1 of  28 901-WP-3950-23

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CRIMINAL APPELLATE JURISDICTION

CRIMINAL WRIT PETITION NO. 3950 OF 2023

Dr. Shreyas Dilip Mandre   ..Petitioner

Versus

The State of Maharashtra & Anr. ..Respondents

__________

Ms. Avani Bansal a/w. Ms. Parika Singh, Aryan Chourasia and Rishi

Thakur for Petitioner.

Ms. Mahalakshmi Ganapathy, Addl.PP for State/Respondent No.1.

Mr. Wesley Menezes a/w. Waqaar Pathan, Hemali Mehta Tejani and

Yash Athre i/b. Saamya Partners for Respondent No.2.

__________

CORAM: SARANG V. KOTWAL &

SANDESH D. PATIL, JJ.

RESERVED ON : 18 APRIL 2026

PRONOUNCED ON: 29 APRIL 2026

JUDGMENT: (PER SARANG V. KOTWAL, J.)

1. Heard   Ms.   Avani   Bansal,   learned   counsel   for   the

Petitioner,   Mr.   Wesley   Menezes,   learned   counsel   for   the

Respondent No.2 and Ms. Mahalakshmi Ganapathy, learned APP

for the State-Respondent No.1. 

2. The petition is filed with the following two main prayers

(a) and (b):

Gokhale

VINOD

BHASKAR

GOKHALE

Digitally

signed by

VINOD

BHASKAR

GOKHALE

Date:

2026.04.29

11:31:57

+0530

2 of  28 901-WP-3950-23

(a) “That this Hon’ble Court be pleased to issue Writ

of   Habeas   Corpus  or  any   other  Writ,  thereby

directing the Respondent No.2/Respondents to

produce   the   Petitioner’s   Child   ‘N’   before   this

Hon’ble Court forthwith;

(b) That this Hon’ble Court be pleased to issue Writ

of Habeas Corpus or any other appropriate Writ,

thereby   directing   the   Respondent

No.2/Respondents that all steps be taken by the

Respondent No.2/Respondents to return the child

to the United Kingdom as per the orders dated

20/10/2023 and 17/11/2023 passed by Hon’ble

Family Court of Justice, Family Division England,

United Kingdom, in case No. FD 23 P 00382, who

continues in the illegal custody of the Respondent

No.2.”

3. The brief facts leading to filing of the present petition

are as follows:

  (i) The Petitioner and the Respondent No.2 got married on

16.06.2008 in Mumbai. After the marriage, both of them shifted to

Cambridge MA USA. Their son ‘N’ was born on 24.12.2014 in USA.

In 2014, the Petitioner and the Respondent No.2 had become US

citizens. Their son was born in USA, therefore, by birth he is also a

citizen of USA. The Petitioner got a job in UK in the year 2019 and,

therefore, the family shifted to UK on 30.07.2019 on a Tier Work-1

3 of  28 901-WP-3950-23

VISA. ‘N’ started going to school at Burton Green, Kenilworth. The

parties purchased a house at 147 Duggins Lane, Coventry, CV-

049GP and started residing there since 01.03.2021. Differences

arose between the couple. The Petitioner shifted to a different

residence at Turning Way, Cambridge, UK. 

  (ii) It is the case of the Petitioner that, ‘N’ told his teacher

that   he   was   afraid   of   visiting   India.   The   Petitioner   made   an

application for child care arrangement including an interim care

plan   that   required   interim   custody   of   ‘N’   and   prohibition   of

International travel with ‘N’. It is the case of the Petitioner that, in

the meantime, the Respondent No.2 took ‘N’ with her to India

without the Petitioner’s knowledge and consent. The Petitioner

approached the High Court of Justice, Family Division, England UK

pointing out the fact that the Respondent No.2 had taken their son

to India without his knowledge and permission. Learned counsel

for the Petitioner referred to the various orders passed by the said

Court in those proceedings. 

