MUNIRA SIDDIQI AND ANR. THROUGH HER NEXT FRIEND AND GRANDMOTHER, RASHIDA SIDDIQI AND ANR. Vs. MUSTAFA ALEEM SIDDIQI AND ORS.

JUDGEMENT

(1.) THE order under challenge in this revision petition is of 30th September, 2006 of the Child Welfare Committee, constituted by the State Government to provide care and protection to the children, who are in need of it. The jurisdiction to do so is vested in this committee by Chapter III of 'The Juvenile Justice (Care & Protection of Children) Act, 2000'.

(2.) IMPUGNED order of 30th September, 2006 of the Child Welfare Committee is an interim order, which permits the Petitioner, who is grandmother of the child - Munira, to retain her custody over the child, till 6th October, 2006 and the Petitioner vide impugned order was directed to produce the aforesaid child before the Child Welfare Committee on 7th October, 2006. The Respondents herein, i.e., parents of the child, were also directed to be present before the Committee. The Committee had also issued direction to the Counselor, to visit the Petitioner, as well as to Respondents during this period and the Respondents were allowed to be their daughter, i.e., the child herein on 3rd and 5th October, between 8 p.m. and 9 p.m., but that too, in the presence of the counselor.

(3.) BOTH the sides have been heard in this petition and the record has been perused.