LEENA RUPESH CHINCHAGHARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of the parties and heard finally.

(2.) This petition is filed with the following substantive prayers:

(3.) On 17th November, 2020, this Court had issued notice to the Respondents and made it returnable on 19 th November, 2020 while directing Respondent No.3 to produce the child Samihan before this Court. However, on 19th November, 2020, the child was not produced on the ground that Respondent No.3 was suffering from fever. Therefore, by way of an opportunity to Respondent No.3, we had directed Respondent No.3 to produce the child on 20th November, 2020 and accordingly, today, Respondent No.3 has brought the child before this Court.