SUHAS UTTAM GANGAWANE Vs. DNYANOBA SHRAWAN

JUDGEMENT

(1.) Feeling aggrieved by the impugned judgment and order passed in Misc. Civil Application No. 186/2016 by the District Judge-6, Latur, the appellant has preferred this appeal.

(2.) The appellant happens to be the father of Asit Gangawane who is stated to be approximately 16 years old. The wife of the appellant namely Pradnya met with unfortunate death on 6/10/2012. The criminal case came to be registered against the appellant under Sec. 302 of the Indian Penal Code. The appellant came to be acquitted from the charge of murder after conclusion of trial. The appellant had applied for custody of his minor son Asit by taking aid of Sec. 25 of The Guardians and Wards Act, 1890 (hereinafter referred to as the Act) before the District Judge at Latur. The learned District Judge after taking into consideration the rival pleadings of the parties, evidence on record and considering the arguments advanced on behalf of both the sides was pleased to reject the application seeking custody of the minor son Asit. In the above background, the appellant / father has knocked the doors of this Court by way of appeal.

(3.) Heard Mr. Abhijit More, learned counsel for the appellant and Mr. Sachin Panale, learned counsel for respondent nos. 1 and 2 at length.