  (iii) In the meantime, the Respondent No.2 had preferred

4 of  28 901-WP-3950-23

Petition   No.   A-2394   of   2023   in   the   Family   Court   at   Bandra,

Mumbai, for divorce along with an application restraining the

Petitioner from taking away custody of the child. 

  In this background, the present petition is filed for the

aforementioned reliefs. 

SUBMISSIONS OF MS. AVANI BANSAL, LEARNED COUNSEL FOR

THE PETITIONER:

4. Learned counsel for the Petitioner emphasized that the

Respondent No.2 had left UK without informing the Petitioner.

There are various orders passed by the High Court of Justice,

Family Division, UK giving specific directions to the Respondent

No.2 to bring back the child. The Respondent No.2 has violated

those   orders.   Custody   of   ‘N’   with   the   Respondent   No.2   is

completely illegal. She had illegally removed ‘N’ from UK and

illegally retained his custody in India. Therefore, it was necessary

that the custody was restored with the Petitioner and ‘N’ was sent

back to UK.

5. Learned counsel for the Petitioner invited our attention

to the various orders passed by the Hon’ble Court in England. She

5 of  28 901-WP-3950-23

invited our attention to the various orders as follows:

  (i) In the order dated 07.09.2023, the Court had recorded

its satisfaction and had declared on a provisional basis that, on the

date   of   the   application,   ‘N’   was   habitually   resident   in   the

jurisdiction of England and Wales. ‘N’ was removed from England

in July 2023 and retained out of the jurisdiction thereafter. That

the Courts of England and Wales had primary jurisdiction in the

matters of parental responsibility over the children pursuant to

Article 5 and 7 of the 1996 Hague Child Protection Convention. It

was ordered that, ‘N’ was made a ward of the said Court during his

minority or until further orders. 

  (ii) The order dated 12.10.2023 records satisfaction and

declaration based on consideration of the parties’ statements on

the issues. It was ordered that, ‘N’ would remain a ward of the said

Court during his minority or until further orders. 

  (iii) Vide the order dated 17.11.2023 the Respondent No.2

was directed to return ‘N’ to the jurisdiction of England and Wales

by not later than 06.12.2023. The same order was continued and

6 of  28 901-WP-3950-23

further dates were given. 

  (iv) The order dated 14.03.2024 records that, in addition to

the earlier directions, the Respondent No.2 was directed to return

to England and Wales, at least under the auspices of a tourist visa,

whilst   her   immigration   position   was   further   considered   and

regularized. The order also notes a warning that if the Respondent

No.2 disobeyed that order, she would be held to be in contempt of

Court and may be imprisoned or fined. Pending such return, the

Respondent No.2 was directed to make ‘N’ available for indirect

contact with the Petitioner-father either by telephone or video link

at 3:00pm Indian time every Saturday. 

  (v) The subsequent order shows that the Petitioner had

initiated the contempt application. 

  (vi) The   order   dated   03.09.2024   records   that   the

proceedings in India initiated by the Petitioner were returned to

the High Court of Bombay by the Hon’ble Supreme Court for

expeditious disposal. In those circumstances, the Petitioner did not

seek any final determination of his application for the Respondent

7 of  28 901-WP-3950-23

No.2-wife   to   be   held   in   contempt   of   Court   for   her   repeated

breaches of the return order made in respect of ‘N’ by the Court.

The   Petitioner’s   contempt  application  was   adjourned  generally

with liberty to the Petitioner to restore the same forthwith upon

any relevant developments in the proceedings in India. 

6. The compilation includes the proceedings mentioning

that the Respondent No.2 had put forth her case before the said

Hon’ble Court. 

7. Learned   counsel   for   the   Petitioner   relied   on   certain

Judgments as follows:

  (I)Nithya Anand Raghvan Versus State of NCT of Delhi &

Anr.

