01Facts
The Petitioner (mother) and Respondent No. 2 (father), both Indian citizens, married in 2016 and resided in Singapore.
¶ 2–3Their daughter, born in 2021 in Singapore, was diagnosed with Autism Spectrum Disorder (ASD) in March 2024.
¶ 3, 6The parties resided in India from February to December 2024, after which the Petitioner returned to Singapore, eventually leaving the child in the father's custody in December 2024.
¶ 8, 41The mother alleged cruelty and deceitful removal of the child, while the father asserted the mother abandoned the child and moved funds out of Singapore.
¶ 4, 15, 25The Petitioner filed this Habeas Corpus petition in December 2025, concealing that the Singapore Family Justice Court had already dismissed her applications for jurisdiction stay and child relocation on 25.11.2025.
¶ 17, 40, 4202Issues
i.1. Whether a Writ of Habeas Corpus is maintainable for child custody when the child is in the custody of a natural parent and alternative statutory remedies have been invoked.
¶ 35, 45ii.2. Whether the Petitioner is entitled to discretionary relief under Article 226 despite the non-disclosure of foreign court proceedings.
¶ 40, 43iii.3. Whether the welfare of the minor child, considering her ASD diagnosis and residence history, warrants a summary order for her return to India.
¶ 49, 5103Law Applied
A Writ of Habeas Corpus is an extraordinary remedy and should not be issued if an effective ordinary remedy exists under the Hindu Minority and Guardianship Act or the Guardians and Wards Act.
¶ 1, 45In child custody matters, the writ is maintainable only if the detention is "illegal and without any authority of law" as per Tejaswini Guad v. Shekhar Jagdish Prasad Tewari.
¶ 45The doctrine of uberrima fides (utmost good faith) as established in K.D. Sharma v. SAIL requires full disclosure of material facts when invoking writ jurisdiction.
¶ 36, 40The principle of "comity of courts" regarding the persuasive value of foreign judgments.
¶ 43Provisions in the judgment · 3 · Linked ones open on LawLens
Bharatiya Nagarik Suraksha Sanhita, 2023 Section 528
Hindu Minority and Guardianship Act, 1956 Section 6
Code of Civil Procedure, 1908 Section 39
04Reasoning
The Court observed that the minor child, born and primarily raised in Singapore, was receiving specialized ASD treatment there, and her current custody with the father could not be deemed "illegal".
¶ 41-42The Court emphasized that the Petitioner’s concealment of the Singapore Court’s order dated 25.11.2025—which had already denied her relocation request—was a sufficient ground to refuse discretionary relief.
¶ 40, 43The Court noted that determine the "best interest" of a child with special needs involves complex factual inquiries, such as the mother’s health and the stability of the child's environment, which are unsuitable for summary writ proceedings based on affidavits.
¶ 42, 49, 51The existence of pending guardianship and divorce proceedings in India further militated against the use of extraordinary jurisdiction.
¶ 50-51The Court noted disputed facts regarding territorial jurisdiction in Delhi that required evidence-based adjudication.
¶ 5205Holding
The Court dismissed the Writ Petition, holding that it would not exercise its extraordinary jurisdiction under Article 226 of the Constitution.
¶ 53-54The Court ruled that the proper remedy for the Petitioner to seek custody or visitation is through the competent Family Court, where a detailed inquiry into the child's welfare can take place.
¶ 51, 53The Court clarified that its observations were limited to the maintainability of the writ and should not influence the merits of the ongoing proceedings before the Family Court.
¶ 53No costs were ordered.
¶ 55Original Court PDF
Somya GoelvsThe State (Govt. Of Nct Of Delhi) & Anr.
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