WP-371-2026.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CRIMINAL APPELLATE JURISDICTION

WRIT PETITION NO.  371 OF 2026

Shamik Haresh Hirani )

Hindu, Indian Inhabitant, )

Age 34 years, Occupation – Self employed )

Residing at 801, Rudraksh Co-op. Hsg. Society )

Nariman Road, Opp. Nariman Tower )

Vile Parle (East), Mumbai – 400 057 )

Mobile : + 91 7045897796 )

Email : shamikhareshhirani#gmail.com )...Petitioner

Versus

1.  The State of Maharashtra )

Through Sr. Police Inspector )

Borivali Police Station )

(Notice to be served on A.P.P. )

High Court, Mumbai) )

2.  Richita Shamik Hirani )

Nee Richita Pravin Shah )

Age 34 years, Occupation – Service )

Hindu, Indian Inhabitant of Mumbai )

Residing at 801, Goyal Plaza )

Carter Road No.4, Borivali (East) )

Mumbai – 400 066. )

Email : drrichitashah@gmail.com )

Mobile # 91 9820658744 )

3.  Lata Pravin Shah )

Age 55 years, Occupation – Housewife  )

Residing at 801, Goyal Plaza )

Wakodikar 1/20

RUPALI

RAJESH

WAKODIKAR

Digitally

signed by

RUPALI

RAJESH

WAKODIKAR

Date:

2026.04.24

15:09:39

+0530

WP-371-2026.doc

Carter Road No.4, Borivali (East) )

Mumbai – 400 066. )

4.  Pravin Thanmal Shah )

Age 58 years, Civil Contractor )

Residing at 801, Goyal Plaza  )

Carter Road No.4, Borivali (East) )

Mumbai – 400 066. )

5.  Sandeep Mehta )

Age 50 years, Occupation – Business )

Residing at : The Nest Building, )

4

th

 Floor, Plot No.21, Gulmohar Road )

MHADA Colony, Andheri (West), )

Mumbai – 400 049. )

Mobile : 9930222020 )

6.  Witty World (Witty Kids) )

International School )

Through its Principal, having its address )

at Block – 7, Phase 2, Kanti Park Layout )

Kanit Park Road, Borivali (West) )

Mumbai – 400 092. )

7.  ‘H’ )

Age 4 years, Occupation – Nil )

residing at 801, Rudraksh Co-op. )

Hsg.Society, Nariman Road, )

Opp.  Nariman Tower )

Vile Parle (East), Mumbai – 400 057. )...Respondents

Ms. Firoza Daruwala a/w Ms. Prabha Badadare & Ms. Khushi Desai

for the Petitioner. 

Wakodikar 2/20

WP-371-2026.doc

Ms. Supriya Kak,  A.P.P for the Respondent-State.

Ms.Firdaus Moosa i/b Hemali Mehta Tejani for the Respondent No.2.

              CORAM :  SARANG V. KOTWAL &

                 SANDESH D. PATIL, JJ.                           

                                   RESERVED ON            :  18   

th

   APRIL, 2026    

                                   PRONOUNCED ON :  24   

th

   APRIL, 2026   

JUDGMENT (PER SANDESH D. PATIL, J.) :

1. By this petition, the Petitioner, who is the father of the

minor child ‘H’ (hereinafter referred to in short as ‘the minor child’) is

seeking issuance of Writ of Habeas Corpus to produce the minor child

before this Court.

2. The case of the Petitioner is as follows :

The marriage between the Petitioner and the respondent

No.2 was solemnized on 4

th

 December, 2017.  The minor child was

born on 24

th

 February, 2021.  Since birth, the minor child resided with

the Petitioner being a father and the respondent No.2 being a mother.

There were some matrimonial disputes between the Petitioner and the

Wakodikar 3/20

WP-371-2026.doc

respondent No.2.   the minor child is at present in custody of the

respondent No.2.  The Petitioner has filed the present writ petition for

production of the minor child before this Court.

3. This Court on 30

th

 January, 2026, had referred the matter

to   a   Mediator.     The   parties   went   for   Mediation,   however,   the

Mediation has failed.

