DABHI KANAKBA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 9/3/2022 issued notice in a petition under Article 226 of the Constitution of India by passing the following order:

(2.) We could meet the corpus on the returnable date on 16/3/2022. After having individual sessions with the child and other adults, we deemed it appropriate to refer the matter to the High Court Legal Services Committee for the purpose of mediation. All concerned were requested to participate and on constructively contributing in arriving at an amicable settlement, in Mediator's presence the custody of the child has been given to the mother and she has retained the custody all through out. Father of the corpus has agreed graciously to hand over the custody of the child to the mother and he has also made a request further to allow visitation rights.

(3.) We appreciate this gesture on the part of the respondent. Noticing the young age of the child and as the child would also have right of love, warmth and care from the father, his visitation right shall require due consideration.