ADHARASHRAM Vs. JOSEPH MATHEW FORTIER

JUDGEMENT

(1.) By this Foreign Adoption Petition the Petitioner and the Proposed Adopters are seeking adoption of male minor Adwait ("the said male minor") born on 30/11/2023. The biological mother surrendered her son before the Child Welfare Committee (CWC), Nashik on 27/12/2023 and the child's custody was given to the Petitioner institution on the same day as per the order of the said CWC, Nashik dtd. 27/12/2023 under the Provisions of Juvenile Justice (Care and Protection of Children) Act 2015, ('the said Act'). The Safe Custody order of the CWC is on record at page Nos. 18-19 to the Petition.

(2.) After making due inquiry under Sec. 38 of the said Act, the CWC, Nashik declared the said male minor "Legally Free for Adoption" as on 04/03/2024. The Free for Adoption Certificate is on record at page No.17 to the Petition.

(3.) The Central Adoption Resource Authority (CARA), New Delhi has issued No Objection Certificate dtd. 11/03/2025 to this adoption as per Adoption Regulations 2017 and Article 17 (c) of the Hague Convention on the Protection of the Children and Cooperation in respect of Inter-country Adoption 1993. The said No-objection Certificate is on record at page No.25 to the Petition.