The   respondent   No.2   –   wife   had   sought   time   to   file

affidavit-in-reply and accordingly, the affidavit-in-reply was filed.  We

again asked the parties whether they would like to reconcile the

differences amongst themselves, to which, the parties answered in the

negative.  This Court had vide order dated 25

th

 March, 2026 directed

that the learned Family Court before whom the application preferred

by the Petitioner–husband for custody of the minor child, is pending,

shall   expeditiously   take   up   the   application   and   if   necessary,   the

application for interim custody / interim access shall be heard on

urgent basis and that the pendency of the present petition shall not

Wakodikar 4/20

WP-371-2026.doc

come in the way of the Family Court to decide the issue.   We are

informed across the bar that in pursuance to the Order dated 25

th

March, 2026, the learned Family Court had ordered that both the

parties shall file written notes of arguments, on record on 28

th

 April,

2026.  Thus, the matter is fixed before the learned 5

th

 Family Court at

Bandra, Mumbai for hearing of the custody application on 28

th

 April,

2026.  This in short, is a conspectus of the matter in hand.

4. The learned Counsel appearing for the respondent had

raised a preliminary issue regarding maintainability of the petition as

according to the respondent No.2, an appropriate remedy in the

nature of the application for custody of the minor child is already

adopted by the Petitioner before the Family Court.

5. Heard the learned Counsel Ms. Firoza Daruwala appearing

for the Petitioner and learned Counsel Ms. Firdaus Moosa appearing

for the respondent No.2.

6. Learned   Counsel   for   the   Petitioner  submitted   that   the

Wakodikar 5/20

WP-371-2026.doc

marriage between the parties i.e. the Petitioner and the respondent

No.2 was solemnized on 4

th

 December, 2017.  The minor child was

born on 24

th

 February, 2021.  Initially, in February, 2023, the minor

child was enrolled in Veda Montessori which was in close proximity to

the Petitioner’s residence.   She submitted that the respondent No.2

left her matrimonial house after packing her belongings and stridhan

without taking the minor child on 24

th

  March, 2025.   The minor

child, thereafter, remained in the care, custody of the Petitioner and

his   family,   at   his   residence.       It   is   further   contended   that   the

respondent No.2 returned on 30

th

 March, 2025 to her matrimonial

house and continued to reside there.   Once again, following an

argument   on   23

rd

  April,   2025,   the   respondent   No.2   left   her

matrimonial   house   and   went   to   reside   at   her   parental   residence

without the minor child.

7. Learned Counsel for the Petitioner invited our attention to

the reply which was filed by the respondent No.2 in this Court.  She

submitted that in para 22 of the affidavit-in-reply, the respondent

Wakodikar 6/20

WP-371-2026.doc

No.2 has categorically stated that she had left the matrimonial house

after the arguments.  It is further submitted by the learned Counsel

appearing for the Petitioner that at the request of the respondent

No.2, the minor child was sent to the parental residence of the

respondent No.2 on 24

th

  April, 2025.   Since there was a birthday

party, the respondent No.2, after attending the birthday party with the

minor child, returned the minor child back to the Petitioner on 27

th

April, 2025.  It is her contention that the minor child continued in the

settled custody of the Petitioner at the residence of the Petitioner from

27

th

  April,   2025.       Learned   Counsel   for   the   Petitioner   further

submitted that on 2

nd

  May, 2025 the respondent No.2 alongwith

respondent No.3 (her mother) surreptitiously entered the Petitioner’s

residence in his absence. The respondent Nos. 4 and 5 remained

stationed in the vehicle outside with the engine of the vehicle running.

She submitted that the respondent Nos. 2 and 3 forcefully removed

the minor child without the Petitioner’s knowledge and consent. She

relied upon the photographs which were annexed to Annexure “F” to

the petition to buttress her contention.  In addition to this, she stated

Wakodikar 7/20

WP-371-2026.doc

that even the respondent No.  2 has admitted in para 29 of her

affidavit in reply that the respondent No.2 had taken away the minor

child from her matrimonial house.

