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Judgment
Ram Chand Gupta, J.—The present petition filed under Article 226 of the Constitution of India is for issuance of writ in the nature of habeas corpus for production of daughter Baby Ibadat Bedi and son Master Tikka Zorawar Singh Bedi, who are in custody of respondents no. 5 to 7. I have heard learned counsel for the petitioner and have gone through the whole record carefully.
Earlier as well Criminal Writ Petition bearing No. 2023 of 2012 was filed by present petitioner for claiming custody of the children and for appointing a warrant officer to get them released from the alleged illegal custody of the respondents. However, the same was withdrawn on the plea that petitioner would avail appropriate remedy available to her to seek custody of the children. The same was dismissed as withdrawn vide order date dated 27.11.2012. However, instead of availing the said alternative remedy available to the petitioner, the present petition has been filed for production of children in this Court. In view of the same, the present petition filed under Article 226 of the Constitution of India for extraordinary relief is not maintainable. The same is hereby dismissed being devoid of any merit.