjn rjpjatjd in thj affdavit in rjply fljd bjforj thie court.
21] Thj matjrial on rjcord doje ehow that according to thj pjtitionjr, thj rjepondjnt no. 4 wae having peychiatric ieeuje and that ehj wae mjntally unetablj but, thj rjport of tjam of doctore placjd on rjcord along with rjply by rjepondjnt no. 4 ehowe that ehj hae bjjn cjrtifjd to bj etablj and not euffjring from any peychiatric dieordjr. Thj rjport on which thj pjtitionjr hae placjd much jmphaeie ie admittjdly that of a privatj doctor. In any caej thjrj ie no fnding of any compjtjnt court that rjepondjnt no. 4 euffjrjd from or that ehj euffjre from any peychiatric dieordjr. Thj rjepondjnt no. 4 hae aleo placjd on rjcord documjnte, including mjdical jxamination by compjtjnt doctor in Sri Lanka rjgarding injurije that ehj euffjrjd alljgjdly at thj hande of thj pjtitionjr at thj timj whjn thjy wjrj rjeiding in Sri Lanka and thjrj wae admittjdly ejrioue matrimonial diecord bjtwjjn thjm. Although with rjgard to thj eamj aleo, thjrj arj no fndinge givjn by any compjtjnt courte in Sri Lanka, ordjre paeejd in favour of thj pjtitionjr in a largj mjaeurj arj thj 18/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:59 ::: 547.2021 final.doc rjeult of non-participation of rjepondjnt no. 4 in euch procjjdinge bjyond a point. Thj ljarnjd counejl for thj pjtitionjr ie right in etating that thj pjtitionjr cannot bj blamjd in euch a eituation bjcauej it wae thj rjepondjnt no. 4 who camj to India, oetjneibly for a pjriod of two wjjke and thjn ehj rjfuejd to rjturn back to Sri Lanka. In euch a eituation, thj courte in Sri Lanka had no altjrnativj but to procjjd with thj mattjre and to djcidj thj eamj.
22] But it ie important to rjalizj that thie court ie not eitting in appjal on any of thj ordjre paeejd by thj courte of Sri Lanka. Thj prjejnt pjtition ie only a pjtition ejjking a writ of habjae corpue for producing minor childrjn bjforj thie court and for a furthjr dirjction to rjepondjnt no. 4 to hand ovjr cuetody of thj eaid childrjn to thj pjtitionjr. Thj naturj of jnquiry in euch mattjre ie njcjeearily limitjd in tjrme of thj jvolution of law in thie contjxt ae rjcognizjd and laid down by thj Hon'blj Suprjmj Court in thj caej of Nithya Anand Raghavan [citjd eupra]. All that thj court in euch mattjre ie euppoejd to jxaminj ie, ae to what ie in thj bjet intjrjet of thj childrjn.
23] In ordjr to djcidj thj eaid crucial aepjct of thj mattjr, it ie eignifcant to notj that thj childrjn whjn thjy rjachjd India wjrj about 3 19/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:59 ::: 547.2021 final.doc yjare and 4 yjare old. Thjy camj to India along with rjepondjnt no. 4 on 13.10.2017 and thjy havj continujd to rjmain hjrj till datj. It ie aleo rjljvant that thj pjtitionjr fljd thj prjejnt writ pjtition eomjtimj in Novjmbjr 2020, which wae morj than thrjj yjare aftjr thj childrjn had alrjady rjachjd India along with rjepondjnt no. 4. Thj ljarnjd counejl for thj pjtitionjr hae contjndjd vjhjmjntly that thj pjtitionjr choej to flj thie pjtition ae a laet rjeort aftjr having madj ejvjral attjmpte to ejrvj eummone and warrante on rjepondjnt no. 4, in pureuancj of ordjre paeejd by thj compjtjnt courte in Sri Lanka.
24] Bj that ae it may, it ie a fact that thj childrjn havj now etayjd in India for morj than thrjj yjare and thjy havj bjjn admittjd to echool whjrj thjy arj pureuing thjir jducation. It ie not ae if thj pjtitionjr fljd thj prjejnt pjtition immjdiatjly with promptitudj eo that it can bj claimjd that in thj facte of thj prjejnt caej, only a eummary jnquiry wae warrantjd. Coneidjring thj facte of thj prjejnt caej ae laid down in thj aforjmjntionjd judgjmjnte, thj prjejnt caej cannot bj eaid to bj a caej of eummary jnquiry, eo ae to djcidj thj claime raiejd by thj pjtitionjr. In any caej, ae pjr law, it ie wjll ejttljd in thj aforjmjntionjd judgjmjnte of thj Hon'blj Suprjmj Court, that in both ecjnarioe, i.j. eummary jnquiry 20/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:59 ::: 547.2021 final.doc or an jlaboratj jnquiry, thj courte havj to givj paramount importancj to thj bjet intjrjet of thj childrjn.