1

. She submitted that the said Judgment emphasizes that the

paramount consideration  in  this  case  is the best interest and

welfare of the child. 

  (II)Lahari Sakhamuri Versus Sobhan Kodali

2

. In this case,

the parameters of the principles of welfare of the child were

mentioned. 

1 (2017) 8 Supreme Court Cases 454

2 Civil Appeal Nos.3135-3136 of 2019 : Decided on 15.03.2019

8 of  28 901-WP-3950-23

  (III)Rohith Thammana Gowda Versus State of Karnataka

and others

3

; in which, it was held that the desire of the child can

be ascertained through interaction, but the question as to what

would be the best interest of the child, is the matter to be decided

by the Court taking into account all the relevant circumstances. 

  (IV)Yashita Sahu Versus State of Rajasthan and others

4

.

This Judgment discussed the necessity to grant visitation rights to

other parent who does not have custody of the child. 

  (V) Vivek Singh Versus Romani Singh

5

. This   judgment

discussed the Parental Alienation Syndrome. 

  (VI)Abhay Versus Neha Joshi and another

6

. This judgment

is passed by a Division Bench of this Court, in which, the custody

of the child was handed over to the father. He was permitted to

take his child to USA for his better future. 

  Learned counsel referred to some other Judgments, but

these are the main judgments on which she based her submissions.

3 (2022) 20 Supreme Court Cases 550

4 (2020) 3 Supreme Court Cases 67

5 (2017) 3 Supreme Court Cases 231

6 2023 SCC OnLine Bom 1943

9 of  28 901-WP-3950-23

8. To support her contention that the best interest of the

child would be served if he is sent back to UK, she submitted that,

‘N’ is still admitted in a school at UK. He is eligible to all health

care services. The petitioner is able to provide financial stability for

both i.e. for ‘N’ and for the Respondent No.2. ‘N’ already has

permanent residency and if he is in UK for one full year, he can

get UK citizenship as well. Thus, he would have dual citizenship in

UK   and   USA   which   would   be   excellent   for   his   future.   The

Respondent No.2 can come to UK on a tourist visa or even on

spousal visa and then she can approach the Court in UK for

appropriate reliefs. In fact, the Hon’ble Court in UK had heard the

Respondent No.2 on video conferencing for quite some time. 

9. Learned counsel further submitted that the Respondent

No.2 deliberately brought ‘N’ to India. It would amount to forum

shopping. She is choosing a forum in the country of her choice i.e.

India. 

SUBMISSIONS OF MR. WESLEY MENEZES, LEARNED COUNSEL

FOR THE RESPONDENT NO.2:

10. Learned counsel for the Respondent No.2 relied on the

10 of  28 901-WP-3950-23

Affidavit in Reply filed by her. He submitted that the circumstances

in which the Respondent No.2 had to leave UK will have to be

taken into consideration. He invited our attention to Paragraph-

4(iii) of the Affidavit in reply. He submitted that the Respondent

No.2 had received a letter from UK Home Office informing that her

visa was revoked and she was to leave the country by 16.07.2023.

He submitted that, it was a direct result of the complaint/letter

sent by the Petitioner against the Respondent No.2 to UK Home

Office informing them that the Petitioner had separated from the

Respondent No.2. At that time, ‘N’ was in Respondent No.2’s

custody and, therefore, she was forced to leave with ‘N’ for India.

Learned counsel invited our attention to the said letter dated

17.05.2023 issued by UK Home Office to the Respondent No.2.

The said letter includes the reasons for that decision. It was

mentioned that on 30.07.2019 the Respondent No.2 was granted

permission to enter the UK until 30.11.2024 as the spouse of the

Petitioner. The decision was made to cancel the said permission in

respect of the Respondent No.2. It was mentioned that, since the

Petitioner and the Respondent No.2 were no longer living together

11 of  28 901-WP-3950-23

as spouses, the Secretary of the State was not satisfied that their

marriage was subsistent and, therefore, she did not meet the

requirement of immigration rules under which the permission was

granted. 