8. Learned Counsel appearing for the Petitioner contended

that the respondent No.2 thus, unlawfully removed the minor child

from the custody of the Petitioner and forcefully took the minor child

to the parental home of the respondent No.2 on 2

nd

 May 2025. She

contended that the custody with  the respondent No.2 is thus illegal

and that the minor child be brought back and be placed in the custody

of the Petitioner. 

9. As far as the issue regarding maintainability of the petition

is   concerned,   the   learned   Counsel   appearing   for   the   Petitioner

submitted that the minor child was in a settled and continuous custody

of the Petitioner since his birth. It is only on 2

nd

 May, 2025 that the

respondents in absence of the Petitioner, forcibly and surreptitiously

removed   the   minor   without   the   knowledge   and   consent   of   the

Wakodikar 8/20

WP-371-2026.doc

Petitioner.  This, according to the learned Counsel for the Petitioner is

not a mere dispute as to guardianship or access, but it is a matter

concerning a wrongful and unlawful removal from the settled custody.

She   stated   that   the   petition   is,   therefore,   maintainable.  Learned

Counsel for the Petitioner further contended that where the custody of

the minor is illegal or without the authority of law, the petition

seeking Habeas Corpus is maintainable, even where the minor child is

in custody of another parent. In support of her contention, she had

relied on the Judgment of the Apex Court in the case of Yashita Sahu

v. State of Rajasthan & Ors

1

.  She further stated that the Writ Court

can   certainly   examine   illegality   of   custody   and   intervene   where

detention of the minor child by a parent was illegal and without the

authority of law.  In support of her contention, she also relied upon

the Judgment of the Apex Court in the case of  Tejaswini Gaud &

Ors.v. Shekhar Jagdish Prasad Tewari & Ors.

2

10. Learned Counsel appearing for the Petitioner further stated

1 (2020) 3 SCC 67

2 (2019) 7 SCC 42

Wakodikar 9/20

WP-371-2026.doc

that mere pendency of the custody proceedings before the learned

Family Court does not  bar the petition  in view of the forcible and

unilateral   removal   of   the   minor   child.   She   stated   that   the   writ

jurisdiction is invoked by her to remedy an immediate illegality and to

restore    

status-quo ante, while final custody will be decided by the

competent Court.

Learned Counsel for the Petitioner stated that the inherent

jurisdiction   of   this   Court   to   issue   writ   of   Habeas   Corpus   is

constitutional   in   nature   and   not   circumscribed   by   the   statutory

remedies.  She further stated that the Habeas Corpus jurisdiction in

the   minor   child   custody   matter   is   an   independent   and   inherent

jurisdiction   exercised   as  

parens  patriae  and   is   not   curtailed   by

availability or pendency of statutory remedies.   She relied upon the

Judgment in the case of 

Rajeswari Chandrasekar Ganesh v. State of

Tamil Nadu & Ors.

3

.  She submitted that the writ petition is therefore

maintainable.  

3 (2023) 12 SCC 472.

Wakodikar 10/20

WP-371-2026.doc

As far as merits of the case as stated above is concerned,

according to the learned Counsel for the Petitioner, the minor child

was very well in the custody of the Petitioner till 2

nd

 May, 2025 and

that the minor child was forcibly removed from the custody of the

Petitioner without his knowledge and/or consent.  She stated that the

incident of the respondent Nos. 2 and 3 forcibly removing the minor

child from the custody of the Petitioner is clearly visible in the CCTV

footage.  She, therefore, prayed that the petition be allowed.

11. Learned Counsel Ms.Moosa, on the other hand, contended

that the petition was not maintainable.  She submitted that the remedy

of   Habeas   Corpus   in   custody   matter   can   be   exercised   only   in

extraordinary circumstances and that the present case certainly does

not fall in the term of extraordinary circumstances.   She submitted

that the present case is not of illegal detention because the respondent

No.2 is a natural guardian.   She stated that she had entered her

matrimonial house on 2

nd

  May, 2025 by using the fingerprint lock.

She submitted that thus, the respondent No. 2 has not illegally barged

Wakodikar 11/20

WP-371-2026.doc

into the house.  She stated that when she went to her matrimonial

house on 2

nd

 May, 2025, she saw her minor child vomiting and that

therefore, being the mother, she calmly picked up the minor child.

