Habeas Corpus maintainable for custody of minor child removed in violation of Family Court decree.

The petitioner, the mother and natural guardian of a minor child, held a decree for permanent custody passed by the Family Court, Attingal.

She alleged that the third respondent (the father) had illegally removed the child from school without her knowledge or consent, in violation of the said decree.

The father contended that the child had complained about the mother and referred to a Family Court order dated April 24, 2026, which allowed the child to stay with him for a few days.

The father failed to return the child after the stipulated period, leading the mother to file this Habeas Corpus petition on May 24, 2026.

The court primarily applied the principle of the "best interests and welfare of the child" as the paramount consideration in custody matters.

It emphasized that a party cannot take the law into their own hands to bypass a compromise decree; instead, the due legal process for modification of orders must be followed.

The Court further relied on the "Guidelines for child access, child custody along with parental plan" as approved by the Calcutta High Court in Ayushman Initiative for Child Rights (W.P.A (P) 257 of 2021) and Antara (W.P.A.(P) 166 of 2022).

The Court observed that while the mother could have sought execution of the Family Court decree, the high court’s jurisdiction was invoked due to the illegal removal of the child.

Upon interacting with the child, the Court found that the minor’s initial preference for the father appeared coerced and not a product of free will, whereas his genuine desire was to be with the mother.

The Court reasoned that the father’s actions constituted a breach of trust and a violation of the Family Court’s decree, noting that the child was being treated as a "pawn" between parents.

To ensure a standardized approach to such disputes, the Court directed the implementation of the Calcutta High Court’s custody guidelines in Kerala until formal rules are framed.

It held that the mother shall remain the guardian unless the Family Court decree is formally modified.

The Court additionally directed the Child Welfare Officer to file a social investigation report in the pending execution proceedings and ordered the Registrar General to circulate the child custody guidelines to all subordinate courts in Kerala for application in matrimonial and domestic violence cases.