BAL ANAND Vs. JARED KRISTOPHER CORNUTT

JUDGEMENT

(1.) This Foreign Adoption is filed by the Petitioner who is a Child Welfare Organization and a recognized agency for adoption having been so recognized by State Government as well as Central Adoption Resource Authority (CARA), New Delhi alongwith the Prospective Adoptive Parents for adoption of the proposed male minor Raj Thakur ("the said male minor") who was born on 28/1/2021.

(2.) The said male minor was admitted to the Petitioner Institution on 1/7/2021 as he was found abandoned. Thereafter, by order dtd. 5/7/2021 passed by the Child Welfare Committee (CWC), Mumbai Suburban District recognized the admission under the provisions of Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter referred to as "the Act"). The Admission Order of CWC is placed on record at Page 18 to the Petition.

(3.) After making due enquiry under Sec. 38 of the Act, CWC, Mumbai Suburban District declared the said male minor as "Legally Free for Adoption" as on 28/2/2022. The Free for Adoption Certification has been placed on record at Page 19-20 to the Petition.