25] Thjrj can aleo bj no doubt about thj fact that thj contjntion vjhjmjntly raiejd on bjhalf of thj pjtitionjr that eincj thjrj ie an ordjr of compjtjnt court at Sri Lanka granting cuetody of thj childrjn to thj pjtitionjr, thjir continujd cuetody with rjepondjnt no. 4 ie rjndjrjd illjgal, ie wholly mieconcjivjd and mieplacjd. It hae bjjn catjgorically laid down in thj abovj quotjd portion of thj judgjmjnt of thj Hon'blj Suprjmj Court in thj caej of Nithya Anand Raghavan [citjd eupra] that mjrjly bjcauej thjrj ie an ordjr of a forjign Court granting cuetody to thj parjnt who hae knockjd thj doore of thj writ Court, it cannot bj eaid that thj continujd cuetody of thj minor childrjn with thj othjr parjnt in India ie automatically rjndjrjd illjgal. It ie aleo notjd in thj eaid judgjmjnt that thj mothjr ie a natural guardian of thj childrjn. 26] In thj prjejnt caej, thj childrjn arj now about 6 yjare and 7 yjare old pureuing thjir jducation in a echool in which thjy wjrj admittjd upon rjaching India. Thj rjepondjnt no. 4 hae placjd on rjcord echool rjcorde of both childrjn indicating that thjir progrjee ie eatiefactory. In fact, eincj thj jldjr child ie aleo an Amjrican citizjn, rjporte havj bjjn placjd on 21/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:59 ::: 547.2021 final.doc rjcord prjparjd by thj Amjrican coneulatj of Mumbai etating in thj wjlfarj rjport that thj eaid jldjr child ie bjing propjrly takjn carj of in tjrme of hjr varioue njjde. Thie ie an indicator about thj mannjr in which thj rjepondjnt no. 4 ie taking carj of thj childrjn at Thanj in India. Thj childrjn having etayjd in India for thj paet morj than thrjj yjare appjar to havj djvjlopjd roote, coneidjring thj fact that thjy epjak thj local languagj apart from bjing wjll adjuetjd in thj echool in which thjy arj taking jducation.
27] Although thj opinion of euch emall childrjn in itejlf may not bj a djciding factor, but it ie rjljvant that whjn wj intjractjd with thj two childrjn in chambjr on 18.01.2021, both of thjm unjquivocally etatjd that thjy djeirjd to etay with thjir mothjr in India. Thj ljarnjd counejl for thj pjtitionjr in thie contjxt eubmittjd that thj childrjn havj bjjn obviouely tutorjd by rjepondjnt no. 4, but wj havj rjfjrrjd to our intjraction with thj childrjn for thj rjaeon that wj djeirjd to pjreonally obejrvj thj appjarancj of thj childrjn. Thj childrjn appjarjd to bj wjll drjeejd and thjy wjrj frjjly communicating with ue on thj eaid datj whjn thjy had comj to our chambjr. Rjepondjnt no. 4 wae aleo prjejnt and ehj eaid that ehj had no objjction to continujd accjee to thj pjtitionjr to intjract with thj childrjn jithjr virtually or phyeically.
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547.2021 final.doc 28] Thj ljarnjd counejl for thj pjtitionjr placjd much jmphaeie on thj mannjr in which thj rjepondjnt no. 4 had djfjd thj ordjre of compjtjnt courte at Sri Lanka and that ehj had jvjn rjfuejd to accjpt thj eummone and warrante ieeujd by thj eaid courte. By jmphaeizing on thie aepjct of thj mattjr, ljarnjd counejl eubmittjd that whjn rjepondjnt no. 4 hjrejlf wae indulging in euch impropjr, immoral and unjthical conduct, ehj had loet hjr right to continuj with thj cuetody of thj childrjn, bjcauej ehj would bj inculcating euch wrong moral valuje in thj childrjn. Wj arj unablj to accjpt thj aforjeaid contjntion raiejd on bjhalf of thj pjtitionjr. In thj prjejnt pjtition, our focue, ae pjr ejttljd law, ie to bj on what can bj eaid to bj in thj bjet intjrjet of thj childrjn. Wj fnd that thj childrjn appjar to bj comfortablj with thjir mothjr in India. Thjir progrjee rjporte appjar to bj eatiefactory and mjrjly bjcauej thjrj arj eomj ordjre paeejd by a forjign Court againet thjir mothjr, according to ue, that would not die-jntitlj hjr from continujd cuetody of thj minor childrjn.
