This appeal arises out of the judgment dated 06.02.2019passed by the High Court of Bombay in Crl.W.P. No. 5214 of 2018in and by which the High Court held that the ... first respondent-father of the child being the surviving parent and in the interest ofwelfare of the child, the custody of the child must be handed overto the first respondent-father and issued writ of habeas corpusdirecting the appellants to handover the custody of the minor childto respondent No.1-father of the child.1