VATSALYA TRUST Vs. CHANDRA SHEKHAR

JUDGEMENT

(1.) By this Indian Adoption Petition the Petitioner and the Prospective Adoptive Parents have sought adoption of the female minor Shreeka ("the said female minor") born on 03/06/2024. The biological mother surrendered the said female minor before the Child Welfare Committee (CWC), Mumbai Suburban District on 06/06/2024 and child's custody was given to the Petitioner Institution Vatsalya Trust, Mumbai on the same day as per the order of the said Child Welfare Committee (CWC) dtd. 06/06/2024 under the provisions of Juvenile Justice (Care and Protection of Children) Act, 2015 ("the said Act"). The CWC Admission order is on record at page No.98 to the Petition.

(2.) After making due inquiry under Sec. 38 of the said Act, the CWC, Mankhurd, Dist. Mumbai declared the said female minor ("Legally Free for Adoption") on 22/08/2024. The Free for Adoption Certificate is on record at Page Nos.96-97 to the Petition.

(3.) The Prospective Adoptive Parents are Indian nationals residing at Bengaluru, Karnataka, aged about 44 and 33 years respectively. They have been married for the past 12 years (25/12/2012) with no biological children.