Learned Counsel for the respondents submitted that the respondent

No.2 had not pushed or assaulted the Petitioner’s sister and that she

merely wanted to take the minor child to a doctor as the minor child’s

condition was not stable.  She further submitted that the minor child

was repeatedly vomiting and was unwell.  She has drawn our attention

to   para   29   of   her   affidavit-in-reply   to   show   as   to   in   what

circumstances the minor child was taken away from the matrimonial

home by the Petitioner.  

12. Learned Counsel for the respondent No.2 contended that

the arguments of the Petitioner that the Petitioner was denied access to

the minor child and also not allowed to contact the minor child is also

incorrect.  She stated that the Petitioner knows about the whereabouts

of the minor child.  She stated that on 13

th

, 14

th

, 17

th

, 18

th

, and 19

th

May,  2025,  the  Petitioner  had  met  the  minor child   on   multiple

Wakodikar 12/20

WP-371-2026.doc

occasions.   She relied upon para 33 of the affidavit-in-reply of the

respondent No.2 to buttress her contentions.

She stated that that Petitioner has threatened to circulate

the private videos of the respondent No. 2 and hence, the respondent

No.2 is apprehensive about the behaviour of the Petitioner.  She stated

that the custody application was filed by the Petitioner somewhere in

July, 2025 before the learned Family Court.  The present petition is

filed in January, 2026 when the custody petition was already pending

before the learned Family Court.  She stated that the learned Family

Court has already kept the matter for accepting the written arguments

of the parties, on 28

th

 April, 2026.  She further stated that this Court

has already expedited the hearing of the custody petition including the

interim / ad-interim applications preferred in the said custody petition.

She stated that the minor child is in lawful custody of his mother.  The

application for custody is pending before the appropriate Family

Court.  She stated that there are several disputed questions of facts in

the present case and that the same is left to be decided before the

Wakodikar 13/20

WP-371-2026.doc

Family Court in the custody application.

In support of her case, she relied upon the Judgment in the

case of  Jose Antonio Zalba Diez Del Corral v. The  State of West

Bengal & Ors.

4

.  She places reliance on para 14 to contend that the

Writ of Habeas Corpus is a prerogative writ which is an extraordinary

remedy and the writ is   issued where in the  circumstances of the

particular case, ordinary remedy provided by the law is either not

available or ineffective.  She stated that since the learned Family Court

has already placed the matter on 28

th

   April, 2026 for taking the

written arguments on record, there is no element of “extraordinary

circumstance” for entertaining this petition.  She also relied upon the

Judgment in the case of Varun Malhotra v. The State of NCT of Delhi

& Ors.

5

 to contend that while deciding the matters of custody of a

minor child, primary and paramount consideration is welfare of the

minor child. She stated that the issues pertaining to competing actual

allegations cannot be satisfactorily resolved in writ petition.  She has

4 (2024) 12 scc 419

5 MANU/DE/1682/2026

Wakodikar 14/20

WP-371-2026.doc

tendered, across the bar, the order dated 13

th

  April, 2026 passed by

the learned Family Court at Bandra, Mumbai in custody application

file by the Petitioner.  She, at the end, prayed for the dismissal of the

petition.

13. We have heard the learned Counsel appearing for the

parties, at length.   The preliminary objection of the respondents is

that   the   writ   petition   for   Habeas   Corpus   is   not   maintainable,

particularly,   in   view   of   the   fact   that   the   Petitioner   has   already

approached the Family Court by filing custody application, requires to

be considered first.   In this case, the allegations of the Petitioner -

father is that the minor child was taken out of his custody without his

knowledge and consent from his residence and hence, the writ petition

was maintainable.  The very basis of the case of the Petitioner is that

the respondent No. 2 barged in the house of the Petitioner and

high-handedly took the minor child from the house.   It is also the

contention of the Petitioner that the present remedy availed by him is

an independent and inherent jurisdiction of this Court and therefore,

Wakodikar 15/20

WP-371-2026.doc

mere pendency of custody application would not be relavant.   As

against this, learned Counsel for the respondents has relied upon her

affidavit where she has stated that she always had access to her

matrimonial house.  It is contended by the respondent No.2 that she

had never barged illegally into the house as alleged by the Petitioner,

instead, she had entered the house by using the fingerprint lock and

that because the minor child was  too ill, hence, she had taken away

him to the doctor for the treatment.  The entire cornerstone of the

arguments of the respondent is that the minor child has never been in

exclusive custody of the Petitioner and that she never barged into the

house illegally, but went to her matrimonial house peacefully.