11. Exhibit-A annexed to the Affidavit in reply is the letter

dated 05.07.2023 issued by the Headteacher of Burton Green CofE

Academy,   wherein,   it   was   mentioned   that,   ‘N’   was   currently

attending play therapy sessions to support him with the breakup of

his parents’ marriage and ‘N’ had expressed that he did not want to

see his father and was worried about seeing him without his

mother-Respondent   No.2   being   present.   There   are   other

documents   annexed   to   the   Affidavit   in   reply   regarding   the

Respondent No.2’s case that she had suffered domestic violence at

the hands of the Petitioner. 

12. Learned counsel for the Respondent No.2 submitted that,

she   has   filed   a   petition   for   divorce   U/s.13(1)(ia),   interim

application for maintenance U/s.24 and 25 and application for

custody of minor son U/s.26 of the Hindu Marriage Act, 1955. 

12 of  28 901-WP-3950-23

13. The Petitioner has not established his bonafides by filing

an Affidavit that he will give NOC for renewal of ‘N’s USA passport.

Learned counsel submitted that the Petitioner is not co-operating

in giving NOC for renewal of USA passport. This will seriously

prejudice N’s prospect. It will have adverse effect on his future. ‘N’

cannot go to UK because of the dispute between his parents. He

cannot go to USA because neither of his parents has a job in USA

and, therefore, it is imperative that his stay in India is legal. For

that purpose, it is necessary that his USA passport is renewed; for

which, the Petitioner’s NOC is required. However, the Petitioner is

not giving that NOC, thereby adversely affecting ‘N’s prospect. 

14. The Petitioner has not even giving any assurance either

on affidavit or otherwise to facilitate the Respondent No.2 in

getting valid visa for her stay in UK. The Respondent No.2 is

completely dependent on the Petitioner in this behalf. Learned

counsel submitted that, if the Respondent No.2 gets tourist visa, it

is only for six months. The prospect of getting spousal visa for UK

is remote, looking at the earlier stand taken by the Petitioner. 

13 of  28 901-WP-3950-23

15. The Petitioner has no close relatives in UK. His parents

are in India. He himself suffers from bad health condition and,

therefore, it is too risky to send ‘N’ to UK to stay alone with the

Petitioner. In case of emergency, considering the tender age of ‘N’,

it would be practically impossible for him to take effective steps

and to look after himself. 

16. In   all   cases   cited   by   the   learned   counsel   for   the

Petitioner, the facts situations were totally different to this peculiar

situation when the parents and son are the citizens of USA, but the

Respondent No.2 is not a citizen of UK and her valid stay in UK is

not assured. 

17. He submitted that the welfare of the child in this case lay

with the prospect of ‘N’ staying in custody of the Respondent No.2.

IN RESPONSE, SUBMISSIONS OF THE LEARNED COUNSEL FOR

THE PETITIONER:

18. Learned   counsel   for   the   Petitioner,   in   response,

submitted   that   the   Respondent   No.2   could   have   made   an

application   before   16.07.2023   in   the   UK   Home   Office   for

extending   her   stay.   She   had   made   such   application,   but   she

14 of  28 901-WP-3950-23

withdrew that application which shows that she was never serious

to stay in UK.

REASONS AND CONCLUSIONS

19. We   have   considered   these   submissions.   Before   we

proceed to refer to the submissions made by both the contesting

parties, we may note here that we have interviewed ‘N’ in our

chambers on 08.04.2026. Our interaction with the child is noted in

the order dated 08.04.2026. We ensured that neither of the parties

nor their counsel were present in the chambers. We found ‘N’ to be

quite   capable   of   understanding   the   situation.   He   was   giving

intelligent answers. We specifically asked him about his choice. He

told us that he would like to continue staying in India with his

mother. He further stated that, though, he is not very comfortable,

he would still try to have dialogue with his father. 