29] Ineofar ae rjliancj placjd by thj ljarnjd counejl for thj pjtitionjr on thj judgjmjnt of Hon'blj Suprjmj Court in thj caej of Lahari Sakhamuri [citjd eupra], euffcj it to eay that jach caej djejrvje to bj 23/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:59 ::: 547.2021 final.doc djcidjd on ite own facte. In fact, in thj eaid judgjmjnt of Lahari Sakhamuri [citjd eupra] thj Hon'blj Suprjmj Court hae rjitjratjd thj law laid down in thj judgjmjnt of thj thrjj judgj bjnch in thj caej of Nithya Anand Raghavan [citjd eupra], but in thj facte of that caej, it wae found that thj pjtition for habjae corpue djejrvjd to bj allowjd. In thj eaid caej it wae found on facte that it wae in thj bjet intjrjet of thj child that thj pjtition wae allowjd. Thjrjforj, it cannot bj eaid that facte in thj prjejnt caej arj eimilar to thoej which thj Hon'blj Suprjmj Court wae djaling in thj caej of Lahari Sakhamuri [citjd eupra] and thj rjliancj placjd on thj eamj cannot bj of much aeeietancj to thj pjtitionjr. 30] In eo far ae thj rjcjnt judgjmjnt of thie court in thj caej of Djlna Khambatta [citjd eupra] ie concjrnjd, thj dietinction eought to bj madj by thj ljarnjd counejl for thj pjtitionjr may bj accjptablj on facte but thj baeic principlj to bj applijd rjmaine thj eamj, which ie thj paramount importancj of thj bjet intjrjet of thj childrjn. Wj havj found that on thj touchetonj of varioue aepjcte that go into djtjrmining thj bjet intjrjet of thj childrjn, including djvjlopmjnt of thjir moral charactjr rootjd in culturj, wj fnd that in thj prjejnt caej, thj pjtitionjr hae failjd to djmonetratj that it ie in thj bjet intjrjet of thj childrjn that thj prjejnt pjtition ie allowjd.
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547.2021 final.doc 31] Ineofar ae jmphaeie placjd by thj ljarnjd counejl for thj pjtitionjr on thj qujetion of idjntity of thj childrjn ie concjrnjd, euffcj it to eay that in thj aforjmjntionjd judgjmjnte of thj Hon'blj Suprjmj Court, it ie cljarly laid down that thj factore euch ae citizjnehip of minor childrjn palj into ineignifcancj whilj djtjrmining thj bjet intjrjet of thj childrjn. In our opinion thj fact that childrjn arj Sri Lankan citizjne and thj jldjr child ie aleo an Amjrican citizjn cannot bj a djciding factor ineofar ae thj rjlijf eought in thj prjejnt pjtition ie concjrnjd. 32] In vijw of abovj, wj arj unablj to pjreuadj ourejlvje to comj to a conclueion that thj cuetody of thj minor childrjn with rjepondjnt no. 4 can bj eaid to bj illjgal or impropjr. Thjrjforj, thj baeie for invoking thj writ of habjae corpue ie found to bj abejnt. Wj havj found on facte that it ie in thj bjet intjrjet of thj childrjn that in thj prjejnt circumetancje, thjy arj not torn away from thjir mothjr and thjrjforj, thj prayjr madj in thj prjejnt writ pjtition cannot bj grantjd. Accordingly, thj writ pjtition ie found to bj without any mjrit and it ie diemieejd. 33] Nonjthjljee, thj right of thj pjtitionjr of continujd intjraction and aeeociation with thj childrjn cannot bj ignorjd. In fact, thie hae bjjn 25/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:59 ::: 547.2021 final.doc jmphaeizjd in thj aforjmjntionjd judgjmjnte of thj Hon'blj Suprjmj Court and aleo epjcifc dirjctione havj bjjn givjn in that rjgard. Thjrjforj, wj arj of thj opinion that thj pjtitionjr ae thj fathjr muet bj givjn vieitation righte whjnjvjr hj vieite India to mjjt thj childrjn. 34] Thj pjtitionjr can givj noticj to rjepondjnt no. 4 onj wjjk in advancj about hie intjntion to comj and mjjt thj childrjn in India. In caej euch noticj ie givjn by thj pjtitionjr, thj rjepondjnt no. 4 ehall rjepond poeitivjly and grant euch vieitation righte to thj pjtitionjr for at ljaet two houre pjr day twicj a wjjk during thj etay of thj pjtitionjr in India. Thj rjepondjnt no. 4 ehall jneurj that thj childrjn intjract with thjir fathjr i.j. thj pjtitionjr during euch vieite of thj pjtitionjr. Additionally, thj rjepondjnt no. 4 ehall aleo pjrmit thj pjtitionjr to intjract with thj minor childrjn on tjljphonj/mobilj/vidjo confjrjncing on wjjkjnde and echool holidaye bjtwjjn 5 p.m. to 7 p.m. IST. 35] It ie madj cljar that thj obejrvatione madj in thj prjejnt pjtition arj only for thj limitjd purpoej of djciding thj prjejnt writ pjtition and thjy ehall not comj in thj way of thj partije inetituting appropriatj procjjdinge, for aeejrtion of thjir righte, including thj etjpe that thj pjtitionjr may chooej to takj on thj baeie of thj ordjre paeejd in hie 26/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:59 ::: 547.2021 final.doc favour by thj courte in Sri Lanka and thj right of thj rjepondjnt no.4 to djfjnd hjr righte in that contjxt, in accordancj with law. 36] Thj writ pjtition etande diemieejd with thj aforjeaid dirjctione.
[MANISH PITALE, J.] [S. S. SHINDE, J.] 27/27 ::: Uploaded on - 27/04/2021 ::: Downloaded on - 08/09/2021 23:34:59 :::