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Karnataka HC Dismisses Plea Seeking Directions to Produce Child Before Court - (25 Jan 2022)

CIVIL

Karnataka High Court has dismissed a petition filed by a father seeking directions to produce his 2 year old girl before the court, who is in safe custody of her mother, observing that litigants and members of the Bar appear to have not understood the importance and seriousness of this extraordinary writ of Habeas Corpus.

Tags : KARNATAKA HIGH COURT   DIRECTIONS TO PRODUCE CHILD BEFORE COURT  

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