20. In the background of the facts of this case, it is necessary

to refer to the observations made by the Hon’ble Supreme Court in

various judgments referred to herein above. 

  In   Nithya Anand Raghavan’s case, the mother of the

15 of  28 901-WP-3950-23

child had approached the Hon’ble Supreme Court regarding the

issue of the custody of her minor daughter challenging the order

passed by the High Court of Delhi directing production of the

minor daughter allegedly illegally removed by the mother from the

custody of the father of the child from UK.

  Though, in that case, the child in question was a minor

daughter and in the present case it is the case of a minor son, but

the   facts   of   allegations   of   removing   the   child   from   UK   are

strikingly the same. In that case, the case of the mother of the child

was that, she had come to India along with her daughter because

of alleged violent behaviour of the father of the child. But in that

case the father had also filed a custody/wardship petition before

the High Court of Justice, Family Division, UK seeking return of the

daughter to the jurisdiction of UK Court. In that case, the High

Court of Justice passed an ex-parte order directing the mother to

return the daughter to UK and to attend the hearing at the Royal

Courts of Justice. The High Court of Delhi, in the impugned

Judgment, had directed the mother to produce her daughter and

to comply with the orders passed by the UK Court or handover her

16 of  28 901-WP-3950-23

daughter to the father. The said order was challenged. In that

context, the Hon’ble Supreme Court made observations which are

relevant for the present petition. Paragraph-47 reads thus:

“47. In a habeas corpus petition as aforesaid, the

High Court must examine at the threshold whether

the minor is in lawful or unlawful custody of another

person   (private   Respondent   named   in   the   writ

petition). For considering that issue, in a case such as

the present one, it is enough to note that the private

Respondent   was   none   other   than   the   natural

guardian of the minor being her biological mother.

Once that fact is ascertained, it can be presumed that

the custody of the minor  with his/her  mother is

lawful.   In   such   a   case,   only   in   exceptionable

situation, the custody of the minor (girl child) may

be ordered to be taken away from her mother for

being   given   to   any   other   person   including   the

husband (father of the child), in exercise of writ

jurisdiction. Instead, the other parent can be asked to

resort to a substantive prescribed remedy for getting

custody of the child.”

21. In paragraph-48, it was observed that, merely because

the order is passed by the foreign Court, custody of the minor will

not become unlawful per se. In that reference, the paragraph-49

reads thus:

“49. On a bare perusal of this order, it is noticed that

it is an ex parte order passed against the mother after

recording prima facie satisfaction that the minor Nethra

Anand (a girl born on 7-8-2009) was as on 2-7-2015,

17 of  28 901-WP-3950-23

habitually resident in the jurisdiction of England and

Wales and was wrongfully removed from England on 2-

7-2015 and has been wrongfully retained in India since

then. Further, the Courts of England and Wales have

jurisdiction   in  the   matters  of   parental   responsibility

over the child pursuant to Articles 8 and 10 of BIIR. For

which reason, it has been ordered that the minor shall

remain a Ward of that Court during her minority or

until further order; and the mother (Appellant herein)

shall return or cause the return of the minor forthwith

to England and Wales in any event not later than 22-1-

2016. Indeed, this order has not been challenged by the

Appellant   so   far   nor   has   the   Appellant   applied   for

modification   thereof   before   the   concerned   court

(foreign court). Even on a fair reading of this order, it is

not possible to hold that the custody of the minor with

her mother has been declared to be unlawful. At best,

the Appellant may have violated the direction to return

the minor to England, who has been ordered to be a

Ward  of   the  court  during  her  minority   and  further

order. No finding has been rendered that till the minor

returns to England, the custody of the minor with the

mother   has   become   or   will   be   treated   as   unlawful

including for the purposes of considering a petition for

issuance of   writ  of   habeas  corpus.  We may  not  be

understood   to   have   said   that   such   a   finding   is

permissible in law. We hold that the custody of the

minor with the Appellant, being her biological mother,

will have to be presumed to be lawful.”

