LEELENDRA DEJU SHETTY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, heard finally.

(2.) On 27/04/2024, C.R.No.206 of 2024 was registered with Vikhroli Police Station, which invoked Sec. 370 read with Sec. 34 of the Indian Penal Code (for short, "IPC") alongwith Ss. 75, 81 and 83 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short, "Act of 2015").

(3.) The three Petitions filed before us arise out of the above C.R. and the Petitioners before us are the persons, who claim to be either guardian of the child/infant or they claim to be adopted parents.