As per case facts, the Petitioner (mother) and Respondent No.4 (father) were married and had a minor child, currently aged about 04 years. The father had filed for divorce, later ... withdrawn. The mother's application for visitation rights in DV Act proceedings was declined. She also filed a custody application under the Guardians and Wards Act, which is pending. The mother then filed this writ petition for custody, alleging the father's custody is illegal due to his illicit relations and drug use, making it uncongenial for the child's upbringing. The question arose whether the High Court should exercise its extraordinary Habeas Corpus writ jurisdiction for child custody when an alternative statutory remedy is already being pursued and no exceptional illegality of custody is established. Finally, the High Court dismissed the writ petition. It ruled that Habeas Corpus is not a substitute for the comprehensive procedures under guardianship statutes, especially when the petitioner has already initiated such proceedings. The court found no accentuating circumstances to warrant extraordinary writ jurisdiction and deprecated the petitioner's concealment of prior legal actions, reserving liberty for parties to pursue their cause in statutory forums.