14. The issue as to whether what had happened on 2

nd

 May,

2025 is the issue for core consideration.  Both the parties have given

different versions about the said incident.   Whereas, the Petitioner

contended that the said entry was illegal and forceful, so also the exit

of the respondent No. 2 from the house alongwith the minor child

was illegal and surreptitious.   The respondent No. 2, on the other

Wakodikar 16/20

WP-371-2026.doc

hand,   contended   that   she   had   entered   the   house   by   using   the

fingerprint lock. She contended that the house was her matrimonial

house. She also contended that only because the minor child was

vomiting and was not well, hence, she had taken the minor child with

her.   This disputed question of fact certainly cannot be gone into by

this Court.  

15. The pleadings of the parties are totally divergent on this

view.  This is a case of oath against oath.  The Petitioner - father has

filed the custody application before the learned Family Court which is

pending before the learned 5

th

 Family Court at Bandra, Mumbai, is

required to be taken into consideration.  It is also further required to

be considered that on 25

th

   March, 2026, in this very petition, this

Court had directed the Family Court to expeditiously take up the

application of custody, if necessary, the application of interim custody

or interim access, on urgent basis.  This order is holding the field till

today, that is not challenged by any of the parties.   Further the fact

remains that the learned 5

th

  Family Court, at Bandra, Mumbai, in

Wakodikar 17/20

WP-371-2026.doc

proceedings bearing Petition No. D-79 of 2025 has observed that the

interim custody application of the minor child of the Petitioner was

taken up for hearing.  The reply was filed by the respondents therein

to the said application.  Both the parties vide Order dated 13

th

 April,

2026 are directed to file their written notes of arguments on 28

th

April, 2026 and the matter is posted immediately on the said date.   

16. Thus, the learned Family Court is deciding the application

for interim access / custody filed by the Petitioner on an urgent basis.

Since,   several   disputed   questions   of   facts   are   arising   in   this

proceedings, coupled with the fact that the competent Family Court

has already taken up the matter on an urgent basis and has now kept

the matter on 28

th

  April, 2026, we do not find it appropriate to

entertain the present petition.

17. The   pleadings   before   the   learned   Family   Court   are

completed.  The written arguments will be filed on 28

th

 April, 2026

and as such, it would be in the interest of the parties that the parties

Wakodikar 18/20

WP-371-2026.doc

are relegated to the Family Court for the purpose of deciding the

application for interim custody / access.  We find that there are no

extraordinary circumstances to entertain the present petition.   We,

therefore, dismiss the petition keeping the contention of both the sides

open in the custody petition filed before the learned Family Court.  

18. We have perused the Judgments cited by both the parties.

The common thread which runs through all those Judgments is that

welfare of the minor child is of primary consideration.   As stated

above, there are several disputed questions of facts which are involved

in this petition.  It is best left for the Trial Court to decide the matter

on merits.  There is no extraordinary circumstance made out by the

petitioner to disturb the custody of the minor child at this juncture.

The minor child at present is in safe custody of the mother.  We are,

therefore, not granting any relief in this petition.

19. We are conscious of the human emotions, the Petitioner

being father of the minor child has chosen to approach this Court for

Wakodikar 19/20

WP-371-2026.doc

expeditious access.   We do not find any fault in the conduct of the

Petitioner.   We, therefore, do not propose to impose any cost on the

Petitioner, though the learned Counsel for the petitioner had prayed

for heavy costs.

20. We make it clear that we have not gone into the merits of

the contentions raised by both the sides.  All contentions of the parties

are expressly kept open.

21. The learned Family Court, to decide the application for

interim  custody / access without being  influenced by any of the

observations made in this petition.

22. No relief is granted in this petition.  Petition is dismissed

accordingly.

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

Wakodikar 20/20