22. Paragraph-63 is also relevant; which reads thus:

“63. As regards the fourth factor noted in Clause 

(d)

of para 56, Surya Vadanan case [(2015) 5 SCC 450],

we respectfully disagree with the same. The first part

gives weightage to the "first strike" principle. As noted

earlier,   it   is   not   relevant   as   to   which   party   first

approached the Court or so to say "first strike" referred

18 of  28 901-WP-3950-23

to in para 52 of the judgment. Even the analogy given

in para 54 regarding extrapolating that principle to the

courts in India, if an order is passed by the Indian

Court is inapposite. For, the Indian Courts are strictly

governed   by   the   provisions   of   the   Guardians   and

Wards Act, 1890, as applicable to the issue of custody

of the minor within its jurisdiction.”

  Applying the ratio of this case to the present facts of

the case, it is not possible to hold that custody of the minor child

with the Respondent No.2 is illegal. This Judgment covers almost

all the issues raised in this petition. The ratio squarely applies in

favour of the Respondent No.2’s case. 

23. In Lahari Sakhamuri’s case, custody of two children was

considered. Both these children were born in USA and were USA

citizens and held USA passport. They were in USA from their birth.

The mother of the children had filed a petition for divorce and

custody of minor children in USA in December 2016. In those

proceedings, both the parties were directed not to change the

residence   of   the   children.   The   efforts   were   going   on   for

conciliation.   The   mother   travelled   to   India   with   both   minor

children in March 2017 with return tickets of April 2017. But when

she came to India, at Hyderabad, she filed a petition in the Family

19 of  28 901-WP-3950-23

Court at Hyderabad seeking custody of the minor children and

injunction against the father of the children. She got an ex-parte

injunction. She also filed an FIR against her husband and his

family members, mainly U/s.498A of the IPC. In this background,

the Hon’ble Supreme Court considered the facts and ultimately

directed the mother to return to USA along with her children. It

was   observed   that   the   best   interest   of   the   children   being   of

paramount importance would be served if they returned to USA

and   enjoyed   their   natural   environment   with   love,   care   and

attention of their parents including grandparents and to resume

their school and be with their teachers and peers. 

24. In the present case, there is a crucial difference in the

facts of the case, as, though the Petitioner’s son is a USA citizen, he

cannot  return  to USA  because  neither  of  his  parents  i.e.  the

Petitioner and the Respondent No.2 is in a position to go back to

USA.   These   are   the   peculiar   facts   where   the   Petitioner   seeks

custody of the minor son to be taken to UK and not to USA where

the mother i.e. the Respondent No.2 and ‘N’ have citizenship. In

the facts mentioned herein above, it is extremely difficult and/or

20 of  28 901-WP-3950-23

impossible for the Respondent No.2 to stay in UK without the

active support and consent of the Petitioner. Considering the issues

between the parties, there is real apprehension that she would

always be at the mercy of the Petitioner in UK for her valid stay. 

25. Learned counsel for the Petitioner referred to   Rohith

Thammana Gowda’s case, to contend that though the desire of the

child can be ascertained through interaction, but the question as to

“what would be the best interest of the child” was the matter to be

decided   by   the   Court,   taking   into   account   all   the   relevant

circumstances. Paragraph-21 of the said Judgment is important;

which reads thus:

