AMYRA DWIVEDI (MINOR) Vs. ABHINAV DWIVEDI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of an order dated 13.05.2019 passed by the High Court of Judicature at Allahabad, Lucknow Bench, in Habeas Corpus No.24675 of 2018, whereby the petition filed by the appellant (the mother) for custody of her child was dismissed, but she was granted visitation rights in the following terms:

(3.) We are not at all happy with the manner in which the visitation rights have been granted in the present case. The High Court has directed that the mother can meet the child for two hours once a month, that too, in the Office of Secretary, District Legal Services Authority, Lucknow or at a place, mutually agreed to by the parties and in case of disagreement, before the District Legal Services Authority, Lucknow. However, it has been ordered that the meeting wwould be held in a secured atmosphere and it will be the duty of the Secretary to provide cordial atmosphere and security to the parties.