SHREE MANAV SEVA SANGH Vs. MAYANK SUDHAKAR REGE

JUDGEMENT

(1.) The Petition has been filed by the Petitioner-Institution which is recognized Specialized Adoption Agency under Sec. 65 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter referred to as "the Act") by the State Government of Maharashtra, for rehabilitating orphan, abandoned and surrendered children through adoption in accordance with the provisions of the Act and Adoption Regulations.

(2.) The Petition has been filed by the Petitioner-Institution alongwith the Prospective Adoptive Parents for adoption of the proposed female minor Kimaya ("the said female minor") born on 19/3/2022. The said female minor was admitted to the Petitioner-Institution on 22/3/2022 as per the order of Child Welfare Committee (CWC), Mumbai City I, which recognized the admission under the provisions of Act. Thereafter, on 25 th March, 2022, the biological mother surrendered the said female minor before the CWC, Mumbai City I for her permanent rehabilitation. The Custody Order of the CWC has been placed on record at Page 22 to the Petition.

(3.) After making due inquiry under Sec. 38 of the Act, the CWC Mumbai City I declared the said female minor "Legally Free for Adoption" on 30/5/2022. The Free for adoption Certificate has been placed on record at Page 21 to the Petition. The Prospective Adoptive Parents reside at Bangalore, Karnataka who are aged about 39 and 38 years respectively and they have been married for the past 12 years (25/12/2010) with no biological child. The motivation letter from the Prospective Adoptive Parents has been placed on record at Page 36 to the Petition.