“21. The child in question is a boy, now around 11

years and a naturalised US citizen with an American

passport   and   his   parents   viz.,   the   Appellant   and

Respondent No. 3 are holders of Permanent US Resident

Cards. These aspects were not given due attention. So

also, the fact that child in question was born in USA on

3-2-2011   and   till   the   year   2020   he   was   living   and

studying there, was also not given due weight while

considering question of welfare of the child. Merely

because he was brought to India by the mother on 3-3-

2020 and got him admitted in a school and that he is

now  feeling   comfortable  with  schooling  and  stay  in

Bengaluru could not have been taken as factors for

considering the welfare of the boy aged 11 years born

and lived nearly for a decade in USA. The very fact that

he is a naturalised citizen of US with American passport

21 of  28 901-WP-3950-23

and on that account he might, in all probability, have

good avenues and prospects in the country where he is

a citizen. This crucial aspect has not been appreciated at

all. In our view, taking into account the entire facts and

circumstances and the environment in which the child

was   born   and   was   brought   up   for   about   a   decade

coupled with the fact that he is a naturalised American

citizen, his  return  to  America  would  be  in  his  best

interest.”

  In the present facts of the case, though the Petitioner

and   the   Respondent   No.2’s   son   has   the   USA   citizenship   and

passport, it is practically not possible for him to go to USA and it is

not possible that either of the parents can accompany him to stay

in USA. Therefore, the question of ‘the best interest of the child’

will have to be decided in the facts of the present case. 

26. In Yashita Sahu’s case  the   Hon’ble   Supreme   Court

considered the doctrine of comity of Courts and reiterated that the

best   interest   of   the   child   was   of   paramount   importance.   In

addition, the Hon’ble Supreme Court observed that, if the custody

is given to one parent, the other parent needs to have sufficient

visitation rights to ensure that the child keeps in touch with the

other parent and does not lose social, physical and psychological

contact with any one of the two parents. It was only in an extreme

22 of  28 901-WP-3950-23

circumstance that one parent should be denied contact with the

child. A case where the parents are of two different continents,

efforts should be made to give maximum visitation rights to the

parent who is denied custody. In addition to ‘visitation rights’,

‘contact rights’ are also important for development of the child

specially when both parents live in different countries. The concept

of contact rights in the modern age would be contact by telephone,

e-mail or best would be video calling. 

27. In  Vivek Singh’s case  the   Hon’ble   Supreme   Court

considered   the   term   “Parental   Alienation   Syndrome”.   It   was

observed that, it has at least two psychological destructive effects:

First, it puts the child squarely in the middle of a contest of loyalty,

a contest which cannot possibly be won. Second, the child was

required  to   make   a   shift   in   assessing   reality.    One   parent   is

presented  as  being  totally  to blame  for  all  problems,   and  as

someone who is devoid of any positive characteristics. 

28. Learned counsel for the Petitioner submitted that, in this

case, the interaction with the child will not depict the true picture

23 of  28 901-WP-3950-23

of reality because the son is with the mother who is in a position

either to pressurise or at least influence him against the father. 

  While, there could be substance in the submissions of

the learned counsel, the best possible way is to interact with the

child at least to elicit from him his desire. In the present case, we

are taking into consideration the best interest of the child as

paramount consideration, and the practical difficulty faced by the

Respondent No.2 along with his wish. 

29. We have narrated the history of the dispute between the

parties. In this case, it is practically impossible for the Respondent

No.2 to go to UK and settle down there on her own. It is an

admitted fact that, neither the Petitioner nor the Respondent No.2

has got a job and are likely to get any job in near future in USA. If

the child and both parents could go to USA, then there could be at

least some solution to the problem. In that case, all three of them

had their independent right to reside in USA. But unfortunately

that is not possible. The Respondent No.2 simply cannot go to USA

without a job. It is not possible for her to survive there. 

24 of  28 901-WP-3950-23

30. On the other hand, if the Respondent No.2 were to go to

UK, she would be constantly at the mercy of the Petitioner. Their

history   shows   that   the   Petitioner   himself   had   withdrawn   his

consent to enable the Respondent No.2 to stay in UK. Specifically

for that reason, the Respondent No.2 was served with the notice by

the UK Home Office to leave the country. She was left with no

choice but to leave UK. At that time, the son was residing with her

and, therefore, it is understandable that the Respondent No.2 had

no choice but to take her son to India. The Petitioner’s son was in

USA for his first five years and then for about four years he was in

UK. Since 2023, the son is in India. We already interacted with him

and he has expressed his strong desire to stay in India with his

mother.   He   reluctantly   agreed   to   have   conversation   with   the

petitioner. 

31. In these circumstances, there is a strong possibility that,

if the Petitioner is permitted to take his son to UK and if the

Respondent No.2’s stay in UK is not assured with reasonable

certainty, then there is a real possibility that the son may not see

his mother for a very long time. That certainly would not be in his

25 of  28 901-WP-3950-23

best interest. On the other hand, it is always possible for the

Petitioner to visit India and meet his son whenever it is possible for

the Petitioner. Thus, if the custody is directed to be handed over to

the Petitioner, then there would be irreparable emotional loss to

the child, if he is unable to meet his mother. In the present

circumstances, we cannot hold that the Petitioner’s son’s stay in

India with the Respondent No.2 is unlawful or that his custody

with his mother is unlawful. The son is getting good education in

India as per our interaction with him. 

32. It must also be noted that the Respondent No.2 has

demonstrated as to how the Petitioner is not acting in the best

interest of the child. It was submitted on behalf of the Respondent

No.2 that the Petitioner was not giving NOC for renewal of ‘N’s

USA passport. Without a valid passport, there were legal hurdles in

getting OCI Card for the son. Thus, the Petitioner’s son’s stay in

India   could   be   affected.   In   other   words,   by   his   action,   the

Petitioner has raised serious apprehension that the Petitioner is not

acting in the best interest of the child. The petitioner’s conduct

shows that he is trying to close all the options for the Respondent

26 of  28 901-WP-3950-23

No.2 and making her life extremely difficult. This is another reason

why we are not inclined to allow this petition. We find justifiable

reasons   made   out   by   the   Respondent   No.2   to   entertain   the

apprehension against the petitioner’s conduct.

33. The facts in this case are very peculiar and are very

different from all the Judgments cited before us. In all these

judgments, the prayer was for returning the child to one country

when it was possible for both the parents to stay in that country;

either separately or with each other. But in the present case, USA is

the   country   where   the   petitioner   and   the   child   have   their

citizenship, but the son is not to be taken to USA; instead the

Petitioner wants the son in his custody in UK.

34. The   circumstances   show   that,   in   UK   itself   the

Respondent No.2 and the child were staying separately from the

petitioner. Therefore, it would be even more difficult for the son to

get adjusted living with his father to the exclusion of his mother

who would be living far away in India. 

35. Learned   counsel   for   the   Respondent   No.2   expressed

27 of  28 901-WP-3950-23

another apprehension regarding the health issues of the petitioner.

It is also an admitted fact that, in the past, the petitioner had

suffered from the health issue related to the heart. The Petitioner

does not have close relatives in UK. Therefore, in case of any

unforeseen emergency, the son would be totally helpless.

36. The Respondent No.2 has already filed a petition for

divorce, maintenance and custody of the child in the Family Court

at   Bandra.   The   father-petitioner   can   participate   in   those

proceedings. The said Court shall decide the petition before it in

accordance with law, without being influenced by the observations

made in this order. In our opinion, the remedy availed by the

Respondent No.2 in approaching the Family Court for those reliefs

is a proper remedy where both the parties get equal chance to

prove their case by leading evidence. In this view of the matter, we

are not inclined to allow this petition. 

37. The question of access, interim access and/or interim

custody,   temporary   access   are   the   questions   which   can   be

effectively and expeditiously considered and decided by the Family

28 of  28 901-WP-3950-23

Court in the said petition, in accordance with law. 

38. With these observations, the petition is dismissed. 

(SANDESH D. PATIL, J.)  (SARANG V. KOTWAL, J.)